Section 19A in The Gujarat Provincial Municipal Corporations Act, 1949
19A. Honoraria, fees or allowances.
(1)With the previous sanction of the State Government, the Corporation may pay each councillor such honoraria, fees or other allowances as may be prescribed by rules made by the Corporation under this section.(2)The Corporation shall place at the disposal of the Mayor annually, such sum, [***] [This words, letters and figures 'not exceeding Rs. 3000' were deleted by Gujarat 3 of 1999, Section 3 (w.e.f. 01-04-1999).] by way of sumptuary allowance as it may determine.(3)Notwithstanding anything contained in section 10, the receipt by a councillor of any honorarium, fee or allowance as aforesaid shall not disqualify any person for being elected or being a councillor.]Standing Committee
