Section 100(9) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(9)It shall be the duty of a Zilla Parishad to make adequate provisions for payment to Councillors, members of Panchayat Samiti and members of the Standing Committee, Subjects Committees and any other Committee all expenses incurred on travelling for the purpose of business of the Zilla Parishad or as the case may be, the Panchayat Samiti, in accordance with rules made by the State Government in this behalf.
