63. Power & Functions of the Executive Officer of the Anchalik Panchayat.
(1)Save as otherwise expressly provided by under this Act, the executive Officer shall,(a)Exercise all powers specially imposed or conferred upon him by or under this Act, or any other law for the time being in force;(b)Lay down the duties of and supervise the works of the Officers and officials holding Office under the Anchalik Panchayat in accordance with rules made by Government;(c)Supervise and control the executions of all works of the Anchalik Panchayat;(d)Take necessary measures of the speedy execution of all works and Development scheme of Anchalik Panchayat;(e)Have custody of all papers and documents connected with the proceedings of the meetings of the Anchalik Panchayat;(f)Draw and disburse money out of the Anchalik Panchayat fund; and(g)Exercise such other powers and discharge such other functions as may be prescribed.(2)The Executive Officer shall attend every meeting of the Anchalik Panchayat and shall have the right to attend the meetings of the committees thereof and to take part in the discussion but shall not have the right to move any resolution or to vote. If in the opinion of the Executive Officer any proposal before the Anchalik Panchayat is violative of or inconsistent with the provisions of this Act, or any other law, rule or order made there under, it shall be his duty to bring the same to the notice of the Anchalik Panchayat.Chapter-VI Establishment and Constitution of Zilla Parishad
