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State of Goa - Section

Section 151 in The Goa Panchayat Raj Act, 1994

151. Functions, powers and duties of the Chief Executive Officer and other Officers.

(1)Save as otherwise expressly provided by or under this Act, the Chief Executive Officer shall,-
(a)exercise all the powers specially imposed or conferred upon him by or under this Act or under any other law for the time being in force;
(b)lay down the duties of and supervise and control the officers and officials of, or holding office under the Zilla Panchayat in accordance with rules made by the Government;
(c)supervise and control the execution of all works of the Zilla Panchayat;
(d)take necessary measures for the speedy execution of all works and development Schemes of the Zilla Panchayat;
(e)have custody of all papers and documents, connected with the proceedings of the meetings of the Zilla Panchayat and its Committees;
(f)draw and disburse moneys out of the Zilla Panchayat Fund; and
(g)exercise such other powers and discharge such other functions as may be prescribed.
(2)The Chief Executive Officer shall attend every meeting of the Zilla Panchayat and any Committee thereof and take part in the discussion but shall not have the right to move any resolution or to vote. If in the opinion of the Chief Executive Officer, any proposal before the Zilla Panchayat is violative of or inconsistent with the provisions of this Act or any other law or the rules or orders made thereunder, it shall be his duty to bring the same to the notice of the Zilla Panchayat.
(3)The Chief Executive officer shall within fifteen days from the date of the meeting of the Zilla Panchayat or of its Committees, submit to the Government every resolution of the Zilla Panchayat or any of its Committees which in his opinion is inconsistent with the provisions of this Act or any other law; and he shall not implement such resolution otherwise than as decided by the Government.
(4)The Chief Accounts Officer shall advise the Zilla Panchayat in matters of financial policy and shall be responsible for all matters relating to the accounts of the Zilla Panchayat including the preparation of the annual accounts and budget.
(5)The Chief Accounts Officer shall ensure that no expenditure is incurred except under proper sanction and in accordance with this Act and the rules and regulations made thereunder and shall disallow any expenditure not warranted by this Act or the rules or regulations made thereunder for which no provision was made in the budget.
(6)All Officers of the Zilla Panchayat shall assist the Chief Executive Officer in the performance of his duties.