Section 32A in The Maharashtra Village Panchayats Act, 1959
32A. [ Travelling and daily allowances to members. [Section 32A was inserted by Maharashtra 36 of 1965, Section 15.]
- The members of a panchayat (including its Sarpanch and Upa-Sarpanch) may be paid such travelling and daily allowances for journeys undertaken in relation to any business of the panchayat as may be prescribed.]
