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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Kerala - Subsection

Section 179(2) in Kerala Panchayat Raj Act, 1994

(2)The panchayat shall pay the secretary such salary and allowances as may from time to time, be fixed by the Government and shall also make such contributions towards his leave allowance, pension and provident fund as may be required by the condition of his service under the Government to be made by him or on his behalf.