Section 122(1) in Haryana Panchayati Raj Act, 1994
(1)(a)The President of Zila Parishad shall-(i)convene, preside and conduct meetings of the Zila Parishad;(ii)have access to the records of the Zila Parishad;(iii)discharge all duties imposed and exercise all the powers conferred on him by or under this Act;(iv)watch over the financial and executive administration of the Zila Parishad and submit to the Zila Parishad all questions connected therewith which shall appear to him to require its orders; and(v)exercise administrative supervision over the Chief Executive Officer for securing implementation of resolutions or decisions of the Zila Parishad or of any Committee thereof;(b)The President may in cases of emergency direct the execution or suspension or stoppage of any work or the doing of any act which requires the sanction of the Zila Parishad or any authority thereof, and immediate execution or doing of which is, in his opinion, necessary for the services or safety of the public, and may direct that the expenses for executing such act shall be paid from the Zila Parishad Fund:Provided that the President shall report forthwith the action taken under this sub-section and, the reasons thereof to the Zila Parishad or any appropriate Committee at its next meetings.
