Section 12A(2) in The U.P. Panchayat Raj Act, 1947
(2)The member of a Gram Panchayat, other than Pradhan and [* * *] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] shall receive such allowances as may be prescribed.][12B. Meetings of Gram Panchayats. - (1) A Gram Panchayat shall ordinarily meet for the transaction of business at least once every month but two months shall not intervene between two consecutive meetings :Provided that the date to be appointed for the first meeting of a Gram Panchayat, shall be within thirty days from the date of its constitution.
