Section 69 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
69. Appointment of Secretary and Chief Executive Officer.
(1)The State Government or the prescribed authority may appoint a Secretary for a Gram Panchayat or group of two err more Gram Panchayats :Provided that the person holding the charge of a Secretary of Gram Panchayat immediately before the commencement of this Act shall continue to function as such till a Secretary is appointed in accordance with this section.[Provided further that a person shall not hold charge of a Secretary of Gram Panchayat, if such a person happens to be relative of any office-bearer of the concerned Gram Panchayat.Explanation. - For the purpose of this sub-section the expression "relative" shall mean father, mother, brother, sister, husband, wife, son, daughter, father-in-law, mother-in-law, brother-in-law, sister-in-law, son-in-law, daughter-in-law.] [Inserted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).](2)[ The State Government shall appoint for every Janpad Panchayat a Chief Executive Officer and may also appoint one or more Additional Chief Executive Officers, who shall discharge such functions and perform such duties as may be assigned to them by the Chief Executive Officer] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).].(3)[ The State Government shall appoint for every Zila Panchayat a Chief Executive Officer and may also appoint one or more Additional Chief Executive Officers, Deputy Chief Executive Officers and Executive Officers who shall discharge such functions and perform such duties as may be assigned to them by the Chief Executive Officer] [Substituted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).],(4)During the absence of a Secretary of Gram Panchayat or [Chief Executive Officer of Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] due to leave, retirement, death, resignation or otherwise the prescribed authority shall, as soon as possible, make such arrangements as he deems fit, for carrying on the office of Secretary of Gram Panchayat or [Chief Executive Officer of Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] as the case may be. A person while carrying tin such office shall exercise all powers conferred by this Act or rules made thereunder on the Secretary of Gram Panchayat or [Chief Executive Officer of Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] as the case may be.(5)The Secretary of the Gram Panchayat, the [Chief Executive Officer of Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] shall be responsible for keeping and maintaining the records of the Janpad Panchayat, Janpad Panchayat or Zila Panchayat as the case may be.
