Section 61(2) in The Bihar Panchayat Raj Act, 2006
(2)The Executive Officer shall attend every meeting of the Panchayat Samiti and shall have the right to attend the meeting of 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 Panchayat Samiti is violative of or inconsistent with the provisions of this Act or any other law, Rule or order made thereunder, it shall be his duty to bring the same to the notice of the Panchayat Samiti.Chapter-V Zila Parishad
