Section 123 in The Orissa Grama Panchayats Act, 1964
123. Secretary and other employees of Grama Sasan.
(1)Subject to such general or special order as may be made in this behalf by the State Government, a Grama Panchayat may appoint a Secretary and such other employees for the Grama Sasan as may be necessary for enabling the Grama Panchayat to perform its functions who shall discharge such duties and perform such functions as may be prescribed.(2)The expenditure on remuneration or allowances of the Secretary and other staff appointed, if any, under Sub-section (1) shall be borne by the Grama Panchayat.(3)Notwithstanding anything to the contrary in Sub-section (1), any person appointed as a Secretary prior to the commencement of the Orissa Grama Panchayats (Amendment) Act, 2004 shall be deemed to have been appointed as such under the said sub-section and he shall continue to receive the remunerations and other financial benefits, if any, as were admissible to him prior to such commencement.] [Substituted wide Notification No. 2578 Dated 28.2.2004 O.G.E. No. 322, dated 3.3.2004.]
