160. [Honorarium] [Substituted by Act 13 of 1999.] to members to Panchayats and other perquisites of the President of District Panchayats.
(1)There shall be paid ["honorarium"] at such rate as may be prescribed to the President, the Vice-President and other elected members of Panchayat.(2)The President of a district Panchayat shall be entitled without payment of rent, to the use of a house at the Headquarters of the District Panchayat throughout his term of office and for a period of fifteen days immediately thereafter or in lieu thereof to a house rent allowance as may be prescribed.(3)The District Panchayat shall provide suitable conveyance for the use of the President of the District Panchayat throughout his term of office and for a period of fifteen days immediately thereafter.(4)The President and the Vice President of a Panchayat at any level shall be entitled, while touring on public business, to travelling and daily allowances at such rates as [prescribed] [Substituted by Act 13 of 1999.].(5)Every member of a Panchayat other than the President of a district panchayat shall be entitled to receive travelling and daily allowance at such dates as [prescribed] [Substituted by Act 13 of 1999.] for attending the meetings of the Panchayat or of any committee thereof.
