Section 171 in The Punjab Panchayati Raj Act, 1994
171. Allowances to the Chairmen and Vice Chairmen and Members of Zila Parishads.
(1)The Chairman and Vice-Chairman of a Zila Parishad shall be entitled to such allowances, if any, as may be prescribed.(2)Every member of the Zila Parishad other than the Chairman and the Vice- Chairman shall be entitled to receive such sitting fee and other allowances as may be prescribed.
