Section 166(2) in The West Bengal Panchayat Act, 1973
(2)[ The State Government may appoint a Secretary for a Zilla Parishad on such terms and conditions as may be prescribed.] [[Sub-Section (2) substituted by W.B. Act 37 of 1984, which was earlier as under:-'(2) There shall be a Secretary of the Zilla Parishad to be appointed by the Zilla Parishad :Provided that the State Government shall appoint the Secretary of a Zilla Parishad for the period of the first five years from the date of the constitution of the Zilla Parishad under sub-section (1) of section 140.'.]][Subject to such rules as may be made by the State Government, a Zilla Parishad 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:] [(3) Words substituted for the words 'A Zilla Parishad' by W.B. Act 37 of 1984.]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 Zilla Parishad without the prior approval of the State Government:[Provided further that subject to the decision of the Zilla Parishad, the orders relating to appointment and other service matters concerning any post under the Zilla Parishad shall be issued by or on behalf of the Executive Officer] [Proviso inserted by W.B. Act 15 of 1997.].
