Section 45(2)(c) in The West Bengal Panchayat Act, 1973
(c)[ subject to such direction as may be issued, by order, by the State Government, the cost of its own administration including the payment of salary and allowances of the employees, commission and allowances of the Tax Collectors and remuneration and honoraria of the elected functionaries.] [Substituted by W.B. Act No. 8 of 2010, dated 13.5.2010.]