Section 36A in The West Bengal Panchayat Act, 1973
36A. [ Exercise of powers, etc. by the officers and employees. [Section 36A inserted by W.B. Act 37 of 1984.]
- Subject to the provisions of this Act, the rules made thereunder and to any general or special directions as the State Government may give in this behalf, the officers and other employees employed by the Gram Panchayat and the officers and other employees whose services have been placed at the disposal of the Gram Panchayat shall exercise such powers, perform such functions and discharge such duties as the Gram Panchayat may determine.]
