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[Cites 0, Cited by 2] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(1) in Assam Panchayat Act, 1994

(1)There shall be a Secretary, and other staff as may be prescribed by Government in every Gaon Panchayat who shall be appointed as provided in section 140 (1) and/or deputed by Government from time to time. In respect of the provincialised employees, the Director of Panchayat and Rural Development shall be the appointing authority.