(1)The Government shall appoint a Group-A Officer of the State Civil Services or equal to the rank of the Assistant Commissioner to be the Executive Officer of the Taluk Panchayat.(2)The Government shall post from time to time to work under every Taluk Panchayat such number of officers and officials of group A or B or C or D Services of the State (including any officer and official appointed to such service from amongst persons employed by existing local authorities) to serve under the Taluk Panchayat as the Government considers necessary.(3)Notwithstanding anything contained in this act or any other law for the time being in force, Government or any officer or other authority authorised by it in this behalf shall have power to effect transfer of the officers and officials so posted either within the Taluk or from one Taluk to another Taluk.
