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[Cites 0, Cited by 2] [Section 56] [Entire Act]

State of Assam - Subsection

Section 56(2) in Assam Panchayat Act, 1994

(2)Every Anchalik Panchayat shall set apart and apply annually such sums as may be required to meet the cost of its own administration including the payment of salary, allowances, provident fund and gratuity to the officers and employees. The total expenditure on establishment shall not exceed one-third of the total expenditure of the Anchalik Panchayat without prior approval of the Government.