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State of Bihar - Section

Section 88 in The Bihar Panchayat Raj Act, 2006

88. Functions of the Chief Executive Officer and other Officers.

(1)Save as otherwise expressly provided by or under this Act, the Chief Executive Officer shall:-
(a)carry out the policies and directions of the Zila Parishad, and take necessary measures for the speedy execution of all works and development schemes of 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 Adhyaksha and such Rules as may be prescribed;
(d)have custody of all papers and documents relating to Zila Parishad, and
(e)draw and disburse money 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 attend every meeting of the Zila Parishad 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 provision of this Act or any other law or the Rules or order made thereunder, it shall be his duty to bring the same to the notice of the Zila Parishad.
(3)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.
(4)The Chief Accounts Officer shall ensure that no expenditure is 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 the Act or Rules and regulation or for which no provision is made in the budget.
(5)The Additional Chief Executive Officer shall assist the Chief Executive Officer in the performance of his duties.
(6)The Chief Planning Officer shall advise the Zila Parishad in matters of plan formulation and shall be responsible for all matters relating to planning of Zila Parishad including the preparation of plans of economic development and social justice and annual plan of the district.