(7)Notwithstanding anything contained in this Act, and subject to such rules as may be prescribed, the Government may with the concurrence of the Panchayats concerned, -(a)appoint such engineering and other staff necessary for the purposes of any Panchayat and recover from it the salary and allowances paid to the members of such staff and such contributions towards their leave allowances, pension and Provident Fund as may be required by the conditions of their service under the Government, and(b)appoint a common engineering or other staff for the purpose of two or more Panchayat at a level and recover from each of the panchayats concerned such proportion of the salary and allowances paid to the members of such staff and such contribution towards their leave allowance, pension and Provident Fund, as may be required by the conditions of their service under the government;[Provided that the Government may, if situation so demands pool the engineering staff and technical staff of the Government Departments and made their services available to one or more panchayats by allotment or by transfer as in the case of staff from other departments:Provided further that if there is death of staff for allotment from Government Departments, the Panchayat in the exigencies of service may, arrange for the services of the engineers from outside the Government service for specific work, subject to such terms and conditions as may be specified by the Government in this behalf.] [Inserted by Act 13 of 1999.]
