Section 39 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
39. Common service in Panchayat Samitis.-
The Government may, if it is satisfied that the appointment of an Engineer, a Health Officer or any other functionary for two or more Panchayat Samitis, would reduce expense or otherwise be for the advantage of the Panchayat Samitis, by order in writing, combine the Samitis, for the purpose of appointing a common Engineer or Health Officer or any other functionary for two or more Panchayat Samitis and such order may make provisions with respect to-(a)the mode of appointment and removal of the officer or functionary by the Panchayat Samitis concerned;(b)the proportion in which the salary and expenses of the officer or functionary are to be borne by the Panclhayat Samitis concerned; and(c)any other matter, which in the opinion of the Government, requires regulation for the purposes of this section.
