Section 114(1) in The Gujarat Panchayats Act, 1993
(1)Subject to the provisions of this act and the rules thereunder-(a)there shall be a Secretary for every village panchayat who shall be appointed in accordance with the rules;(b)a village panchayat shall have such other servants as may be determined under section 227, Such servant shall be appointed by such authority and their conditions of service shall be such as may be prescribed;Provided that the State Government having regard to the population of a village and income of the panchayat thereof may' direct in respect of a group of village panchayats that such group shall have one Secretary and there upon there shall be one Secretary for that group.
