Section 78(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)The Mukhya Adhikari shall be the Chief Executive Officer of the Zila Panchayat and shall be responsible to the Zila Panchayat and shall exercise the following powers, namely -(a)the power to receive, recover and credit to the Zila Nidhi any sum due or tendered to the Parishad;(b)the powers conferred by the sections or sub-section of this Act and the power to do all things necessary for the exercise of these powers;(c)the powers under the sections and sub-section specified in the first column of Schedule V to be exercised for and on behalf of the Zila Panchayat and power to do all things necessary for the exercise of these powers;(d)the power, subject to the control of the Adhyaksha, to grant, refuse, suspend or withdraw any licence the power to grant which is conferred by this Act or by rules or regulations made thereunder;(e)any other power that has been delegated by the Zila Panchayat to the Mukhya Adhikari; and(f)the power to determine, in accordance with any regulations in this behalf, questions arising in respect of the service, leave, pay, allowance and other privileges of all servants of the Zila Panchayat other than those for whom the appointing authority under Section 43 is the Zila Panchayat :Provided that a servant aggrieved by a decision given by the Mukhya Adhikari under this clause may within thirty days of the date of communication of that decision make a representation to the Adhyaksha and in that case the decision of the Adhyaksha shall be final.
