Section 25 in The Orissa Panchayat Samiti Act, 1959
25. Appointment and conditions of service of the employees of the Samiti.
(1)The Samiti [* * *] [Omitted vide Orissa Act No. 1 of 1968.] with the approval of the Government, shall determine the number and grade of the employees to be appointed to the services of the Samiti.(2)The Government may at any time, create such posts for the Samiti as they may consider necessary for carrying out the purposes of this Act.(3)The manner of recruitment and the authority to appoint the employees of the Samitis, their qualifications and conditions of service shall be as may be prescribed.
