Section 108 in The Punjab Panchayati Raj Act, 1994
108. Allowances to Chairman, Vice-Chairman and other members of Panchayat Samitis.
(1)The Chairman and Vice-Chairman of a Panchayat Samiti shall be entitled to such allowances as may be prescribed.(2)Every member of a Panchayat Samiti (other than the Chairman and Vice- Chairman) shall be entitled to receive such sitting fee and other allowances, as may be prescribed.
