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State of Odisha - Section

Section 221 in Grama Panchayats Rules, 1968

221.

The Grama Panchayat shall decide the salaries and allowances to be paid to its staff and the expenditure relating to the cost of establishment of the Grama Sasan shall be met from the Grama Fund ;Provided that the Grama Panchayat may appoint the Tax Collector on commission basis as may be decided by the Grama Panchayat :Provided further that the Grama Panchayat may from time to time determine the duties to be assigned to the various posts on its establishment.