Section 161(1) in The Gujarat Panchayats Act, 1993
(1)Subject to the provisions of this Act and the rules thereunder-(a)there shall be a secretary for every district panchayat,(b)a District Development Officer posted under the panchayat, shall be Ex-Officio Secretary of the Panchayat,(c)a district panchayat shall have such other officers and servants as may be determined under section 227.
