Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(4) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011

(4)The State Government may, by a notification, from time to time, also appoint such suitable employees of other departments viz. - Jansewak, Revenue Staff, to work as Gram Panchayat Secretary which will be in addition to their basic duty and issue necessary instructions from time to time. No additional/special allowance shall be payable to such employees for this purpose.