(1)The [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] shall -(a)exercise all the powers specially imposed or conferred upon him by or under this Act or under any other law for the time being in force;(b)supervise and control the execution of all works of the District Panchayat, and have the right to attend meetings of the District Panchayat or any committee thereof and take part in the discussions thereat, but without the right to move any resolution or to vote;(c)attend any meeting of the District Panchayat or any Committee thereof, if required to do so by the Chairman;(d)carry out the resolutions of the District Panchayat;(e)furnish to the District Panchayat such periodical reports regarding the progress made in carrying out the resolutions of that body and in the collection of taxes as the council may direct;(f)control the officers and servants of the District Panchayat;(g)exercise such other powers and discharge such other functions as may be prescribed.
