(4)The Government of any authority authorised by Government may, at any time, transfer secretary from a panchayat and shall do so if such transfer in recommended by a resolution of the panchayat passed at a special meeting called for the purpose and supported by a simple majority of votes of the allowed strength of the panchayat.[Provided that before considering such a resolution by the panchayat, the Secretary shall be given an opportunity to make a representation before the Panchayat or the President and shall be heard by them if necessary.] [Inserted by Act 13 of 1999.]
