Section 21 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
21. Executive Officer and Deputy Executive Officers of Panchayat Samitis.-
(1)Where a Panchayat Samiti is constituted for a block. Block Development Officer, shall be the ex officio Executive Officer of the Panchayat Samiti and where it is constituted for a tahsil there shall be a whole time Executive Officer who shall be appointed by the Government.(2)The Executive Officer shall be under the administrative control of the Panchayat Samiti and his conditions of service shall be those which are applicable to the class of Government servants to which he belongs.(3)In the case of a Panchayat Samiti constituted for a tahsil, the Block Development Officers of such blocks as there may be in the tehsil shall be the ex officio Depute Executive Officers of the Panchayat Samiti and shall in aspect of their blocks, exercise such powers of the Executive Officer as may be prescribed.(4)The Deputy Executive Officer shall be under the administrative control of the Executive Officer.(5)The Executive Officer or the Deputy Executive Officer shall not acquire, directly or indirectly, by himself or through any person any share or interest in any contract or employment with, by, or on behalf of, the Panchayat Samiti other than a share or interests as such Executive Officer or Deputy Executive Officer.(6)The Executive Officer and the Deputy Executive Officer shall have the right to speak in and otherwise take part in the proceedings of any meeting of the Panchayat Samiti but shall not be entitled to vote at any such meeting.
