(4)Subject to the provisions of this Act the government shall, by rules made under the Kerala Public Services Act, 1968 (19 of 1968), regulate the classification, methods or recruitment, conditions of service, pay and allowances and discipline and conduct of the officers and the employees, and such rules may provide for the constitution of any class of officers or servants of Panchayats into a separate service either or the whole State or for each district.
