Section 108 in Rajasthan Panchayati Raj Rules, 1996
108. Exemption from attachment.
- The following property shall not liable to attachment and sale under Rule 107, namely: -(a)the necessary wearing apparel and bedding of the defaulter, his wife and children;(b)the tools of artisans;(c)where the defaulter is an agriculturist, his implements of husbandry, seed-grain, food stuffs for his family for the coming eight months and his cow or calf and filly;(d)such ornaments as a woman is prohibited from parting with by custom;(e)the wages of labourers and domestic servants whether payable in money or kind; and(f)salary to the extent of 50% for maintenance.Explanation. - In Clauses (a) and (f) "salary" of "wages" means the total monthly emoluments, excluding any allowance declared exempt from attachment under any statutory order of the State or Central Government derived by a person from his employment whether on duty or on leave.
