161. Secretary and Officers and Servants of District Panchayat. - (1) Subject to the provisions of this Act and the rules thereunder-
(a)there shall be a secretary for every district panchayat,(b)a District Development Officer posted under the panchayat, shall be Ex-Officio Secretary of the Panchayat,(c)a district panchayat shall have such other officers and servants as may be determined under section 227.(2)The officers and servants referred to in clause (c) of sub-section (1) shall be appointed by such authority and their conditions of service shall be such as may be prescribed.(3)The officers and servants appointed under sub-section (2) shall in the discharge of their functions and duties, exercise such powers as may be conferred on them by the panchayat subject to rules if any, made in this behalf.
