15. [ Officer and employee of Gram Sabha. [Existing Sections 14 to 17 substituted by Bihar Act 6 of 1978, vide Section 12 (w.e.f. 23rd August, 1978).]
(1)A Gram Sabha may appoint Assistant Secretaries, officers and employees in the manner prescribed.(2)The officers and employees appointed under sub-section (1) shall exercise such powers and perform such duties as may be prescribed.(3)The terms and conditions of service of the officers and employees appointed under sub-section (1) shall be such as may be prescribed by Regulations.
