Section 182(4) in Telangana Panchayat Raj Act, 2018
(4)Subject to the provisions of this Act, and the rules made thereunder, the Chief Executive Officer,-(a)shall be entitled to,-(i)attend the meeting of the Zilla Praja Parishad or any of its Standing Committees including any meeting of the Mandal Praja Parishad and take part in the discussions thereat but shall not be entitled to vote or to move any resolution;(ii)call for any information, return, statement of account or report from any officer or servant of, or holding office under the Zilla Praja Parishad or a Mandal Praja Parishad or Gram Panchayat.(b)shall exercise supervision and control over the acts of the officers and servants holding office under the Zilla Praja Parishad or the institutions thereunder in matters of executive administration and those relating to accounts and records of the Zilla Praja Parishad or the institutions thereunder;(c)shall have the custody of all papers and documents connected with the proceedings of the Zilla Praja Parishad and of its Standing Committees;(d)shall be responsible for implementing the resolutions of the Zilla Praja Parishad and of the Standing Committees thereof;(e)shall supervise and control the execution of all activities of the Zilla Praja Parishad;(f)shall take necessary measures for the speedy execution of all works and development schemes of the Zilla Praja Parishad;(g)shall have the power to enter upon and inspect any work, scheme or institution under the management of the Zilla Praja Parishad;(h)shall have the power to enter upon and inspect any work, scheme or institution under the management of a Mandal Praja Parishad, if the Zilla Praja Parishad or any of its Standing Committees so direct;(i)shall be the competent authority to enter into agreements and to sign and execute them in the name and on behalf of the Zilla Praja Parishad from time to time;(j)shall implement such specific directions issued by the Zilla Praja Parishad as it may think fit regarding the performance by him of any of the functions assigned to him under the Act:Provided that such directions are in conformity with the terms and conditions governing planning, community development and other development activities entrusted by the Government or any other authority.(k)shall immediately execute the orders passed by the Government in exercise of the powers conferred by the Act and Rules made thereunder or any other law for the time being in force and shall forthwith send a compliance report to the Government and place a copy thereof before the "Chairperson" and "Vice-Chairperson";(l)shall perform such other responsibilities, functions and exercise such other powers as may be prescribed.
