Section 90(1) in Jharkhand Panchayat Raj Act, 2001
(1)(a)The State Government or the prescribed Authority may appoint one Secretary for a Gram Panchayat or for a group of Gram Panchayat more than one:Provided that a person holding charge of Secretary of a Gram Panchayat just immediately before commencement of this Act shall continue to work as such till appointment of a Secretary is made according to this section;Provided further also that no person shall assume charge of Secretaryship in a Gram Panchayat if he happens to be a relative of any Office-bearer of the concerned Gram Panchayat;(b)The Secretary will be Incharge of the Office of Gram Panchayat, shall discharge all its functions and shall exercise all the powers under this Act or any Rules or Bye-laws made thereunder, or those conferred or imposed thereby;(c)Gram Raksha Dal - For village patrolling and guarding, for preventing fire and embankment or bridge being broken, for facing spread of epidemic, theft or dacoity, for maintaining law and order and for doing the work entrusted at times by the government, a Gram Raksha Dal may be organised for every Gram Panchayat under a Chief Officer appointed in the prescribed manner and all abled persons of the village aged 18 to 30 years will be members of that Dal;(d)The State Government may make rules for organising Gram Raksha Dal and Rules for its duties and conduct.
