(1)There shall be a Panchayat Secretary in Gram Panchayat to be appointed in the manner as may be prescribed.(2)The Panchayat Secretary shall be in charge of the office of the Gram Panchayat and shall perform all the duties and exercise all the powers imposed or conferred upon him by or under this Act or any Rules or bye-laws made thereunder or under any other Act or Rules for the time being in force.(3)Subject to such Rules as may be made by the State Government in this behalf, a Gram Panchayat may from time to time engage such number of paid or honorary functionaries or professionals as may be required by it for carrying out its functions.
