Section 76(2) in The Manipur Panchayati Raj Act, 1994
(2)The Chief Executive Officer shall attend every meeting of the Zilla Parishad and may take part in the discussion but shall not have the right to move any resolution or to vote. If in the opinion of the Chief Executive Officer any proposal before the Zilla Parishad is violative of or is inconsistent with the provisions of this Act or any other law or the rules made thereunder, it shall be his duty to bring the same to the notice of the Zilla Parishad.
