(1)The State Government shall appoint for each Panchayat Samiti a Vikas Adhikari [a Block Elementary Education Officer] [Inserted by Section 47, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000] and such other Extension Officers as well as Accountants and Junior Accountants as it may consider necessary.(2)The Vikas Adhikari, Extension Officers, Accountant and Junior Accountant appointed under Sub-Section (1) shall be -(a)either persons encadred in a State Service or person holding posts under the State Government;(b)regarded as being on deputation to the Panchayat Samiti on such terms and conditions as may be prescribed; and(c)liable to transfer by the State Government.
