Section 19 in The Orissa Panchayat Samiti Act, 1959
19. [ Chairman of the Samiti to be the Executive Authority. [Substituted vide Orissa Act No. 24 of 1961.]
(1)The executive authority of the Samiti shall vest in the Chairman and it shall be his duty to have the resolution of the Samiti implemented through the Executive Officer of the Samiti.(2)The Block Development Officer shall be the Executive Officer of the Samiti and subject to such rules as may be prescribed in this behalf, shall function under the control of the Chairman of the Samiti.(3)The Executive Officer of the Samiti shall exercise such other powers and perform such other functions as may be prescribed.]
