Section 136(1) in The Gujarat Panchayats Act, 1993
(1)Subject to the provisions of this Act and the rules thereunder-(a)there shall be a Secretary for every taluka panchayat,(b)the Taluka Development Officer who shall be an officer belonging to the State Service and posted under the panchayat, shall be the ex-officio Secretary of the panchayat,(c)a taluka panchayat shall have such other officers and servants as may be determined under Section 227.
