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State of Odisha - Section

Section 212 in Grama Panchayats Rules, 1968

212.

Establishment rules-Appointment of staff of the Grama Panchayat-(a) No person shall be appointed as Secretary of Grama Sasan except with the previous approval of the District Panchayat Officer:Provided that no person who has been dismissed from service of any Government or any local authority or who is convicted of any offence shall be appointed as Secretary of the Grama Sasan without the previous approval of the State Government.
(b)No person shall be appointed as Secretary of the Grama Sasan unless he possesses the minimum of Matriculation or equivalent qualification:
Provided that where no such person is available, a person who has passed the Middle English School Examination or any other examination of an equivalent standard may, with the previous approval of the District Panchayat Officer, be appointed as Secretary of the Grama Sasan.