(1)The Government shall appoint an officer not below the rank of the Collector of a district as Chief Executive Officer of the Zilla Panchayat.(2)The Government shall also appoint a Chief Accounts Officer and such other officers as considered necessary.(3)Notwithstanding anything contained in this Act or any other law for the time being in force, the Government or any other officer or other authority authorized by it in this behalf shall have power to effect transfer of the officers and officials so posted either within the district or from the district to another district.(4)The Government may, as from the specified day, constitute such services for Zilla Panchayats as may be prescribed.
