Section 45(2) in The West Bengal Panchayat Act, 1973
(2)Every Gram Panchayat shall set apart and apply annually such sum as may be required to meet -(a)the cost of administration of the Nyaya Panchayat, and(b)the cost of maintenance of [Dafadars, Chowkidars and Gram Panchayat Karmees] [Words substituted for the words 'Dafadars and Chowkidars' by W.B. Act 2 of 1995, w.e.f. 28.12.1994.] in terms of section 38, and(c)[ subject to such direction as may be issued, by order, by the State Government, the cost of its own administration including the payment of salary and allowances of the employees, commission and allowances of the Tax Collectors and remuneration and honoraria of the elected functionaries.] [Substituted by W.B. Act No. 8 of 2010, dated 13.5.2010.]
