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State of Gujarat - Section

Section 228 in The Gujarat Panchayats Act, 1993

228. Expenditure towards pay allowances etc., of officers and servants in panchayat service to be met by panchayat.

- Subject to the rules, which the State Government may make in this behalf, the expenditure towards the pay and allowances of other benefits available, to an officer or servant of the panchayat service serving for the time being under any panchayat shall be met by that panchayat from its own fund.