Section 88(1) in The Bihar Panchayat Raj Act, 2006
(1)Save as otherwise expressly provided by or under this Act, the Chief Executive Officer shall:-(a)carry out the policies and directions of the Zila Parishad, and take necessary measures for the speedy execution of all works and development schemes of Zila Parishad,(b)discharge the duties imposed upon him by or under this Act or the Rules and regulations made thereunder:(c)control the officers and servants of the Zila Parishad subject to the general superintendence and control of the Adhyaksha and such Rules as may be prescribed;(d)have custody of all papers and documents relating to Zila Parishad, and(e)draw and disburse money of the Zila Parishad funds and exercise such other powers and perform such other functions as may be prescribed.
