Section 35(1) in Rajasthan Panchayati Raj Act, 1994
(1)The Pramukh shall-(a)perform all the duties imposed and exercise all the powers conferred on the Pramukh under this Act & rules made there under;(b)convene, and preside over and conduct meetings of the Zila Parishad;(c)exercise a administrative supervision and control over the [Chief Executive Officer and District Education officer and through them] [Substituted by Section 29 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.] all officers and other employees of the Zila Parsihad and of the officers & employees whose service may be placed at the disposed of the Zila Parishad by the State Government and have full access to its records;(d)exercise such other powers, perform such other functions and discharge such other duties as the Zila Praishad may, by a resolution, direct or as the Government may, by rules made in this behalf, prescribe;(e)exercise overall supervision over the financial and executive administration of the Zila Parishad and place before Zila Parishad all question connected therewith which shall appear to him to require its orders and for this purpose may call for records of the Zila Parishad;(f)have power to accord sanction upto a total sum of rupees one lakh in a year, in consultation with the Chief Executive officer, for the purpose of providing immediate relief to those who are affected by natural calamities in the district :Provided that the Pramukh shall place at the next meeting of the Zila Parishad for its ratification, the details of such sanctions;(g)encourage the growth of initiative and enthusiasm in the Panchayats and provide to them guidance in the plans and production programmes undertaken by them and help the growth of co-operative voluntary organizations therein;(h)exercise such other powers as are conferred on him by or under this Act or as may be delegated to him; and
