Section 36 in Uttarakhand Panchayati Raj Act, 2016
36. Officers, Employees/ Secretary of the Gram Panchayat.
(1)For every Gram Panchayat or group of the Gram panchayat as may be prescribed by the State Government there shall be a full time Gram Panchayat officer/Secretary. The Gram Panchayat by the special resolution for the conduct of their business may also appoint any other employees with the prior approval of the prescribed officer.(2)The State Government may by genral or special order, any employee or class of employees serving in connection with the affairs of the State to serve under the Gram Panchayats with such designation as may be specified in the order and such employees shall serve under the control and supervision of Gram Panchayat and follow such duties, which may be specified by the State Government from time to time .(3)The State Government may direct any other Government servant to assist the said Government servent.
