(6)[ The President and members shall be paid out of the Panchayat Samiti fund sitting fees and the the President shall be entitled to leave of absence for such period or periods, and on such terms and conditions,as the State Government may, by order direct or may, by rules, made in this behalf, prescribe] [Inserted by The Tripura Panchayats (Amendment) Act, 1994, w.e.f 2.12.1994.].
