82. No President, Vice-President, Chairman, Vice-Chairman or Member to receive remuneration.
- No President, Vice-President, Chairman, Vice-Chairman or Member shall receive or be paid, from the funds at the disposal of or under the control of the Panchayat, [any salary or other remuneration, except travelling allowance, fixed monthly travelling allowance, daily allowance and sitting fees as may be fixed by the Government, from time to time] [Substituted for the words 'any salary or other remuneration' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], for services rendered by him whether in his capacity as such or in any other capacity:[Provided that the president may be paid a monthly honorarium, as may be fixed by the Government from time to time.] [Inserted by Act No. 15 of 2012, dated 31.5.2012, w.e.f. 25.10.2011.]
