(1)For every Gram Panchayat there shall be [one or more] [Substituted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.] Panchayat Secretaries appointed by the State Government.[* * *] [Deleted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.]
