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State of Haryana - Section

Section 74 in Haryana Panchayati Raj Act, 1994

74. Extent of executive power of Chairman and Executive Officer.

(1)Notwithstanding anything contained in Section 73, the Executive Officer of the Panchayat Samiti, shall-
(a)carry into effect the resolutions of the Panchayat Samiti;
(b)furnish to the Panchayat Samiti such periodical reports regarding the progress made in carrying out the resolutions of the Panchayat Samiti as it may direct;
(c)furnish to the Panchayat Samiti such information as it may, by order in writing, from time to time, direct; and
(d)have power in respect of the matters enumerated in Schedule II.
(2)In all matters not falling within the competence of the Executive Officer under this section or Section 73, the executive power of the Panchayat Samiti shall vest in the Chairman.