Section 32 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
32. Extent of executive power of Chairman and executive officer.-
(1)Notwithstanding anything contained in section 31, the Executive Officer of the Panchayat Samiti shall-(a)carry into effect the resolution of the Panchayat Samiti;(b)furnish to the Panchayat Samiti such periodical reports regarding the progress made in carrying out the resolutions of the Panchayat Samiti as it may direct;(c)furnish to the Panchayat Samiti, such information as it may, by order in writing, from time to time direct; and(d)have power in respect of the matter enumerated in Schedule II.(2)In all matters not falling within the competence of the Executive Officer under this section or section 31, the executive power of the Panchayat Samiti shall vest in the Chairman.
