102. Conditions of service of officers and servants of Panchayats.
(1)The Government shall have power to make rules regarding the authorities who may appoint the officers and servants of Panchayats, other than the Commissioners and the [Secretaries] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] and the classification, method of recruitment, pay and allowances, discipline and conduct and conditions of service of such officers and servants.Such rules may provide for the constitution of any class of officers or servants of Village Panchayats, Panchayat Union Councils and the District Panchayats, as the ease may be, other than the Commissioners and the [Secretaries] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], into a separate service for the whole or any part of the State.(2)Subject to the provisions of this Act and any Rules which the Government may make in this behalf, the Panchayat Union Council or the District Panchayat, as the case may be, may frame regulations in respect of the officers and servants on the staff of the Panchayat Union Council or the District Panchayat, -(a)fixing the amount and nature of the security to be furnished;(b)prescribing educational and other qualifications;(c)regulating the grant of leave, leave allowances, acting allowances and travelling allowances;(d)regulating the grant of pensions and gratuities;(e)establishing and maintaining Provident Funds and making contributions thereto compulsory;(f)regulating conduct; and(g)generally prescribing conditions of service:Provided -(i)that the grant of any leave, leave allowances, travelling allowances, pension or gratuity provided for in such regulations shall, in no case, without the special sanction of the Government exceed what would be admissible in the case of Government servants of similar standing and status;(ii)that the conditions under which such allowances are granted or any leave, superannuation or retirement is sanctioned shall not without similar sanction, be more favourable than those for the time being prescribed for such Government servants.(3)A Rule may be made under sub-section (1) insofar as it relates to officers and servants of Village Panchayats and Panchayat Union Councils, so as to have retrospective effect on and from a date not earlier than the date of commencement of this Act.
