Section 4 in Gujarat Panchayats (Amendment) Act, 1966
4. Insertion of new section 56A in Guj. VI of 1962.- After section 56 of the principal Act, the following section shall be inserted, namely:-
"56A. Payment of honorarium to President during lcave or absence.- (1) Subject to the provisions of sub-section (2), where the President of a taluka panchayat remains absent or on leave for a continuous period exceeding fifteen days, he shall not be entitled to any honorarium under sub-section (1) of section 56 for such period.(2)Where the President remains absent on ground of illness duly certified by such medical authority as the State Government may by general or special order specify, the President shall be entitled to an honorarium under sub-section (1) of section 56 during the period of such absence in so far as such period does not exceed ninety days during any year.(3)Nothing in sub-section (1) shall apply to the absence of the President on account of his touring on public business.".
