Section 56(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)The following powers, duties and functions of a Zila Panchayat shall be exercised and performed by the Adhyaksha of the Zila Panchayat namely -(a)the determination, in accordance with the provisions of this Act and any regulations in this behalf of questions arising in respect of the service, leave, pay, allowance and other privileges of servants of the Zila Panchayat in respect of whom the appointing authority under Section 43, is the Zila Panchayat;(b)the submission to the prescribed authority, the District Magistrate or the State Government, any statements, accounts reports, copies of documents, copies of resolutions passed by a Zila Panchayat or any committee thereof or proposals and objections required to be submitted under this Act;(c)such of the powers, duties and functions referred to in the second column of Schedule IV, as are required under the third column thereof to be exercised or performed by the Adhyaksha or as they are delegated by the Zila Panchayat under Section 57 to the Adhyaksha;(d)all other powers, duties and functions of the Zila Panchayat not expressly required to be exercised or performed by resolution which have not been specified in the second column of Schedule IV and which have not been delegated by the Zila Panchayat under Section 57 to any authority other than the Adhyaksha.
