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State of Sikkim - Section

Section 68 in Sikkim Panchayat Act, 1993

68. Sachiva of Zilla Panchayat.

(1)There shall be a Sachiva for a Zilla Panchayat appointed by the State Government on such terms and conditions as may be prescribed.
(2)The Sachiva shall have authority to supervise all records of every Gram Panchayat falling under the jurisdiction of a Zilla Panchayat of a concerned district.
(3)The Sachiva shall be in charge of the office of the Zilla Panchayat and shall discharge such duties and perform such functions as may be prescribed.