Section 154(4) in The Punjab Panchayati Raj Act, 1994
(4)The Executive Officer shall also have the following powers, namely :-(a)to issue notice under instructions from the Chairman of the Panchayat Samiti and Chairman of the Standing Committee, for meetings of the Panchayat Samitis and the Standing Committees thereof;(b)to exercise administrative control over employees of the Panchayat Samiti engaged on the Community Development Programme;(c)to sign application to the Magistrate of competent jurisdiction for recovery of money claimable by the Panchayat Samiti;(d)to acquire land or other immovable property by agreement;(e)preparation of the budget for the consideration of the Standing Committee for Finance and Taxation;(f)to make contract on behalf of the Panchayat Samiti subject to such terms, rates or maximum price as the Panchayat Samiti may fix in any case or class of cases;(g)to make contracts involving such sum as the Panchayat Samiti may be authorised in this behalf;(h)to keep custody of the common seal and to use it.
