Section 195(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)The Government shall pay, out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contributions, if any, towards the provident fund or of a pension cum-provident fund of the officers and other employees of a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] who hold any of the posts referred to in sub-Section (1).
