(1)There shall be a Secretary, and other staff as may be prescribed by Government in every Gaon Panchayat who shall be appointed as provided in section 140 (1) and/or deputed by Government from time to time. In respect of the provincialised employees, the Director of Panchayat and Rural Development shall be the appointing authority.(2)The Secretary shall be in charge of the office of the Gaon Panchayat and shall perform and exercise all the powers and duties imposed or conferred upon him by or under this Act, any rules or bye-laws made there under.(3)The salaries etc., of the employees of the Gaon Panchayat shall be paid in the manner as may be prescribed by the State Government.(4)The Gaon Panchayat shall not appoint or engage any person for any post in the Gaon Panchayat.(5)Regarding discipline and control, the Secretary shall act in all matters under the control of the President of the Gaon Panchayat through whom he shall responsible to the Gaon Panchayat.Chapter - V Establishment and Constitution of Anchalik Panchayat
