Section 119(2) in The West Bengal Panchayat Act, 1973
(2)[Subject to such rules as may be made by the State Government, a Panchayat Samiti] [Words substituted for the words 'A Panchayat Samiti' by W.B. Act 37 of 1984.] 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:[Provided further that subject to the decision of the Panchayat Samiti, the orders relating to appointment and other service matters concerning any post under the Panchayat Samiti] [Proviso inserted by W.B. Act 15 of 1997.] [shall be signed by, and be issued by or on behalf of, the Executive Officer.] [Words substituted for the words 'shall be issued by or on behalf of the Executive Officer.' by W.B. Act 8 of 2003.]
