Section 61 in The Maharashtra Village Panchayats Act, 1959
61. Appointment of servants.
- [(1)] [Section 61 was re-numbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 36 of 1965, Section 33.] A panchayat may appoint such servants as may be necessary for the proper discharge of its duties under this Act and pay their salaries from the village fund. A Sarpanch may also, in cases of emergency, engage such temporary servants as he may deem necessary. A panchayat may, from time to time, by written order, fine, suspend or dismiss any servant appointed by it; but an appeal shall lie against any such order passed by the panchayat to the [Block Development Officer] [These words were substituted for the words 'panchayat Mandal' by Maharashtra 35 of 1963, Section 80, Schedule.], within one month from the date of the communication of the order to the servant. [An application for revision may be made to the Chief Executive Officer against the decision of the Block Development Officer in such appeal:Provided that, no such application shall be entertained if it is not made within a period of one month from the date of such decision:Provided further that, no such appeal or application shall be decided unless the servant of the panchayat is given an opportunity of being heard.] [This portion was added by Maharashtra 35 of 1963.](2)[ Without prejudice to the power of a panchayat under sub-section (1), the State Government may [make rules to regulate recruitment and] [This portion was added by Maharashtra 35 of 1963] the terms and conditions of service of servants appointed under sub-section (1).]
