Section 116 in Uttarakhand Panchayati Raj Act, 2016
116. Control over the officers and servants of Zila Panchayat.
(1)(a)The Zila Panchayat shall exercise such control over the Chief Officer and other Heads of Departments as may be prescribed and the Chairman shall have a right to send every year his assessment of the work and conduct of the Chief officer to the authority which is required to record periodical entries about the work and conduct of the Mukhya Adhikari as a Government servant.(b)The authority aforesaid shall in addition to recording any other entry about the work and conduct of the said Government officer record also the assessment sent by the Chairman under clause (a).(2)The Chief officer shall have administrative control over all officers and servants employed with the Zila Panchayat and in particular, he shall have the right to send every year to such authority, if any, which is required to record periodical entries about the work and conduct of each such officer or servant as a Government servant his assessment of the work and conduct of the officer or servant. Such authority shall, in addition to recording an entry about the work and conduct of the said Government servant, also record the assessment sent by the Chief officer.(3)Heads of departments of the Zila Panchayat shall have immediate control over officers and servants working in their respective departments.
