Section 9 in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
9. Service Conditions.
(1)The Panchayat Sewak (as a Gram Panchayat Secretary) brought under the control of the Gram Panchayat shall be a state employee.The matters related to their services shall be disposed in accordance with the provisions of the relevant service Rules.(2)The pay, allowances etc. sanctioned from time to time by the State Government shall be payable.
