Section 9 in Tamil Nadu Village Panchayats (Devolution and Delegation of President's Function) Rules, 1999
9. Restrictions and control imposed on temporary presidents.
- The temporary president appointed under sub-section (3) of the section 47 of the Act shall perform the functions of the president, subject to the restrictions and conditions that he shall not -(i)appoint, promote or punish any officer or servant of the village panchayat;(ii)conduct public auction of annual sales of leases of markets, slaughterhouses, fishery rights and other like lease;(iii)enter into contract on behalf of the village panchayat and withdraw any money belonging to the village panchayat by means of cheque except salary bills and electricity consumption charges;(iv)pass final orders of disposal on applications, petitions and other complaints received from public involving administrative problems;(v)grant leave other than casual leave to the officers and servants of the village panchayat;(vi)pass orders on petitions for revision of house tax.
