13. [ [Honorarium and Allowances] [Substituted by Act 8 of 1995.] to Chairperson, Deputy Chairperson and Councillors of Municipalities.
(1)The Chairperson, Deputy Chairperson and other Councillors of a Municipality shall be paid [honorarium and allowances] [Substituted 'allowances' by Act 8 of 1996, w.e.f. 1-10-1995.] of such rates as may be prescribed.(2)The Chairperson and Deputy Chairperson of a Municipality shall be eligible while travelling in public purpose for travelling allowances and daily allowance at such rates as may be prescribed.]
