Section 197 in The Punjab Panchayati Raj Act, 1994
197. Functions of Chief Executive Officer of Zila Parishad.
(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 developmental 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 employees of the Zila Parishad subject to the general superintendence and control of the Chairman and subject to such rules as may be prescribed ;(d)have custody of all the papers and documents relating to the Zila Parishad ; and(e)draw and disburse money out of the Zila Parishad funds and exercise such other powers and perform such other functions as may be delegated to him by this Zila Parishad or by its Chairman.(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 and if in the opinion of the Chief Executive Officer any proposal before the Zila Parishad is violation of or inconsistent with the provisions of this Act or any other law or the rules or orders made thereunder, it shall be his duty to bring the same to the notice of the Zila Parishad.(3)The Deputy Chief Executive Officer shall assist the Chief Executive Officer in the performance of his duties and shall act as a Planning Officer to advise the Chief Executive Officer in matters of plan formulation and shall be responsible for all matters relating to planning of the Zila Parishad including the preparation of plans for economic development and social justice and annual plan of the district.(4)The 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.
