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State of Tamilnadu - Section

Section 4 in Tamil Nadu Panchayats (Appointment of Common Officer or Servant For Two or More Village Panchayats) Rules, 1999

4. Salary and allowances payable to the officer or servant.

- The village panchayat concerned shall meet the salary and allowances payable to such officer or servant together with contributions payable towards his leave salary or provident fund in such proportion and in such manner as may be laid down by the Inspector with reference to the income of the village panchayats, the out turn of work of such officer or servant or any other data which the Inspector may consider suitable for the purpose.