Section 165(1) in The West Bengal Panchayat Act, 1973
(1)The Sabhadhipati shall -(a)be responsible for the maintenance of the records of the Zilla Parishad;(b)have general responsibility for the financial and executive administration of the Zilla Parishad;(c)exercise administrative supervision and control over all officers and other employees of the Zilla Parishad and the officers and employees whose services may be placed at the disposal of the Zilla Parishad by the State Government;(d)for the transaction of business connected with this Act or for the purpose of making any order authorised thereby, exercise such powers, perform such functions and discharge such duties as may be exercised, performed or discharged by the Zilla Parishad under this Act or the rules made thereunder:Provided that the Sabhadhipati shall not exercise such powers, perform such functions or discharge such duties as may be required by the rules made under this Act to be exercised, performed or discharged by the Zilla Parishad at a meeting;(e)exercise such other powers, perform such other functions and discharge such other duties as the Zilla Parishad may, by general or special resolution, direct or as the State Government may, by rules made in this behalf, prescribe.[Explanation. - For the purpose of discharge of responsibilities and exercise of administrative supervision and control, the Sabhadhipati shall rely on the Executive Officer referred to in section 166 and shall generally act through him.] ['Explanation' inserted by W.B. Act 15 of 1997.]
