Section 133 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
133. General charges to be defrayed.
- Every Zilla Parishad shall, from the district fund at its disposal, pay-(a)the monthly honoraria to the presiding authorities provided by sections 46, 69 and 84 [and the amount of sumptuary allowance placed at the disposal of the President under section 46A] [These words, figures and letter inserted by Maharashtra 6 of 1975, Section 41(a).];(b)the travelling and other allowances of Councillors, Members of any Panchayat Samiti or Committee and of the officers holding posts under, and the servants of the Zilla Parishad;(c)the salaries and allowances of the officers and servants of Class III service and Class IV service working under the Zilla Parishad;(d)pensions (including contributions towards pensions) and other retiring allowances, gratuities or compassionate allowances payable to officers and servants and their families as provided by or under this Act,(e)the cost of acquisition of land and establishment of markets;[* * * *] [The word 'and' was deleted by Maharashtra 6 of 1975, Section 41(b).](f)the cost of performance of agency functions entrusted to it;(g)[ the cost of performance of the duties and functions as are entrusted to the Zilla Parishad by or under any other law for the time being in force.] [Clause (g) was added by Maharashtra 6 of 1975, Section 41(c).]
