Section 95(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Subject to the provisions of this Act and the rules made thereunder the Chief Executive Officer;(a)shall be entitled to-(i)[ attend the meetings of any Committee of the Zilla Parishad and of any Panchyat Samiti in the District;] [Sub-clause (i) was substituted for the original by Man 6 of 1975 Section 30(2).](ii)call for any information, return, statement, account or report from any officer or servant of, or holding office under the Zilla Parishad;(iii)grant leave of absence, for a period not exceeding two months, to Class I and Class II officers;(iiia)[ make, during the absence on leave or on transfer of any officer, temporary provisions for holding charge and the discharge of the functions of the office;] [Sub clause (iiia) was inserted by Maharashtra 43 of 1962 Section 13.](iv)call for an explanation from any officer or servant of, or holding office under the Zilla Parishad',[ [(b) shall, subject to any general or special order which may, from time to time, be made by the State Government in this behalf, appoint officers and servants in the district technical Services (Class III) and district services (Class III) constituted under clause (b) of section 239, from the list of candidates selected by such agency or organization, by whatever name called, as the State Government may, by general of special order, specify.] [These clauses were substituted for clause (b) by Maharashtra 61 of 1977 Section 4. Schedule.](bb)shall appoint servants of Class IV service in the prescribed manner;](c)shall supervise and control the execution of all activities of Zilla Parishad;(d)shall take necessary measures for the speedy execution of all works and development schemes of the Zilla Parishad;(e)shall have custody of all papers and documents connected with the proceedings of meetings of the Zilla Parishad and of its Committees (not being a Panchayat Samiti)-,(f)shall assess and give his opinion confidentially every year on the work of the officers of class I service and Class II service holding office under the Zilla Parishad; forward them to such authorities as may be prescribed by the State Government and lay down the procedure for writing such reports about the work of officers and servants of Class III service and Class IV service under the Zilla Parishad;(g)shall draw and disburse money out of the district fund;(h)shall exercise supervision and control over the acts of officers and servants holding office under the Zilla Parishad in matters of executive administration and those relating to account and records of the Zilla Parishad; and(i)shall exercise such other powers and perform such other functions as may be prescribed by the State Government.
