(1)The State Government shall fix the strength of each category of posts other than those referred to in Section 79 which it may consider necessary for each Panchayat Samiti and shall prescribe the scales of pay and allowances and other conditions of service of the persons appointed to such posts.(2)With the prior approval of the State Government, every Panchayat Samiti may, if it thinks necessary, create additional posts of each such category carrying the same scales of pay the allowance and other conditions of service as are prescribed under Sub-Section (1).(3)Appointments to post in Class IV Services fixed under Sub-Section (1) or created under Sub-Section (2) shall be made by the Vikas Adhikari in the prescribed manner.(4)Appointments to other posts fixed under Sub-Section (1) or created under Sub-Section (2) shall be made by the Panchayat Samiti in the prescribed manner from out of persons selected for the Rajasthan Panchayat Samiti and Zila Parishad Service constituted under Section 89.
