Section 90(2) in Jharkhand Panchayat Raj Act, 2001
(2)Establishment of Panchayat Samiti -(a)The State Government will appoint an Executive Officer for the Panchayat Samiti, who will not be below the rank of a Deputy collector and who will discharge the liabilities of Secretary of the Panchayat Samiti and will be Incharge of the Panchayat Samiti Office and will exercise all the powers under this Act or any rules or bye-laws made thereunder or those conferred or imposed thereby;(b)The State Government will appoint an Assistant Secretary through the medium of Panchayat Directorate, who will perform such functions and discharge such duties as may he instructed by the State Government or the Executive Officer;(c)The government will from time to time post for working under the Panchayat Samiti, officers and employees of the State Government in such a number as it deems necessary.(d)Notwithstanding anything contained in this Act or any other law for the time being in force, the Government or the other Authority authorised by it in this regard shall have power to transfer the such posted officers and employees from one Samiti to another Samiti;(e)Powers and duties of the Executive Officers and other officers -(i)Save as otherwise ostensibly provided by or under this Act, the Executive Officer shall -(a)Supervise and control execution of all works of the Panchayat Samiti;(b)Determine, supervise and control the duties of the officers and employees or office-bearer working under the Panchayat Samiti as per Rules framed by the Government;(c)Take necessary measures to execute all works and developmental schemes of the Panchayat Samiti expeditiously;(d)Secure all the papers and documents related with proceedings of the meetings of the Panchayat Samiti and its Committees.(e)Withdraw and disburse money out of the fund of the Panchayat Samiti; and(f)Exercise such other powers and discharge such other duties, as may be specified.(ii)the Executive Officer shall participate in every meeting of the Panchayat Samiti and he shall have the right to participate in any of the committees of the Panchayat Samiti and to take part in its discussion, but he shall not have the right to move any proposal or to vote. If any proposal mooted before the Panchayat Samiti is transgressive or is not in conformity with the provisions of this Act or any other law, rule or order made thereunder, it shall be his duty to draw the attention of Panchayat Samiti to this.
