Section 36 in Andhra Pradesh Panchayat Raj Act, 1994
36. Officers and other employees of Gram Panchayat.
(1)Subject to such rules as may be made under the proviso to Article 309 of the Constitution, the Government shall fix and may alter the number, designations and grades of and the salaries, fees and allowances payable to such officers and other employees of a Gram Panchayat as may be prescribed.(2)The Government shall pay, out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contributions, if any towards provident fund or pension-cum- provident fund of the officers and other employees referred to in sub-Section (1).(3)The classification and methods of recruitment, conditions of service, pay and allowances, and discipline and conduct of the officers and employees referred to in sub-Section (1) shall be regulated in accordance with such rules as may be made under the proviso to Article 309 of the Constitution.(4)Every holder of the post specified in sub-Section (1), who is appointed immediately before the commencement of this Act, shall, notwithstanding anything in this Act, continue to hold such post, subject to such rules as may be made under the proviso to Article 309 of the Constitution, and until provision in that behalf is so made, the law for the time being in force regulating the recruitment and conditions of service applicable to such holder immediately before such commencement shall continue to apply to such holder.(5)All officers and other employees of the Gram Panchayat shall be subordinate to the Gram Panchayat.(6)The Government may, from time to time by order, give such directions to any Gram Panchayat or any officer, authority or person thereof, as may appear to them to be necessary for the purpose of giving effect to the provisions of this Section and Section 30; and the Gram Panchayat, officer, authority or person shall comply with all such directions.(7)The provisions of this Section shall also apply to the public health establishment of Gram Panchayats, notwithstanding anything in the Andhra Pradesh (Andhra Area) Public Health Act, 1939 (Act 3 of 1939) or any other law similar thereto for the time being in force in the State.(8)Subject to such rules as may be made under the proviso to Article 309 of the Constitution the Commissioner may appoint such engineering and other staff as he considers necessary for the purposes of any Gram Panchayat or two or more Gram Panchayats.
