Section 172(1) in The Punjab Panchayati Raj Act, 1994
(1)The Chairman shall-(a)convene and preside over and conduct meetings of the Zila Parishad ;(b)perform all the duties imposed and exercise all the powers conferred on the Chairman under this Act and rules made thereunder;(c)exercise administrative supervision and control over the Chief Executive Officer and through him, all officers and other employees of the Zila Parishad and the officers and employees whose services may be placed at the disposal of the Zila Parishad by the State Government;(d)exercise such other powers, perform such other functions and discharge such other duties as the Zila Parishad may by general resolution direct or as the State Government may by rules made in this behalf prescribe;(e)exercise all supervision over the financial and executive administrative of the Zila Parishad and place before the Zila Parishad all questions connected therewith which shall appear to him to require its orders and for this purpose may call for records of the Zila Parishad; and(f)have power to accord sanction up to a total sum of rupees one lakh in a year for the purpose of providing immediate relief to those who are affected by natural calamities in the district:Provided that the Chairman shall place at the next meeting of the Zila Parishad for its ratification, the details of such sanctions.
