162. Responsibilities, functions and powers of the Mandal Parishad Development Officer.
(1)The Mandal Parishad Development Officer shall be the Chief Executive Authority of the Mandal Praja Parishad. He shall be responsible for implementing the resolutions of the Mandal Praja Parishad and shall also perform such responsibilities and functions and exercise such powers as may be entrusted to him by the Government. He shall also exercise such powers of supervision over the Gram Panchayats in the Mandal as may be prescribed.(2)The Mandal Parishad Development Officer shall, with the approval of, or on the direction of the President, convene the meetings of the Mandal Praja Parishad so that atleast one meeting of the Mandal Praja Parishad is held every month and if the Mandal Parishad Development Officer fails to discharge that duty, with the result that no meeting of the Mandal Praja Parishad is held within a period of ninety days from the last meeting, he shall be liable to disciplinary action under the relevant rules:Provided that where the President fails to give his approval for convening the meeting so as to hold a meeting within a period of ninety days aforesaid, the Mandal Parishad Development Officer may himself convene the meeting in the manner prescribed.(3)The Mandal Parishad Development Officer shall ordinarily attend the meeting of the Mandal Praja Parishad and shall be entitled to take part in the discussions thereat but he shall not be entitled to vote or to move any resolution.(4)Subject to the provisions of section 163 the staff borne on the establishment of the Mandal Praja Parishad and the staff working in institutions and schemes transferred by the Government or the Head of the Department of Government to the Mandal Praja Parishad shall be under the administrative control and supervision of the Mandal Parishad Development Officer.(5)Notwithstanding anything in sub-section (1) of section 156 and subject to all other provisions of this Act, and the rules made thereunder, the Mandal Praja Parishad shall have power to issue such specific direction as it may think fit regarding the performance by the Mandal Parishad Development Officer of any of the responsibilities and functions assigned to him under this Act.(6)The Government shall, pay out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contribution, if any, towards the provident fund or pension-cum-provident fund of the Mandal Parishad Development Officer appointed by them for Mandal Praja Parishad.(7)The Government shall have power to make rules to regulate the classification and methods of recruitment, conditions of services, pay and allowances and disciplinary conduct of the Mandal Parishad Development Officer.
