Section 33 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
33. Employment of servants.-
(1)Subject to rules made by the Government, a Panchayat Samiti may employ such servants as it may consider necessary for the efficient performance of the duties imposed upon it by this Act or rules or by-laws made thereunder or any other law for the time being in force and may-(a)fix for them such pay and leave allowance, subject to the prescribed limit, in proportion to the income of the Panchayat Samiti as it may think fit:Provided that any excess in expenditure over the establishment of the Panchayat Samiti shall require the prior approval of the Government;(b)establish and maintain a Provident Fund or Annuity Fund on behalf of such servants and may compel any or every such servant to contribute thereto and may supplement such contribution out of the Samiti Fund.(c)grant them pension or subscribe on their behalf for pension or gratuity:Provided that-(i)the conditions of grant of leave allowance, Provident Fund, pension, gratuity and annuity shall not be more favourable than those prescribed far persons in the service of the Government;(ii)no leave allowance, Provident Fund, pension, gratuity or annuity granted to a servant shall exceed the sum which, under any general or special order for the time being in force, such servant would be entitled to if his service had been under the Government.
