Section 258(3) in Rajasthan Panchayati Raj Rules, 1996
(3)[ Panchayat may appoint any person as Gram Panchayat Sahayak, on part time or on fixed honorarium or a contract basis, for Panchayat, Office or for any other work with prior permission of the Chief Executive Officer. He shall be paid from the grant received for the purpose from the State Government on recommendation of the State Finance Commission or out of own income of the Panchayat.] [Added by Notification No. G.S.R. 56, dated 2.11.2016 (w.e.f 30.12.1996).]
