Section 68 in The Daman And Diu Panchayat Regulation, 2012
68. Staff of District Panchayat.
(1)The Administrator shall appoint the Chief Executive Officer of the District Panchayat who shall not be below the rank of Additional District Magistrate.(2)The Administrator shall also appoint an Accounts Officer for District Panchayat.(3)The Administrator shall post from time to time in District Panchayat such number of officers of Group 'A' and Group 'B' including any officers employed by the existing local authority and other officers allocated to serve under the Daman and Diu Administration, as the Administrator considers necessary.(4)Notwithstanding anything contained in this Regulation or any other law for the time being in force the District Panchayat or other authority authorised by District Panchayat in this behalfshall have power to effect transfer of the officers and officials other than those mentioned in sub-section (3) posted in the District Panchayat.(5)The District Panchayat may create and fill-up such other posts in such number as may from time to time be necessary with the prior approval of the Administrator :Provided that no post shall be created for which no budget provision is made and is not provided in the staffing pattern approved by the Administrator as provided under subsection (6).(6)The Administrator shall approve the staffing pattern for the District Panchayat and Gram Panchayat for carrying out the functions mentioned in this Regulation and the terms and conditions of service of such staff shall be such as may be prescribed.
