- Subject to the approval of the Government, every Anchalik Panchayat or Gaon Panchayat may, by subsidiary rules consistent with this Act and with any rules made there under, provided for(a)the time and place of its meeting, the business to be transacted at the meeting and the manner in which the notice of the meeting be given;(b)the duties, and control of employees working under it;(c)the custody of the common seal and the purpose for which it shall be used;(d)the division of duties among its members and employees;(e)the powers to be exercised by the office bearers to whom particular duties have been assigned;(f)the person by whom receipt shall be granted for money received under this Act.
