Section 123(3) in The Orissa Grama Panchayats Act, 1964
(3)Notwithstanding anything to the contrary in Sub-section (1), any person appointed as a Secretary prior to the commencement of the Orissa Grama Panchayats (Amendment) Act, 2004 shall be deemed to have been appointed as such under the said sub-section and he shall continue to receive the remunerations and other financial benefits, if any, as were admissible to him prior to such commencement.] [Substituted wide Notification No. 2578 Dated 28.2.2004 O.G.E. No. 322, dated 3.3.2004.]
