Section 3(3) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
(3)Appointment may be made to the remaining vacant posts of Gram Panchayat Secretary under provisions of these Rules, but till such appointment are made, action of appointment to fill up the vacant posts shall be taken in accordance with provisions under sub-rule (4) & (5) of the Rule 3.
