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State of Kerala - Section

Section 31 in Kerala District Administration Act, 1979

31. Fixed Allowances and other perquisites of the President, Vice-President, Chairmen of Standing Committees and other members.

(1)Their shall be paid a monthly fixed allowance at the rate of, -
(a)seven hundred and fifty rupees to the President ;
(b)five hundred rupees to the Vice-President ; and
(c)two hundred and fifty rupees to the Chairman of each of the Standing committees other than the General Standing Committee.
(2)The President and the Vice-President shall be entitled, without payment of rent, to the use of a furnished residence at the headquarters of the district council throughout their terms of office and for a period of fifteen days immediately thereafter and no charge shall fall upon the President or the Vice-President as the case may be, personally in respect of the maintenance of the residence; or in lieu of the use of such furnished residence and its maintenance, to a house rent allowance of one hundred and fifty rupees per mensem.
(3)The district council shall provide suitable conveyances for the use of the President and the Vice-President throughout their terms of office and for a period of fifteen days immediately thereafter subject to such bye-laws as regard:; their maintenance and repairs as may be made by the district council.
(4)The president, the Vice-President and the Chairman of the Standing Committees shall be entitled while touring on public business to travelling and daily allowances at such rates as first class officers of the Government shall be entitled to from time to time.
(5)Every member of the district council other than the President and the Vice-President shall be entitled to receive -
(a)travelling and daily allowances at such rates as First Class Officers of the Government shall be entitled to from time to time for attending the meetings of the district council or of any committee thereof; and
(b)a sitting fee of twenty-five rupees per day tor attending the meetings of the district council or of any committee thereof.
Employees