Section 154(2) in The Punjab Panchayati Raj Act, 1994
(2)Save as otherwise expressly provided by or under this Act, the Executive Officer shall-(a)exercise all the powers specifically 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 officers and officials of or holding office under the Panchayat Samiti in accordance with the rules made by the State Government;(c)supervise and control the execution of all works of the Panchayat Samiti;(d)take necessary measures for the speedy execution of all works and development schemes of the Panchayat Samiti;(e)have custody of all papers and documents connected with the proceedings of the meetings of the Panchayat Samiti and of its Committees;(f)draw and disburse moneys out of the Panchayat Samiti Fund; and(g)exercise such other powers and discharge such other functions as may be prescribed.
