| [Haryana Act No. 14 of 2003] |
An Act further to amend this Haryana Panchayat Raj Act, 1904
Be it enacted by the Legislature; of the State of Haryana in the Fifty-fourth Year of the Republic of India as follows:-
1. Short title.- This Act may be called the Haryana Pauchayati Raj (Amendment) Act, 2003.
2. Substitution of sections 14 and 15 of Haryana Act 11 of 1994.- For sections 14 and 15 of the, Haryana Panchayati Raj Act, 1994 (hereinafter called lite principal Act), the following sections shall be substituted, namely:-
"14. Appointment of Gram Vikas Sahayak.-(1) For each Gram Panchayat there will be an office of Gram Vikas Sahayak which will be filled up on such terms and conditions and in such manner as may be prescribed. Gram Vikas Sahayak shall assist the Gram Panchayat in maintaining record of the Gram Panchayai and perform such oilier duties as may be assigned by the Gram Panchayat or prescribed by the Government. He will also act as a link between the Gram Panchayat and the Government and will assist in effecting recoveries of dues relating to Government or State enterprises on commission basis which shall be determined by the Government from time to time. He will be paid such honorarium by the Gram Panchayat as may be prescribed.
(2) Gram Vikas Sahayak shall not be an employee of the Government and consequently he shall have no claim for regular pay scale or benefit of service conditions as applicable in case of Government servant or for any type of post retrial benefits.
15. Appointment of Circle Supervisors for a Group of Gram Panchayats.-For a group of Gram Panchayats there may be a Circle Supervisor from amongst the existing Grant Sachivs to supervise the work or Gram Vikas Sahayaks and to discharge such other duties and perform such other functions as may be assigned to him by the Gram Panchayat or by the Government from time to time or as may be prescribed. The groups of Gram Panchayats shall be formed in the manner prescribed."
3. Amendment of section 133 of Haryana Act 11 of 1994.- For sub-section (3) of section 133 of the principal Act, the following sub-section shall be substituted, namely:-
"(3) The Government shall post a Deputy Chief Executive officer-cum-Secretary for each Zila Parishad from amongst the District Development and Panchayat Officers. However, the Government may designate one or more other officers of the Government working in the district offices as Deputy Chief Executive Officers."
4. Amendment of section 161 of Haryana Act 11 of 1994.- In sub-section (1) of section 161 of the principal Act, after the words "State Election Commission", the words "in consultation with the Government" shall be inserted.