Section 54(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The President shall-(a)convene, preside at, and conduct meetings of the Zilla Parishad',(b)have access to the records of the Zilla Parishad',(c)discharge all duties imposed, and exercise all the powers conferred on him by or under this Act;(d)watch over the financial and executive administration of Zilla Parishad and submit to the Zilla Parishad all questions connected therewith which shall appear to him to require its orders; and(e)exercise administrative supervision and control over the Chief Executive officer for securing implementation of resolutions or decisions of the Zilla Parishad or of the Standing Committee, or of any Subjects Committee, or of any Panchayat Samiti.
