(1)Subject to the provisions of sections 111 and 112 the Grama Panchayat may, with the prior approval of the Chief Executive Officer appoint other employees of the Grama Panchayat and pay their salaries from the Grama Panchayat Fund:Provided that in making appointments the appointing authority shall reserve posts for the Scheduled Castes, the Scheduled Tribes and other socially and educationally backward classes of citizens in the same manner and to the same extent as is applicable for the recruitment to posts in the State Civil Services.(2)The Secretary may, by order, fine [x x x] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.] or withhold, the increment of any employee appointed by the Grama Panchayat.(3)The Grama Panchayat may reduce in rank, remove or dismiss any employee appointed by it.(4)An appeal shall lie against an order passed by the Secretary under sub-section (2) to the Executive Officer and against an order passed by the Grama Panchayat under sub-section (3) to the Chief Executive Officer [ xxx] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.](5)Any appeal under sub-section (4) pending before the Mandal Panchayat or the Zilla Parishad on the date of commencement of the Karnataka Panchayat Raj Act, 1993, shall stand transferred respectively to the Executive Officer and the Chief Executive Officer and such appeal shall be decided by them as if it had been filed before them.
