(1)Notwithstanding anything contained in this Act, it shall be competent for the District Collector or Commissioner or the Government to issue such directions as they may consider necessary to the Mandal Parishad Development Officer or the Chief Executive Officer for the proper working of the Mandal Praja Parishad or as the case may be, the Zilla Praja Parishad or for the implementation of the resolutions thereof and the Mandal Parishad Development Officer, or as the case may be the Chief Executive Officer shall implement those directions, failing which, he shall be liable for disciplinary action under the relevant rules.(2)The President of Mandal Praja Parishad, or as the case may be, the Chairperson of the Zilla Praja Parishad shall ensure that the Mandal Parishad Development Officer or as the case may be, the Chief Executive Officer implements the directions issued under sub-section (1) and shall not do anything in derogation to the directions of the District Collector or the Commissioner or the Government aforesaid. The President or the Chairperson who contravenes the provisions of this section shall be deemed to have willfully omitted or refused to carry out the orders for the proper working of the Mandal Praja Parishad, or as the case may be, the Zilla Praja Parishad within the meaning of section 267.
