Section 124 in Maharashtra Housing and Area Development Act, 1976
124. Term of office of members and their conditions of service.
(1)The members of a Panchayat shall, save as otherwise provided in this Chapter, hold office for a term of three years.(2)The Board may by order in writing and for reasons recorded therein extend the said term for a period not exceeding five years in the aggregate.(3)The remuneration and other conditions of service of the members of the Panchayat including Sarpanch and Upa-Sarpanch shall be such as the State Government may, by order, determine.(4)The remuneration and allowance to the members of the Panchayat shall be paid from the Panchayat Fund.(5)Notwithstanding anything contained in this Chapter; if a member of the State Legislature is appointed as a member of the Panchayat including the Sarpanch and Upa-Sarpanch thereof, he shall not be entitled to receive any remuneration other than travelling allowance, daily allowance or other allowance which is paid to a member of the Panchayat for the purpose of meeting the personal expenditure incurred in attending the meeting of Panchayat or in performing any other functions as such member.
