Section 78(1) in Jharkhand Panchayat Raj Act, 2001
(1)(a)Subject to such conditions as may be specified by the State Government by general or special order, the Panchayats shall, at proper levels, have such powers and authority, which appertaining to the subjects listed in schedule (1) within which come the preparation of plans and implementation of schemes for economic development and social justice as well as other duties and functions conferred under section [10 (i) (a) and 10 (5)] [Substituted '10 (6)' by Jharkhand Act No. 7 of 2002 dated 17.1.2002.], sections (75), (76), (77), as may be necessary to make them capable of serving as institutions of self government.(b)The State Government, by notification, for the sake of efficient implementation of schemes, may confer on the Panchayats the powers and responsibilities at proper levels for selecting, recruiting, employing and managing any cadre or any cadres of requisite employees subject to the staffing pattern approved by the State Government and such others conditions as it may consider proper.
