Section 112(2) in Karnataka Panchayat Raj Act, 1993
(2)The Grama Panchayat shall, subject to sub-section (1), determine and submit for approval of the Chief Executive Officer a schedule of employees specifying the designations and grades and the salaries and allowances payable to its officers other than the Secretary required for carrying out the duties imposed upon the Grama Panchayat by or under this Act.
