Section 26 in Jammu and Kashmir Panchayati Raj Act, 1989
26. Staff.
(1)Subject to such rules as may be made in this behalf, a Halqa Panchayat may employ such staff as in necessary, for carrying out the duties imposed on it by this Act and may suspend, dismiss or otherwise punish such servants.(2)A Halqa Panchayat shall pay the remuneration to such servant out of the Halqa Panchayat Fund.(3)[ The Government shall also provide the staff to the Halqa Panchayat as specified in Schedule I-B for carrying out the purposes of this Act.] [Inserted by Act No. 20 of 2018, dated 16.10.2018.]
