Section 81(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)Every Anchal Samiti shall set a part and apply annually such sums as may be required to meet the cost of its own administration including the payment of salary, allowances, provident fund and gratuity to the officers and employees. The total expenditure on establishment shall not exceed one-third of the total expenditure of the Anchal Samiti.
