61. Powers and functions of Chairman and Vice-Chairman.
(1)(a)The Chairman shall-(i)convene, preside over and conduct meetings of the Panchayat Samiti;(ii)have access to the records of the Panchayat Samiti ;(iii)discharge all duties imposed, and exercise all the powers conferred on him by or under this Act ;(iv)watch over the financial and executive administration of the Panchayat Samiti and submit to the Panchayat Samiti all information connected therewith which shall appear to him to require its orders; and(v)exercise administrative supervision of the Block Development and Panchayat Officer for securing implementation of resolutions or decisions of the Panchayat Samiti or of any Committee thereof.(b)The Chairman may in cases of emergency direct the execution or suspension or stoppage of any work or doing any act which requires the sanction of the Panchayat Samiti or any authority thereof and immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public, and may direct that the expenses of executing such work or doing such act shall be paid from the Panchayat Samiti fund :Provided that the Chairman shall report forthwith the action taken under this sub-section, and the reasons therefor, to any appropriate standing committee at its next meeting.(2)The Vice-Chairman shall-(a)in the absence of the Chairman preside over meetings of the Panchayat Samiti;(b)exercise such of the powers and perform such of the duties of the Chairman as the Chairman from time to time may, subject to the rules made by the Government in this behalf, delegate to him by an order in writing ; and(c)pending the election of Chairman or during the absence of the Chairman, exercise the powers and perform duties of the Chairman.
