Section 240 in Andhra Pradesh Panchayat Raj Act, 1994
240. Conditions of service and salaries and allowances of members.
- The members of the Commission shall render whole-time or part-time service to the Commission as the Governor in each case specify, and there shall be paid to the members of the Commission such fees or salaries and such allowances as the State Government may, by rules made in this behalf, determine.
