Section 88(2) in The Bihar Panchayat Raj Act, 2006
(2)The Chief Executive Officer shall attend every meeting of the Zila Parishad and may take part in the discussion but shall not have the right to move any resolution or to vote. If in the opinion of the Chief Executive Officer any proposal before the Zila Parishad is violative of or inconsistent with the provision of this Act or any other law or the Rules or order made thereunder, it shall be his duty to bring the same to the notice of the Zila Parishad.
