Section 87(1) in The Bihar Panchayat Raj Act, 2006
(1)An officer of the rank of the District Magistrate or such Additional District Magistrate, as may be specified by the State Government, shall be the Chief Executive Officer of the Zila Parishad and who shall be appointed by the Government. The Government may appoint an Additional Chief Executive Officer for a Zila Parishad on such terms and conditions as may be prescribed.
