Section 84(1) in Rajasthan Panchayati Raj Act, 1994
(1)Save as otherwise expressly provided by or under this Act, the Chief Executive Officer shall -(a)carry out the policies, decisions and directions of the Zila Parishad, and take necessary measures for the speedy execution of all works and development schemes of the Zila Parishad;(b)discharge the duties imposed upon him by or under this Act or the rules and regulations made thereunder;(c)control the officers and servants of the Zila Parishad subject to the general superintendence and control of the Zila Parishad and such rules as may be made;(d)have custody of all papers and documents relating to the Zila Parishad; and(e)draw the disburse money out of the Zila Parishad funds and exercise such other powers and perform such other functions as may be prescribed.
