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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(2) in The Bihar Panchayat Raj Act, 2006

(2)Every Panchayat Samiti 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.