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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of West Bengal - Subsection

Section 179(2) in The West Bengal Panchayat Act, 1973

(2)Every Zilla Parishad shall-
(i)set apart and apply annually such sum as may be required to meet the cost of its own administration including the payment of salary, allowances, provident fund and gratuity to the officers and employees and to the Executive Officer [the Additional Executive Officer and the Secretary or the Deputy Secretary;] [Words 'and the Additional Executive Officer' first inserted by W. B. Act 34 of 1980, then the words ', the Additional Executive Officer and the Secretary' substituted for the words' and the Additional Executive Officer' by W.B. Act 37 of 1984, then again the words within third brackets substituted for the words ', the Additional Executive Officer and the Secretary' by W.B. Act 8 of 2003.]
(ii)allocate the money received under clause (i) of sub-section (1) among the Gram Panchayats of the district concerned.