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State of Bihar - Section

Section 17 in The Bihar Panchayat Raj Act, 2006

17. Powers, Functions and Duties of Mukhiya and Up-Mukhiya.

(1)The Mukhiya shall -
(a)be responsible for convening the meetings of Gram Sabha and shall preside over its meetings;
(b)be responsible for convening the meeting of Gram Panchayat and shall preside over its meetings;
(c)be responsible for the proper maintenance of the records of the Gram Panchayat,
(d)have the general responsibility for the financial and executive administration of the Gram Panchayat.
(e)exercise administrative control and supervision over the work of the employees and officers of the Gram Panchayat and employees whose services may be placed at the disposal of the Gram Panchayat by any other authority;
(f)for the transaction of business connected with this Act or for the purposes of making any order authorised thereby, exercise such powers, perform such functions and discharge such duties as may be exercised, performed or discharged by the Gram Panchayat under this Act or the Rules made thereunder:
Provided that the Mukhiya shall not exercise such powers or perform such functions or discharge such duties as may be required by the Rules made under this Act to be exercised, performed or discharged only by the Gram Panchayat at a meeting;
(g)exercise such other powers, perform such other functions and discharge such other duties as the Gram Panchayat may, by general or special resolution, direct or as the Government may, by Rules made in this behalf, prescribe.
(2)The Up-Mukhiya shall.-(a) Exercise such of the powers, perform such of the functions and discharge such of the duties of Mukhiya as the Mukhiya may from time to time, subject to Rules made in this behalf by the Government, delegate to him by order in writing :Provided that the Mukhiya may at any time withdraw all or any of the powers, functions and duties so delegated to the Up-Mukhiya;
(b)during the absence of the Mukhiya exercise all the powers, perform all the functions and discharge all the duties of the Mukhiya Provided that as soon as the Mukhiya returns from absence, he will resume the exercise of all such powers and shall start performing all the functions and discharging all the duties of the Mukhiya;
(c)exercise such other powers, perform such other functions and discharge such other duties as the Gram Panchayat may, by general or special resolution, direct or as the Government may, by Rules made in this behalf, prescribe.