42. Appointment of Panchayat Secretary for a Gram Panchayat.
(1)A Panchayat Secretary shall be appointed by the Commissioner, for any Gram Panchayat or for any group of Gram Panchayats which may be notified by him in this behalf:Provided that before notifying a group of Gram Panchayats under this sub-section, the Commissioner shall obtain the approval of the Government.(2)Save as otherwise prescribed; no Panchayat Secretary appointed under sub-section (1) shall undertake any work unconnected with his office without the sanction of the Government.(3)The Panchayat Secretary shall be subordinate to the Gram Panchayat.
