Section 148(1) in The Gujarat Panchayats Act, 1993
(1)The Chairman of the Social Justice Committee of a district Panchayat shall be entitled-(a)to an honorarium at such rate as may be prescribed,(b)without payment of rent, to use of a residence in the headquarters of the panchayat or with the sanction of the State Government, at any other place in the district, throughtout his term of office and for a period of fifteen days thereafter or in lieu of such residence, a house allowance at such rate as the State Government may by general or special order, determine.
