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State of Rajasthan - Section

Section 31 in Rajasthan Panchayati Raj Act, 1994

31. Allowances to members. etc.

- The member of a Panchayati Raj Institution, including the Chairperson and Deputy Chairperson of such Institution as also the members of any committees or sub-committees of such Institution including any Chairman thereof shall be paid such allowances at such rates in such circumstances and subject to such term and conditions as may be prescribed :Provided the only one allowances shall be admissible for one day.