(1)The President shall,-(a)[ convene the meetings of the Village Panchayat and of the Grama Sabha;] [Substituted for the words '(a) convene the meetings of the Village Panchayats'; by Tamil Nadu Panchayats (Third Amendment) Act, 1999 (Tamil Nadu Act 29 of 1999).](b)have full access to the records of the Village Panchayat;(c)discharge ail the duties specifically imposed and exercise all the powers conferred on the President by this Act.(d)[ execute or implement all schemes, programmes or activities as may be entrusted to village panchayat from time to time.] [Inserted by Tamil Nadu Panchayats (Fifth Amendment) Act, 2008 (Tamil Nadu Act 41 of 2008).]
