(1)For every Anchal Panchayat, there shall be a Secretary who shall be in charge of the office of the Anchal Panchayat and shall be responsible for the preparation of its budget estimate of income and expenditure, the statement of accounts of the previous year, the report on the work done during the previous year and the work proposed to be done during the following year.(2)The Secretary shall be executive officer of the Anchal Panchayat and shall be appointed by the State Government or any officer or authority empowered by the State Government in this behalf.(3)An Anchal Panchayat may, at a meeting specially convened for the purpose, by a resolution delegate to its Secretary such duties or powers of the Anchal Panchayat as it thinks fit, subject to the approval of the prescribed authority, and may at any time by a resolution withdraw or modify the same:Provided that when any power delegated to the Secretary is withdrawn or modified, the Anchal Panchayat shall forthwith give intimation thereof to the prescribed authority.(4)Subject to the provisions of sub-section (3), the Secretary shall act in respect of all other matters under the direction of the Pradhan through whom he shall be responsible to the Anchal Panchayat.(5)The State Government shall make rules prescribing the method of recruitment, conditions of service, pay and allowances and the age of superannuation of the Secretary.(6)The salary and allowances of the Secretary shall be paid out of the Anchal Panchayat Fund.(7)Subject to rules made by the State Government in this behalf, an Anchal Panchayat may appoint such additional staff as it may consider necessary to carry out its duties under this Act, and may fix the salaries and allowances to be paid to such staff.
