Section 54 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
54. Powers and functions of President.
(1)The President shall-(a)convene, preside at, and conduct meetings of the Zilla Parishad',(b)have access to the records of the Zilla Parishad',(c)discharge all duties imposed, and exercise all the powers conferred on him by or under this Act;(d)watch over the financial and executive administration of Zilla Parishad and submit to the Zilla Parishad all questions connected therewith which shall appear to him to require its orders; and(e)exercise administrative supervision and control over the Chief Executive officer for securing implementation of resolutions or decisions of the Zilla Parishad or of the Standing Committee, or of any Subjects Committee, or of any Panchayat Samiti.(2)The President may in cases of emergency direct the execution or suspension or stoppage of any work or the doing of any act which requires the sanction of the Zilla Parishad or any authority thereof, and immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public, and may direct that the expense of executing such work or doing such act shall be paid from the district fund.(3)[ If the execution or maintenance of any work or any development scheme is transferred or entrusted by State Government to any Zilla Parishad by or under this Act, for the execution of which no provision exists in that behalf in the budget estimates of the Zilla Parishad, the President may, notwithstanding anything contained in this Act, direct the execution or maintenance of such scheme or work and may also direct that the expense in this behalf shall be paid from the district fund.] [Sub-section (3) was inserted by Maharashtra 34 of 1966, Section 3(1).](4)[ The President shall report] [This was substituted for words 'Provided that he shall report', by Maharashtra 34 of 1966, Section 3(2).] forthwith the action taken under this section, and the full reasons therefor, to the Zilla Parishad, the Standing Committee and the appropriate Subjects Committee at their next meetings and the Zilla Parishad, or the Committee may amend or annul the direction made by the President.
