Section 3 in Tamil Nadu Panchayats (Appointment of Common Officer or Servant For Two or More Village Panchayats) Rules, 1999
3. Power of the Inspector to appoint common officer or servant for two or more village panchayats.
- The Inspector may, when necessary, require two or more village panchayats to appoint the same officer or servant to exercise or discharge any powers or duties of a similar nature for both or all of them:Provided that the Inspector shall consult the officer not below the rank of a Deputy Director of Public Health in respect of appointment in the public health establishment.
