(8)Appeal shall lie from an order of the prescribed authority punishing, suspending, discharging or dismissing a person under sub-section (7) to an authority appointed in this behalf by the State Government.] [Substituted by U.P. Act 9 of 1994.][25A. Secretary. - The State Government or such officer or authority as may be empowered by it in this behalf shall appoint a Secretary from amongst the employees referred in clause (b) of sub-section (1) or sub-section (2) of Section 25, who shall act as Secretary of such Gram Panchayat or Gram Panchayats, [and the Gram Sabhas concerned] [Substituted by U.P. Act No. 27 of 1999.] and perform such other duties as may be specified by the State Government or such officer or authority as may be empowered in this behalf by the State Government.] [Substituted by U.P. Act No. 9 of 1994.]
