Section 36(1) in Uttarakhand Panchayati Raj Act, 2016
(1)For every Gram Panchayat or group of the Gram panchayat as may be prescribed by the State Government there shall be a full time Gram Panchayat officer/Secretary. The Gram Panchayat by the special resolution for the conduct of their business may also appoint any other employees with the prior approval of the prescribed officer.
