Section 60(1) in The Maharashtra Village Panchayats Act, 1959
(1)There shall be [one or more secretaries] [These words were substituted for the words 'a Secretary' by Maharashtra 36 of 1965, Section 32.] for every panchayat, or a group of panchayats as the [Chief Executive Officer] [These words were substituted for the words 'State Government' by Maharashtra 35 of 1963, Section 80 Schedule.] may (having regard to the extent and population of the village and income of the panchayat) by a general or special order, determine.[Provided that, the Secretary shall also function as Secretary to the Gram sabha of the respective panchayat] [This proviso was added by Maharashtra 46 of 1997, Section 6.]
