78. Appointment of Secretary [***] [Deleted by Section 46, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.] and other staff.
(1)Subject to the provisions of this Act and rules made thereunder -(a)there shall be for every Panchayat a Secretary [xxx] [Deleted by Section 46, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.] who shall be appointed in the prescribed manner,(b)every Panchayat may with the previous approval of the Panchayat Samiti, appoint such other staff as may be necessary for carrying out the duties imposed on it by or under this Act on such conditions of service of as may be prescribed.(2)It shall be the duty the Secretary of every Panchayat [***] [Deleted by Section 46, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.], subject to the control of the Sarpanch-(a)to keep the records and registers of the Panchayat in his custody;(b)to issue receipts under his signature for sums of money received on behalf of the Panchayat;(c)to be responsible for maintaining the accounts of the Panchayat Fund;(d)to be responsible for the safe custody of the Panchayat Fund;(e)to prepare all statements and reports required by or under this Act or rules made thereunder;(f)to make all payments as may be sanctioned by the Panchayat;(g)to perform such other functions and duties as may be prescribed or delegated under this Act or ruies made thereunder.
