49. Pradhan, Upa-Pradhan or member not to receive salary etc.
- No Pradhan, Upa-Pradhan or member shall be paid from the funds at the disposal of or under the control of the Gram Panchayat any salary or remuneration for services rendered by him whether in his capacity as such or in any other capacity :Provided that the Pradhan shall be entitled to fixed honorarium and fixed tarvelling allowance per month at such rate as the State Government by order in writing may direct from time to time :Provided further that when an Upa-Pradhan exercises the powers, perform the functions and discharges the duties of the Pradhan under circumstances specified in sub-section (7) of Section 20 or when a member is appointed to act as Pradhan under sub-section (8) of that Section, such Upa- Pradhan or, member shall , for the period during which he acts as such, be entitled to fixed honorarium and fixed travelling allowance at the same rates at which a Pradhan is entitled to the same under the preceding provision.
