Section 186 in Andhra Pradesh Panchayat Raj Act, 1994
186. Appointment of Chief Executive Officer and his powers and functions.
(1)There shall be Chief Executive officer for every [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] who shall be appointed by the Government.(2)Every Chief Executive Officer shall be liable to be transferred by the Government.(3)Save as otherwise expressly provided by or under this Act, the executive power for the purpose of carrying out the provisions of this Act, shall vest in the Chief Executive Authority who shall -(a)exercise all the powers and perform all the functions specially conferred or imposed upon him by or under this Act, or under any other law for the time being in force; and(b)lay down the duties of all officers and servants of, or holding office under [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in accordance with the rules made by the Government.(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] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or any of its Standing Committees (including any meeting of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.]) 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] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].(b)shall exercise supervision and control over the acts of the officers and servants holding office under the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or the institutions thereunder in matters of executive administration and those relating to accounts and records of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or the institutions thereunder;(c)shall have the custody of all papers and documents connected with the proceedings of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and of its Standing Committees;(d)shall be responsible for implementing the resolutions of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and of the standing Committees thereof;(e)shall supervise and control the execution of all activities of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(f)shall take necessary measures for the speedy execution of all works and development schemes of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(g)shall have the power to enter upon and inspect any work, scheme or institution under the management of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(h)shall have the power to enter upon and inspect any work, scheme or institution under the management of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] if the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] 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] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] from time to time;(j)shall implement such specific directions issued by the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] 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 exercise such other powers and perform such other functions as may be prescribed.(5)The Chief Executive Officer shall, with the approval of, or on the direction of the Chairperson convene the meetings of the [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] so that at least one meeting of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] is held every month and if the Chief Executive Officer fails to discharge that duty, with the result that no meeting of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] is held within a period of ninety days from the last meeting, he shall be liable to disciplinary action under the relevant rules:Provided that where the Chairperson fails to give his approval for convening the meeting so as to hold a meeting within the period of ninety days aforesaid the Chief Executive Officer may himself convene the meeting in the manner prescribed.(6)Subject to the provisions of Section 195 the staff borne on the establishment of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and the staff working in institutions and schemes transferred by the Government or the Head of Department of Government to the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be under the administrative control and supervision of the Chief Executive Officer.(7)The Government shall pay out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contributions, if any, towards the provident fund or provident fund-cum-pension fund of the Chief Executive Officer appointed under sub-Section (1).(8)The Government shall have power to make rules to regulate the classification and methods of recruitment, conditions of service, pay and allowances and disciplinary conduct of the Chief Executive Officer appointed under sub-Section (1).
