Section 82(1) in Rajasthan Panchayati Raj Act, 1994
(1)An Officer of the Indian Administrative Service or Rajasthan Administrative Service [or a project Director specially selected by the Rural Development Department] [Inserted by Section 49 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.] shall be the Chief Executive Officer of the Zila Parishad who shall be appointed by the Government. Like wise, the Government may appoint an Additional Chief Executive Officer for a Zila Parishad on such terms and conditions a may be prescribed.[Explanation. - The Chief Executive Officer shall include an Additional Chief Executive officer.][Inserted by Section 49 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.]
