103. Placing the services of State Government officers at the disposal of Panchayat Samiti.
(1)The State Government may place at the disposal of Panchayat Samiti the services of such officers and other employees (including any officer and official from amongst persons employed by existing local authorities) serving under it and on such and conditions as it may think fit : [and all such officers and employees shall comply with instructions as may be issued in this respect from time to time] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15.10.1998.].Provided that any such officer or employee shall be recalled by the State Government if a resolution to that effect is passed by the Panchayat Samiti, at a meeting specially convened for the purpose, by a majority of the total number of members holding office for the time being :Provided further that the State Government shall have disciplinary control over such officers and employees.(2)Notwithstanding anything contained in the Act or any other law for the time being in force, State Government or any officer or other authority authorised by it in this behalf shall have the power to effect transfer of the officers and officials so posted from one Samiti to another Samiti.
