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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(6)(c) in Tamil Nadu Panchayats (Preparation and Submission of Administration Report of Village Panchayats) Rules, 1999

(c)Establishment. -
(i)State the number of ministerial and contingent staff employed (both full time and part time) and what is the salary paid to them and annual expenditure for the same?
(ii)Are the number of ministerial staff and contingent staff and salary of pay/honorarium is paid in accordance with the orders of the Inspector or Government?
(iii)Has the village panchayat, along with any other village panchayat employed any common staff? If so, furnish details of such staff with information regarding the proportion of cost thereof met by the other village panchayat(s).