Section 70(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)Save as otherwise expressly provided by or under this Regulation, the Chief Executive Officer, subject to the orders or directions of the District Panchayat, shall,-(a)carry out the policies and directions of the District Panchayat and take necessary measures for the speedy execution of all works and developmental schemes of the District Panchayat;(b)discharge the duties imposed upon him, by or under this Regulation or the rules and bye-laws made thereunder;(c)control the officers and employees of the District Panchayat subject to the general superintendence and control of the President and such rules as may be prescribed;(d)have custody of all papers and documents relating to the District Panchayat; and(e)draw and discharge works out of the District Panchayat Fund referred to in section 80 and exercise such other powers and perform such other functions as may be prescribed.
