Section 50 in The Orissa Panchayat Samiti Act, 1959
50. No members to receive remuneration.
(1)No [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] member of a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti shall receive or be paid any salary or other remuneration for services rendered by him in any capacity whatsover except with the sanction of the Government but shall be allowed travelling allowance for such purpose and at such rates as may be prescribed.(2)[ The members of the Samiti including the Chairman and Vice-Chairman shall be paid such sitting fee or daily allowance or both for every meeting they attend as the Government may, by notification from time to time, determine and all such fees and allowances shall be paid from out of the Panchayat Samiti Fund.] [Substituted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).]
