84. Power and functions of the Chief Executive Officer and other Officer.
(1)Save as otherwise expressly provided by or under this Act, the Chief Executive Officer shall -(a)carry out the policies, decisions and directions of the Zila Parishad, and take necessary measures for the speedy execution of all works and development schemes of the Zila Parishad;(b)discharge the duties imposed upon him by or under this Act or the rules and regulations made thereunder;(c)control the officers and servants of the Zila Parishad subject to the general superintendence and control of the Zila Parishad and such rules as may be made;(d)have custody of all papers and documents relating to the Zila Parishad; and(e)draw the disburse money out of the Zila Parishad funds and exercise such other powers and perform such other functions as may be prescribed.(2)The Chief Executive officer shall under instructions of Pramukh issue notice for the attend every meeting of the Zila Parishad and standing committees and may 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 Zila Parishad is violative of, or inconsistent with the provisions of this Act or any other law or the rules or order made thereunder or instructions issued by the State Government, it shall be his duty to bring the same to the notice the of the Zila Parishad.(3)The Chief Executive Officer shall within fifteen days from the date of the meeting of the Zila Parishad or of any of its committees submit to the Government every resolution of the Zila Parishad 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 directed by the Government.(4)The Chief Executive Officer may enter on and inspect -(a)any immovable property or any work in progress under the control of any Panchayat or Panchayat Samiti;(b)any school, hospital, dispensary, vaccination station, poultry farm of other institutions, maintained by or under the control any Panchayat or Panchayat Samiti and any records, registers or other documents kept in such institution; and(c)the office of any Panchayat or Panchayat Samiti and any records registers or other documents kept therein.(5)The Panchayat or Panchayat Samiti shall be bound to afford to the Chief Executive Officer such access at all reasonable times to its property or premises and to all documents as may, in opinion, be necessary be enable him to discharge his duties under Sub-Section (4).(6)The Chief Accounts Officer shall advise the Zila Parishad in matters of financial policy and shall be responsible for all matters relating to the accounts of the Zila Parishad including preparation of annual accounts and the budget.(7)The Chief Accounts Officer shall ensure that no expenditure in incurred except under proper sanction and in accordance with this Act and the rules and regulations thereunder and shall disallow any expenditure not warranted by this Act or rules and regulations or for which no provision is made in the budget.(8)The Additional Chief Executive Officer shall assist the Chief Executive Officer in the performance of his Duties.(9)The Chief Planning Officer shall advise the Zila Parishad in matter of plan formulation and shall be responsible for all matters relating to planning of the Zila Parishad including the preparation of plans of economic development and social justice and annual plan of the district.(10)[ The District Elementary Education Officer shall act as officer in charge of elementary education for Zila Parishad and exercise such other powers and perform such other functions as are conferred upon, or assigned to him by the State Government.][Added by Section 50 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.]
