Section 22 in The M.P. Zila Panchayat (Business) Rules, 1998
22. Chief Executive Officer of Zila Panchayat.
(1)The Chief Executive Officer shall assign the duties and functions to the original employees of Zila Panchayat, Employees transferred from Departments of Government and absorbed employees of dissolved District Rural Development Agency or officers and employees posted under the control of Zila Panchayat and such officers and employees shall perform such duties and the functions as may be assigned to them under the supervision and superintendence of Chief Executive Officer and General control of Zila Panchayat.(2)Subject to the rules of business and the practice of the Panchayat and delegation, the Chief Executive Officer may dispose all cases of routine nature and those which either have no question of policy involved where in the question of policy has already been settled.(3)Zila Panchayat or Standing Committee, may by a general or special order delegate powers of disposal of such cases or classes of cases to the Chief Executive Officer, as it may deem fit.(4)The Chief Executive Officer in each case, is responsible for the careful observance of the instructions and when he considers that there has been material departure from them, he shall bring the matter to the notice of President or the Chairman as the case may be. If such decision is not reversed or modified the Chief Executive Officer shall submit report within 3 days to the Prescribed Authority and shall inform the General Body in the next meeting.(5)A case which is to be brought before the general body otherwise than under the directions of President, shall be submitted to the President for recording his permission for inclusion in the agenda by the Chief Executive Officer.(6)A monthly statement showing particulars of the cases disposed off by the each department shall be submitted to the Chief Executive Officer for his information with a copy to the President.(7)The cases shall be submitted to the President or the Chairman as the case may be through the Chief Executive Officer unless Chief Executive Officer has otherwise directed.(8)All cases shall be marked back by the President or the Chairman as the case may be, to that chief Executive Officer whose duty it shall be to see that all necessary steps arc taken.(9)The Chief Executive Officer shall pass an order in accordance with the rules for imposing minor penalty in disciplinary proceedings against such categories of employees, as may be specified under the control of Zila Panchayat.(10)The Chief Executive Officer shall cause the following actions to be taken in accordance with the procedure laid down by the State Government:-(a)Orders of administrative sanction regarding schemes of Rural Development as per Action Plan approved by the General Body.(b)Sanction of order in programmes assigned by the Central or State Government after the approval of Standing Committee prescribed in the schemes.(c)Cases of financial, administrative and technical sanction by competent authority;(d)To receive utilisation report from the executing agency about the disbursed amount.(e)Financial allocations to the executive agency in accordance with the progress.(f)Financial allocations to Janpad Panchayat and Gram Panchayat for implementation of schemes up to targets approved by Zila Panchayat.(g)Preparation of District Level Annual Action Plan for the implementation of rural development schemes including the schemes of Gram Panchayat and Janpad Panchayat level.(h)Determination of Janpad Panchayat and Gram Panchayat wise targets for rural development schemes by Standing Committee and communication thereof to the concerned Panchayats.
