(1)The Government shall appoint an officer not below the rank of the Addl. Deputy Commissioner of a district as Chief Executive Officer of the Zilla Parishad.(2)The Government shall also appoint a Chief Accounts Officer and a Chief Planning Officer for each Zilla Parishad.(3)The Government shall post from time to time to work under every Zilla Parishad, such number of other officers of the State Government (including any officer appointed to such services from amongst person employed by existing local authorities) as the Government consider necessary.(4)Notwithstanding anything contained in this Act or any other law for the time being in force, the Government or any other officer or other authority authorized by it in this behalf shall have powers to effect transfer of the officers so posted either within the district or from one district to another district.(5)Under every Zilla Parishad there shall be such number of Grade-III and Grade-IV staff including technical staff as per staffing pattern prescribed by the Government. The Class-I of the Zilla Parishad shall be appointed/deputed by Government as per Section 140 (1) In respect of the provincial zed Panchayat employees the Director of Panchayat and Rural Development shall be the appointing authority.(6)Notwithstanding anything contained in this Act or any other law for the time being in force, the Director of Panchayat and Rural Development, Assam have powers to effect transfer of the provincialised staff so appointed either within the district or from one district to another district.to another district.(7)The staff as under sub-clause (4) (a) and (b) in position in the Mahkuma Parishads comprising the district immediately prior to the enactment of this Act shall be absorbed in the Zilla Parishad concerned.(8)The Government may, from the specified date constitute such services for each Zilla Parishad as may be prescribed.
