(1)Save as otherwise expressly provided 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 for the time being in force ;(b)lay down the duties of, and supervise and control , officers and officials of , or holding office under, the Panchayat Samiti, in accordance with rules made by the State 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 meetings of the Panchayat Samiti and of 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.
