Section 197(1) in The Punjab 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 and directions of the Zila Parishad and take necessary measures for the speedy execution of all works and developmental schemes of 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 employees of the Zila Parishad subject to the general superintendence and control of the Chairman and subject to such rules as may be prescribed ;(d)have custody of all the papers and documents relating to the Zila Parishad ; and(e)draw and disburse money out of the Zila Parishad funds and exercise such other powers and perform such other functions as may be delegated to him by this Zila Parishad or by its Chairman.
