Section 84(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(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 or the time being in force;(b)lay down the duties of, and supervise and control, officers and officials of, or holding office under the Anchal Samiti, in accordance with rules made by the State Government;(c)supervise and control the execution of all works of the Anchal Samiti;(d)take necessary measures for the speedy execution of all works and developmental schemes of the Anchal Samiti;(e)have custody of all papers and documents connected with the proceedings of the meetings of the . Anchal Samiti and of its Committees;(f)draw and disburse money out of the Anchal Samiti Fund; and(g)exercise such other powers and discharge such other functions as may be prescribed.
