(1)Save as otherwise expressly provided by under this Act, the executive Officer shall,(a)Exercise all powers specially imposed or conferred upon him by or under this Act, or any other law for the time being in force;(b)Lay down the duties of and supervise the works of the Officers and officials holding Office under the Anchalik Panchayat in accordance with rules made by Government;(c)Supervise and control the executions of all works of the Anchalik Panchayat;(d)Take necessary measures of the speedy execution of all works and Development scheme of Anchalik Panchayat;(e)Have custody of all papers and documents connected with the proceedings of the meetings of the Anchalik Panchayat;(f)Draw and disburse money out of the Anchalik Panchayat fund; and(g)Exercise such other powers and discharge such other functions as may be prescribed.
