156. Functions of the Executive Officer and other officers and officials.
(1)[Save as otherwise expressely provided by or under this Act,] [Substituted by Act 9 of 1996 w.e.f. 29.11.1995.] [ the Executive Officer shall perform the following functions,-] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.](a)exercise all the powers specifically imposed or conferred upon him by or under this Act, or under any other law for the time being in force;(b)[ control the officers and officials of, or holding office under the Taluk Panchayat subject to the general superintendence and control of the Adhyaksha and such rules as may be prescribed.] [Substituted by Act 9 of 1996 w.e.f. 29.11.1995.](bb)[discharge all duties imposed and exercise all the powers conferred on him under this Act and the rules made there under and perform such other functions entrusted to him by the Government from time to time] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.](c)supervise and control the execution of all works of the Taluk Panchayat;(d)take necessary measures for the speedy execution of all works and developmental schemes of the Taluk Panchayat;(e)have custody of all papers and documents connected with the proceedings of the meetings of the Taluk Panchayat and of its Committees;(f)draw and disburse monies out of the Taluk Panchayat fund; and(g)exercise such other powers and discharge such other functions as may be prescribed.(2)The Executive Officer shall attend every meeting of the Taluk Panchayat and shall have the right to attend the meeting of any committee thereof and to take part in the discussion but shall not have the right to move any resolution or to vote. [If in the opinion of the Executive Officer any proposal or resolution before the Taluk Panchayat or any Committee or any order of the Adhyaksha is violative of, or inconsistent with the provisions of this Act, or any other law or rule or order made thereunder or any financial regulation or budget provision or is in derogation of the functions and powers of the Taluk Panchayat or its committee or the Adhyaksha, it shall be the duty of the Executive Officer to advise the Taluk Panchayat or the committee or the Adhyaksha in the form of a written note containing the reasons for his opinion and specifying the law, rule, order, regulation or provision with which the proposal or resolution or order is inconsistent and if the proposal or resolution or order has been considered and passed by the Taluk Panchayat or the committee or the Adhyaksha before such advise is tendered, the Executive Officer may resubmit the proposal or resolution or order with his advice after such examination as he considers necessary.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.](3)[ If the Taluk Panchayat or any of its committees or the Adhyaksha passes the resolution or order without resolving the inconsistency referred to in sub-section (2) it shall be the duty of the Executive Officer, not withstanding any other provisions in this Act, to forward forthwith to the Chief Executive Officer under intimation to the Adhyaksha a copy of the said resolution or order along with his written note.] [Substituted 29 of 1997 w.e.f. 20.10.1997.]
