Section 77 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
77. Powers and duties of Chief Officer.
(1)The Chief Officer shall, -(a)[***] [Deleted 'subject to the control, direction and supervision of the President,' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] supervise the financial and executive administration of the Council and exercise such powers and perform such duties and functions as may be conferred or imposed upon him or allotted to him by or under this Act;(aa)[ act as the Government representative for implementation of all Government policies, schemes and programs and shall take all necessary steps and shall be responsible for implementation of the Central Government and the State Government schemes, and shall implement the directions issued by the Government, from time to time;] [Inserted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.](b)[ as Government representative, be responsible to give effect to the decisions or resolutions of the Council : [Substituted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]Provided that, if any decision or resolution is against or in violation of provisions of this Act or any other law, any Government policy, rules, bye-laws or directions issued by the Government, then it shall be his responsibility to submit such a decision or resolution to the Collector under section 308 within three days;](c)cause to be maintained and supervise the accounts and registers of the Council;(d)subject to the orders of the competent authority, take prompt steps to remove any irregularity pointed out by the Municipal Auditor;(e)prepare budget estimates and submit them to the Standing Committee;(f)[report to the Government, Director, President] [Substituted 'report to the President' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] and the Committee concerned all cases of fraud, embezzlement, theft or loss of municipal money and property;(g)exercise supervision and control over the acts and proceedings of all the officers and servants of the Council;(h)subject to the rules, by-laws and general or special orders made under this Act, dispose of all questions such as the pay and allowances, leave and other privileges in respect of the officers and servants of the Council,(1A)[ The Chief Officer of every Council for an 'A' class Municipal area shall, before the thirty first day of July every year, place before the Council a report on the status of environment within the area in respect of the last preceding official year covering such matters and in such manner as may be specified by the State Government from time to time.] [Sub-section (1-A) was inserted by Maharashtra 41 of 1994, Section 144.](2)The Chief Officer may, [***] [Deleted 'with the sanction of the President' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] delegate any of the powers or duties or functions conferred or imposed upon or allotted to him by or under this Act, to any Municipal officer or servant:[Provided that, such delegation shall be subject to the control and revision by the Chief Officer.] [Substituted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]
