Section 61(1) in The Bihar Panchayat Raj Act, 2006
(1)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 or Rules for the time being in force;(b)lay down the duties of, supervise and control the officers and staff holding office under the Panchayat Samiti in accordance with Rules made by the 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 developmental schemes of the Panchayat Samiti;(e)have custody of all papers and documents connected with the proceedings of the meeting of the Panchayat Samiti and its committees;(f)draw and disburse money out of the Panchayat Samiti Fund ;and(g)exercise such other powers and discharge such other functions as may be prescribed.
