Section 60(2) in The Maharashtra Village Panchayats Act, 1959
(2)[ The Chief Executive officer shall appoint a Secretary (who may bear such other designations as Zilla Parishads may assign to him) from District Service (Class III). The Secretary shall be posted to panchayat but his salary and allowances shall be paid from the district fund.] [Sub-section (2) was substituted by Maharashtra 5 of 1962, Section 286, Tenth Schedule.][* * * * * *] [Sub-sections (3) and (4) were deleted by Maharashtra 5 of 1962.][Explanation. - In this section the expression "District Fund" and "District Service (Class III)" shall have the meanings respectively assigned to them in the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961.] [This explanation was added by Maharashtra 5 of 1962.]
