Section 70 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
70. Functions of the Chief Executive Officer and other officers.
(1)Save as otherwise expressly provided by or under this Regulation, the Chief Executive Officer, subject to the orders or directions of the District Panchayat, shall,-(a)carry out the policies and directions of the District Panchayat and take necessary measures for the speedy execution of all works and developmental schemes of the District Panchayat;(b)discharge the duties imposed upon him, by or under this Regulation or the rules and bye-laws made thereunder;(c)control the officers and employees of the District Panchayat subject to the general superintendence and control of the President and such rules as may be prescribed;(d)have custody of all papers and documents relating to the District Panchayat; and(e)draw and discharge works out of the District Panchayat Fund referred to in section 80 and exercise such other powers and perform such other functions as may be prescribed.(2)The Chief Executive Officer shall attend every meeting of the District Panchayat and may take part in the discussion but shall not have the right to move any resolution or to vote.(3)If in the opinion of the Chief Executive Officer any proposal before the District Panchayat is violative of or is inconsistent with the provisions of this Regulation or any other law, rules or orders made thereunder, it shall be his duty to bring the same to the notice of the District Panchayat.(4)The Chief Accounts Officer shall advise the District Panchayat in matters of financial policy and shall be responsible for all matters relating to the accounts of the District Panchayat including preparation of annual accounts and the budget.(5)The Chief Accounts Officer shall ensure that no expenditure is incurred except under proper sanction and in accordance with this Regulation and the rules and bye-laws made thereunder and shall disallow any expenditure not warranted by this Regulation or rules and bye-laws made thereunder or for which no provision is made in the budget.(6)The Additional Chief Executive Officer shall assist the Chief Executive Officer in the performance of his duties.(7)The Chief Executive Officer shall advise the District Panchayat in matters of plan formulation and shall be responsible for all matters of plan formulation and shall also be responsible for all matters relating to planning of the District Panchayat including the preparation of plans, economic development and social justice and annual plans of the district.
