Section 33A in The Maharashtra Village Panchayats Act, 1959
33A. [ Sumptuary allowance to Sarpanch. [Section 33A was inserted by Maharashtra 10 of 1992, Section 2.]
- Subject to any rules made by the State Government in this behalf, there shall be placed at the disposal of the Sarpanch, a sum equal to two per cent of the annual income of the panchayat or six thousand rupees per annum, whichever is less, as sumptuary allowance.] [Inserted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.]
