(1)Notwithstanding anything contained in this Act, it shall be competent for the Government or the Commissioner or the District Collector to issue such directions as they may consider necessary to the Sarpanch for the proper working of the Gram Panchayat, or for the implementation of the resolutions thereof.(2)The Sarpanch of the Gram Panchayat, shall implement the directions issued under sub-section (1) and shall not do anything in derogation to the aforesaid directions. The Sarpanch, who contravenes the provisions of this section shall be deemed to have omitted or refused to carry out the directions of the Government or the Commissioner or the District Collector, for the proper working of the Gram Panchayat, and shall be liable for action under section 37.
