Section 134(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)Save as otherwise expressly provided by or under this Act, the Officer referred to in sub-section (1) shall -(a)exercise all the powers specifically imposed or conferred upon him by or under this Act or under any other law for the time being in force;(b)lay down the duties of and supervise and control officers and officials of, or holding office under the Panchayat Samiti or the Zila Parishad in accordance with the rules made by the Government;(c)supervise and control the execution of all works of the Panchayat Samiti or of the Zila Parishad;(d)take necessary measures for the speedy execution of all works and developmental schemes of the Panchayat Samiti or of the Zila Parishad;(e)have custody of common seal and all papers and documents connected with the proceedings of the meetings of the Panchayat Samiti or the Zila Parishad and of its Standing Committees and other Committees;(f)draw and disburse money out of the Panchayat Samiti or the Zila Parishad Fund;(g)exercise such other powers and discharge such other functions as may be prescribed; and(h)attend every meeting of the Panchayat Samiti or the Zila Parishad and shall have the right to attend the meeting of any committee thereof and to take part in the discussion, but shall not have the right to move any resolution or to vote. If in his opinion any proposal before the Panchayat Samiti or the Zila Parishad 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 or the Zila Parishad.
