(1)An Officer of the Indian Administrative Service or Rajasthan Administrative Service [or a project Director specially selected by the Rural Development Department] [Inserted by Section 49 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.] shall be the Chief Executive Officer of the Zila Parishad who shall be appointed by the Government. Like wise, the Government may appoint an Additional Chief Executive Officer for a Zila Parishad on such terms and conditions a may be prescribed.[Explanation. - The Chief Executive Officer shall include an Additional Chief Executive officer.][Inserted by Section 49 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.](2)The Government shall also appoint a Chief Account Officer, [A District Elementary Education Officer] [Inserted by Section 49 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.] and a Chief Planning Officer for each Zila Parishad.(3)The Government shall post from time to time in every Zila Parishad such number of its officers as the Government considers necessary.(4)Notwithstanding anything contained in this Act or any other law for the time being in force the Government or any other officer of other authority authorized by it in this behalf shall have power to effect transfer of the officers and officials so posted from one district to another.
