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State of Tamilnadu - Section

Section 12 in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958

12. Establishment of the Sarvodaya Panchayat.

- Subject to the budget allotment sanctioned by the general body of the village, it shall be competent for the Sarvodaya Panchayat to prescribe, from time to time, the strength of the establishment and the scale of pay and allowances admissible to each member thereof. All the members of the establishment of the Sarvodaya Panchayat shall be appointed by the Chairman, Sarvodaya Panchayat and the State Bhoodan Yagna Board shall be the controlling authority.