Section 25 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
25. Officers and servant, of Gram Panchayat.
(1)There shall be a Panchayat Secretary for every Gram Panchayat who shall be appointed by the Administrator and draw his salary and allowances from Gram Fund.(2)The Panchayat Secretary shall be in charge of the office of the Gram Panchayat and shall perform all the duties and exercise all the powers imposed or conferred upon him by or under this Regulation or any rules or bye-Jaws made thereunder.(3)Subject to rules as may be framed by the Administrator regarding discipline and control, the Panchayat Secretary shall act in all matters under the general supervision of the Sarpanch through whom he shall be responsible to the Gram Panchayat.(4)The Gram Panchayat may appoint such other officers and employees and in such number as may, from time to time, be necessary with the prior approval of the Administrator and in the manner as may be prescribed: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.(5)The posting and transfer of the staff recruited under sub-section (4), shall rest with the Chief Executive Officer.(6)The terms and conditions of service and duties of Panchayat Secretary and the terms and conditions of service of other officers shall be such as may be prescribed.
