Section 56(1) in The Manipur Panchayati Raj Act, 1994
(1)The Adhyaksha shall-(a)perform all the duties imposed and exercise all the powers conferred on the Adhyaksha under this Act and rules made thereunder;(b)convene, preside over, and conduct meetings of the Zilla Parishad;(c)exercise administrative supervision and control over the Chief Executive Officer and through him, all officers and other employees of the Zilla Parishad and the officers and employees whose services may be placed at the disposal of the Zilla Parishad by the State Government;(d)exercise such other powers, perform such other functions and discharge such other duties as the Zilla Parishad may, by general resolution direct or as the Government may, by rules made in this behalf, prescribe;(e)exercise overall supervision over the financial and executive administration of the Zilla Parishad and place before the Zilla Parishad all questions connected therewith which shall appear to him to require its orders and for this purpose may call for records of the Zilla Parishad; and(f)have power to accord sanction up to a total sum of rupees one lakh in a year for the purpose of providing immediate relief to those who are affected by natural calamities in the district:Provided that the Adhyaksha shall place at the next meeting of the Zilla Parishad for its ratification, the details of such sanctions.
