Section 156(1) in Karnataka Panchayat Raj Act, 1993
(1)[Save as otherwise expressely provided by or under this Act,] [Substituted by Act 9 of 1996 w.e.f. 29.11.1995.] [ the Executive Officer shall perform the following functions,-] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.](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)[ control the officers and officials of, or holding office under the Taluk Panchayat subject to the general superintendence and control of the Adhyaksha and such rules as may be prescribed.] [Substituted by Act 9 of 1996 w.e.f. 29.11.1995.](bb)[discharge all duties imposed and exercise all the powers conferred on him under this Act and the rules made there under and perform such other functions entrusted to him by the Government from time to time] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.](c)supervise and control the execution of all works of the Taluk Panchayat;(d)take necessary measures for the speedy execution of all works and developmental schemes of the Taluk Panchayat;(e)have custody of all papers and documents connected with the proceedings of the meetings of the Taluk Panchayat and of its Committees;(f)draw and disburse monies out of the Taluk Panchayat fund; and(g)exercise such other powers and discharge such other functions as may be prescribed.
