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State of Tamilnadu - Section

Section 3 in Tamil Nadu Village Panchayat Secretaries (Conditions of Service) Rules, 2013

3. Appointment.

(1)Appointment to the post of Village Panchayat Secretary shall be made by direct recruitment through Employment Exchange.
(2)The Personal Assistant (Development) to the Collector shall call for a list of suitable candidates from the District Employment Office for appointment to the post of Village Panchayat Secretary duly indicating the qualifications and the name of the Village Panchayat.
(3)The District concerned shall be the unit for applying as per law orders in force in the State for appointment on the basis of communal/women reservation for the post of Village Panchayat Secretary.
(4)A Village Panchayat Secretary shall be appointed through the Appointment Committee consisting of Personal Assistant (Development) to the Collector, the Assistant Director (Panchayats) and the Block Development Officer (Village Panchayats, of the Block Concerned.