(1)Save as otherwise expressly provided by or under this Act, the Chief Executive Officer shall,-(a)exercise all the powers specially imposed or conferred upon him by or under this Act or under any other law for the time being in force;(b)lay down the duties of and supervise and control the officers and officials of, or holding office under the Zilla Panchayat in accordance with rules made by the Government;(c)supervise and control the execution of all works of the Zilla Panchayat;(d)take necessary measures for the speedy execution of all works and development Schemes of the Zilla Panchayat;(e)have custody of all papers and documents, connected with the proceedings of the meetings of the Zilla Panchayat and its Committees;(f)draw and disburse moneys out of the Zilla Panchayat Fund; and(g)exercise such other powers and discharge such other functions as may be prescribed.
