Section 143(8) in The West Bengal Panchayat Act, 1973
(8)The Sabhadhipati and the Sahakari Sabhadhipati of a Zilla Parishad shall be paid out of the Zilla Parishad Fund such Word substituted for the [remuneration] [word 'honoraria' by W.B. Act 17 of 1992.] and allowances and shall be entitled to leave of absence for such period or periods and on such terms and conditions, as may be prescribed.
