Section 69(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)The State Government or the prescribed authority may appoint a Secretary for a Gram Panchayat or group of two err more Gram Panchayats :Provided that the person holding the charge of a Secretary of Gram Panchayat immediately before the commencement of this Act shall continue to function as such till a Secretary is appointed in accordance with this section.[Provided further that a person shall not hold charge of a Secretary of Gram Panchayat, if such a person happens to be relative of any office-bearer of the concerned Gram Panchayat.Explanation. - For the purpose of this sub-section the expression "relative" shall mean father, mother, brother, sister, husband, wife, son, daughter, father-in-law, mother-in-law, brother-in-law, sister-in-law, son-in-law, daughter-in-law.] [Inserted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).]
