Section 41(5) in Haryana Municipal Business Bye-laws 1981
(5)Subject to the provisions of the Act, the Executive Officer of the municipal committee shall -(i)arrange for the disbursement of the salaries of the sanctioned establishment and all other sanctioned payments due in accordance with the rules and bye-laws in force;(ii)have the power to sanction the payment or refund of tax charged in excess of the sanctioned Schedule of rate or in contravention of the provisions of the Act and the rules and bye-laws made thereunder;(iii)have the power to sanction the sale of trees, land produce, stores, sand and clay at the rate approved by the committee upto a value of Rs. 500 in each individual case;(iv)subject to rules or bye-laws made under the Act, have the power to transfer any of the municipal employees from one post to another carrying similar pay and responsibilities;(v)attend every meeting of the committee unless his presence is dispensed with by the committee;(vi)receive all communication relating to the Committee excepting those addressed to the President by name and dispose them of in an appropriate manner;(vii)sign and sanction the permits issued on behalf of the committee;(viii)ensure that municipal dues are received and credited to the municipal fund, all money received for credit to the municipal fund is deposited daily according to law, and all accounts, registers and financial returns are kept up-to-date and promptly submitted as prescribed;(ix)ensure that no municipal money is expended without the sanction of the committee and that no payment is made except to a person entitled to receive it and on a bill properly drawn, checked and received and shall sign all cheques;(x)be responsible for management of fairs, places of amusements, garden, parks, lands and other immovable properties of the committee;(xi)make rounds in that town to inspect sanitation, octroi barriers, encroachments, and municipal works and check and supervise the various collections due the committee;(xii)have the powers to appear on behalf of the committee in any court of law and to prosecute on its behalf any offender against the Act and the rules and bye-laws made thereunder unless otherwise provided;(xiii)be responsible for the prompt recovery of municipal dues;(xiv)be responsible for the prompt disposal of audit objections and inspection notes of the various administrative authorities;(xv)be given an imprest of Rs. 500 to meet emergent contingent expenditure;(xvi)have the power to sanction contingent expenditure up to Rs. 100 in any case at a time subject to the budget provision;(xvii)have the power to compound all cases under section 244 of the Act in regard to offences under the Act and the rules or bye-laws made thereunder :-
