(1)For every Gram Panchayat there shall be [one or more] [Substituted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.] Panchayat Secretaries appointed by the State Government.[* * *] [Deleted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.](2)Subject to such rules and conditions as may be prescribed, the Panchayat Secretaries shall act in all matters under the control of the Pradhan through whom they shall be responsible to the Gram Panchayat.
