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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(1)(a) in Haryana Panchayati Raj Act, 1994

(a)The President of Zila Parishad shall-
(i)convene, preside and conduct meetings of the Zila Parishad;
(ii)have access to the records of the Zila Parishad;
(iii)discharge all duties imposed and exercise all the powers conferred on him by or under this Act;
(iv)watch over the financial and executive administration of the Zila Parishad and submit to the Zila Parishad all questions connected therewith which shall appear to him to require its orders; and
(v)exercise administrative supervision over the Chief Executive Officer for securing implementation of resolutions or decisions of the Zila Parishad or of any Committee thereof;