Section 69 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
69. Honoraria and allowance to Chairman and Deputy Chairman of Panchayat Samiti.
(1)Subject to the provisions of section 70, there shall be paid to the Chairman and the Deputy Chairman of a Panchayat Samiti honoraria of [three thousand rupees and one thousand and five hundred rupees] [These words were substituted for the words 'one thousand rupees and eight hundred rupees' by Maharashtra 11 of 1994, Section 4.] per month, respectively.(2)[The Chairman may be provided without payment of rent the use of furnished residential accommodation or subject to such rules as the State Government may make in this behalf, such house rent allowance in lieu thereof as may be deemed suitable by the Zilla Parishad] [This portion was deemed always to have been substituted for the portion beginning with 'the Chairman' and ending with 'the Zilla Parishad' by Maharashtra 8 of 1966, Section 4.], and the Chairman and the Deputy Chairman may be given such travelling and other allowances as may be prescribed by the State Government.(3)The Chairman and the Deputy Chairman shall not be disqualified for being chosen as, or for being a Councillor or a member of a Panchayat Samiti by reason only that he is in receipt of an honorarium or any allowances or amenities under this section.(4)The Chairman and the Deputy Chairman shall devote sufficient time and attention to the duties of their office.
