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[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

State of Jharkhand - Subsection

Section 90(3)(a) in Jharkhand Panchayat Raj Act, 2001

(a)The State Government shall appoint a Chief Executive Officer for every Zila Parishad, who will be an officer of the rank of District Magistrate. Likewise, the government may appoint an Additional Chief Executive Officer for a Zila Parishad on the terms and conditions as specified and may also, as per need, appoint one or more than one Deputy Chief Executive Officer and Executive Officer who will perform such functions and discharge such duties as may be assigned to them by the State Government or the Chief Executive Officer;