Section 98 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
98. Powers and functions of Block Development Officer.
(1)Subject to the provisions of this Act, and any rules made thereunder, a Block Development Officer may-(a)subject to the general order of the Chief Executive Officer, grant leave of absence to officers or servants of Class III service or of Class IV service of the Zilla Parishad working under the Panachayat Samiti; and(b)call for any information, return, Statement, account, report or explanation from any such officer or servant.(2)A Block Development Officer shall-(a)have the custody of all papers and documents connected with the proceedings of meeting of the Panachayat Samiti;(b)save as otherwise provided by or under this Act, exercise executive powers in the block for the purpose of carrying out the provisions of the Act therein;(c)draw and disburse money out of the grant or grants payable to the Panchayat Samiti under [sub-section (6) of section 155 and section 188] [These words, brackets and figures were substituted for the words and figures 'sections 185 and 188 by Maharashtra 43 of 1964 Section 18];(d)in relation to works and development schemes to be undertaken from block grants, exercise such powers of sanctioning acquisition of property or sale or transfer thereof as may be specified by the State Government.
