Section 64(2) in Rajasthan Panchayati Raj Act, 1994
(2)Every Panchayati Raj Institution shall set apart and apply annually such sums as may be required to meet the cost of its own administration including the payment of salary, allowance, provident fund and gratuity to the officers and employees. The total expenditure on establishment shall not exceed thirty percent of the total expenditure of the concerned Panchayati Raj Institution :Provided that repayment of loans shall be provided of the Panchayati Raj Institution concerned it in Annual Budged estimates.[Provided further that the ceiling of thirty percent expenditure on establishment may be relaxed by the State Government in specific schemes or programmes.][Inserted w.e.f. 26.7.1994 by Section 5 of the Rajasthan Act No. 23 of 1994.]
