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State of Tripura - Section

Section 86 in Tripura Panchayats Act, 1993

86. Salary and allowances of the Chairman, the Vice-Chairman and others.

(1)Salaries and allowances of the Chairman and the Vice-Chairman of a Panchayat Samiti shall be such as may be prescribed.
(2)Every member of a Panchayat Samiti, other than the Chairman or the Vice-Chairman, shall be entitled to receive such sitting fee, as may be prescribed.