(2)Subject to the provisions of this Act and any Rules which the Government may make in this behalf, the Panchayat Union Council or the District Panchayat, as the case may be, may frame regulations in respect of the officers and servants on the staff of the Panchayat Union Council or the District Panchayat, -(a)fixing the amount and nature of the security to be furnished;(b)prescribing educational and other qualifications;(c)regulating the grant of leave, leave allowances, acting allowances and travelling allowances;(d)regulating the grant of pensions and gratuities;(e)establishing and maintaining Provident Funds and making contributions thereto compulsory;(f)regulating conduct; and(g)generally prescribing conditions of service:Provided -(i)that the grant of any leave, leave allowances, travelling allowances, pension or gratuity provided for in such regulations shall, in no case, without the special sanction of the Government exceed what would be admissible in the case of Government servants of similar standing and status;(ii)that the conditions under which such allowances are granted or any leave, superannuation or retirement is sanctioned shall not without similar sanction, be more favourable than those for the time being prescribed for such Government servants.
