Section 11 in The U.P. Antarim Zila Parishad Act, 1958
11. Chief Executive Officer for the Antarim Zila Parishad.
- Notwithstanding anything in the U.P. District Boards Act, 1922, the officer appointed or designated by the State Government as Additional District Magistrate (Planning) or as District Planning Office of the district shall be the Chief Executive Officer of the Antarim Zila Parishad and shall exercise all the powers and perform all the functions and duties of the Secretary of the board under the said Act and the person for the time being holing the post of Secretray of the Board shall assist the Chief Executive Officer in the performance of his functions and shall be subject to his general control.
