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State of Gujarat - Section

Section 149 in The Gujarat Panchayats Act, 1993

149. Travelling allowance to members of a committee who are not members of district panchayat.

- The member of any committee of a district panchayat constituted under section 145, who are not members of such panchayats, shall be entitled to travelling allowance while touring for the purpose of attending a meeting of the committee or any business relating to the committee at such rates and subject to such conditions as may be determined by rules made either prospectively or retrospectively.