(1)There shall be an office of the Village Council at such place as may be determined by the Village Council with the approval of the Government.(2)The Government shall, in consultation with the President of the Village Council, appoint a Secretary to the Village Council.(3)The Secretary to the Village Council shall be the chief executive of the Village Council and shall act under the direction and control of the President. All other officers and staff shall be subordinate to him.(4)The Secretary shall be present and take part in the discussion of all the meeting of the Village Council or any committee of the Village Council and may, with the consent of the President or any other person presiding ever such meeting for the time being, as the case may be, at any time make a statement or give explanation of the facts and circumstances but shall not be entitled to vote in any such meeting.(5)The Government may, in consultation with the President, depute such other officers or experts, as may be required, to assist the Village Council on such terms and conditions as may be determined by the Government.(6)The Government may, from time to time post such other officers or staff as may be required so as to meet the exigencies but while making such posting due regard may be given to the views of the Village Council.(7)All officers and staff posted in the Village Council office, shall be accountable to the Village Council for their performances and assessment of their works recorded by the Village Council shall be incorporated in their Annual Confidential reports by the Government.(8)Notwithstanding anything contained in any of the foregoing sub-section, the Government may, at any time, in consultation with the President, withdraw the Secretary or any other officer or staff posted or appointed by it in the office of the Village Council.Chapter -VI Powers and Functions of the Village Council
