Section 122 in The Orissa Grama Panchayats Act, 1964
122. [ Executive Officer of Grama Sasan. [Substituted vide Notification No. 1040 dated 12.10.2004 O.G.E. No. 1368 dated 12.10.2004.]
(1)There shall be an Executive Officer, for every Grama Sasan who shall,-(a)maintain the records of the proceedings of the-meetings of Grama Panchayats ;(b)remain in custody of all such records and documents, cash and valuable securities belonging to or vested in or under the direction, management or control of the Grama Sasan as may be prescribed ; and(c)exercise such other powers, discharge such other duties and perform such other functions as may be prescribed.(2)The VLWs. and VAWs. working, in a district shall, for the purposes of Sub-section (1), act as Executive Officers within the local area of such Grama or Gramas as may respectively be assigned to them by the Collector.Explanation - For the purpose of Sub-section (2),-(a)"VLWs." shall mean the Village Level Workers appointed by the Collector for implementing different developmental schemes relating to different levels of Panchayats in the State ; and(b)"VLWs." shall mean the Village Agriculture Workers appointed for extension of agricultural activities in the State.(3)Subject to the general superintendence and overall control of the Grama Panchayat, the Executive Officer shall function under the control and supervision of the Director, Collector and the District Panchayat Officer.
