(1)An Anchalik Panchayat being coterminous to a Development Block shall have an executive officer Anchalik Panchayat appointed by Government who shall be the Ex-officio Secretary:Provided that the Block Development Officer or such other officer as may be appointed by Government shall hold the post of the Executive Officer and Secretary of the Anchalik Panchayat.(2)The other staff of the Anchalik Panchayat shall be appointed as provided in Section 140 it the Act. In respect of the provincialized Panchayat employees working under the Anchalik Panchayat, the Director of Panchayat and Rural Development shall be the appointing authority.(3)The Government may post/depute staff, if consider necessary from time to time , to work in Anchalik Panchayat in addition to the staff of grade -I and II to serve under the Anchalik Panchayat .(4)Notwithstanding anything contained in this Act, or any of the laws for the time being in force, the Government of the Director of Panchayat and Rural Development, Assam, as the case may be, shall have the power to effect transfer or the concerned Officers and the provincialised staff in consultation with the Zilla Parishad concerned.
