Section 60 in The Maharashtra Village Panchayats Act, 1959
60. Secretary of panchayat.
(1)There shall be [one or more secretaries] [These words were substituted for the words 'a Secretary' by Maharashtra 36 of 1965, Section 32.] for every panchayat, or a group of panchayats as the [Chief Executive Officer] [These words were substituted for the words 'State Government' by Maharashtra 35 of 1963, Section 80 Schedule.] may (having regard to the extent and population of the village and income of the panchayat) by a general or special order, determine.[Provided that, the Secretary shall also function as Secretary to the Gram sabha of the respective panchayat] [This proviso was added by Maharashtra 46 of 1997, Section 6.](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.]
