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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Odisha - Subsection

Section 213(d) in Grama Panchayats Rules, 1968

(d)On receipt of the proposal for appointment of Secretary from the Grama Panchayat if the District Panchayat Officer is satisfied that the candidate selected by the Grama Panchayat possesses the prescribed qualification and is eligible for the post of Secretary and the selection has been made in accordance with this rule and the remuneration proposed to be paid to the Secretary is reasonable he shall approve the proposal. If the candidate selected by the Grama Panchayats is found to be disqualified for the post of Secretary or the remuneration proposed to be paid is excessive the District Panchayat Officer may direct the Grama Panchayat to select another candidate in the prescribe^ manner or reconsider the remuneration and resubmit the proposal.