Section 32(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)Notwithstanding anything contained in section 31, the Executive Officer of the Panchayat Samiti shall-(a)carry into effect the resolution of the Panchayat Samiti;(b)furnish to the Panchayat Samiti such periodical reports regarding the progress made in carrying out the resolutions of the Panchayat Samiti as it may direct;(c)furnish to the Panchayat Samiti, such information as it may, by order in writing, from time to time direct; and(d)have power in respect of the matter enumerated in Schedule II.
