(1)There shall be an Executive Officer for every Panchayat Samiti and the Block Development Officer shall be the ex-officio Executive Officer :Provided that such Block Development Officer shall be recalled by the State Government if a resolution to that effect is passed by the Panchayat Samiti, at a meeting specially convened for the purpose, by two third majority of the total number of members holding office for the time being.(2)There shall be a Secretary for every Panchayat Samiti and the Panchayat Officer of the Panchayat Extension Officer shall be the ex-officio Secretary.(3)Subject to such rules as may be made by the State Government, a Panchayat Samiti may appoint such other officers and employees as may be required by it and may fix the salaries to be paid to the persons so appointed :Provided that no post shall be created or abolished and no revision of the scale of pay of any post shall be made by the Panchayat Samiti without the prior approval of the State Government(4)The Government shall make rules regulating the method of recruitment and the terms and conditions of service including the pay and allowances, superannuation, provident fund and gratuity of the officers and the employees of the Panchayat Samiti.
