185A. [ Relationship between the elected authorities and officers. [Inserted by Act 13 of 1999.]
(1)The Government shall prescribe a code of conduct in respect of the relationship between the elected authorities and employees of the Panchayat for the purpose of protection of the rights of the officers and employees under the control of the panchayat to render advice on matters dealt with by them and professional freedom and statutory rights.(2)The views expressed by the officials shall be included in the minutes of discussion.(3)Mutual respect shall be shown between the elected authorities, the officers and employees of the panchayat, totally avoiding rude language, gesture and actions.(4)Any complaint on the violation of the code of conduct by the elected authorities shall be considered by the Ombudsman constituted under section 271 G for the local self Government Institutions and the report thereon shall be forwarded to the Government for appropriate action.(5)Oral instructions given to the officers by the elected authorities shall be confirmed in writing before they are implemented.
