Punjab Payment of Allowances and Fees to the Chairman, Vice- Chairmen and Members of the Panchayat Samitis and Zila Parishads Rules, 1996

Punjab Payment of Allowances and Fees to the Chairman, Vice- Chairmen and Members of the Panchayat Samitis and Zila Parishads Rules, 1996

Publised vide Notification No. G.S.R.60/pages A.9/94/Section 227/96 dated 10th September, 1996

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No. G.S.R.60/pages A.9/94/Section 227/96. - With reference to Government of Punjab, Department of Rural Development and Panchayats, Notification No. G.S.R. 25/pages A.9/94/Section 227/96, dated the 22nd March, 1996 and in exercise of the powers conferred by Clauses (t) and (y) of sub-section (2) of section 227 of the Punjab Panchayati Raj Act, 1994 (Punjab Act No. 9 of 1994), the Governor of Punjab is pleased to make the following rules, namely :-

1. Short title and commencement.- (1) These rules may be called the Punjab Payment of Allowances and Fees to the Chairmen, Vice-Chairmen and Members of the Panchayat Samitis and Zila Parishads Rules, 1996.

(2) These rules shall be deemed to have come into force on and with effect from the 7th day of October, 1994.

2. Definitions.- In these rules, unless the context otherwise requires, -

(a) 'Act' means the Punjab Panchayati Raj Act, 1994; and

(b) 'Section' means a section of the Act.

3. Allowances to the Chairmen and Vice-Chairmen and sitting fee to the Members of Panchayat Samitis[Section 108]. - (1) The Chairmen and Vice-Chairmen of a Panchayat Samiti shall be entitled to receive a monthly allowance of one thousand rupees and seven hundred and fifty rupees respectively.

(2) The Member of a Panchayat Samiti shall be entitled to receive a sitting fee of fifty rupees per sitting for attending meetings of a Panchayat Samiti.

(3) The Chairman or in his absence the Vice-Chairman of a Panchayat Samiti, when goes out of the concerned Block in connection with the official work of the Panchayat Samiti, shall be allowed travelling allowance and other allowances, which are admissible to a Class II Officer of the State Government.

4. Allowances to the Chairman and Vice-Chairmen and sitting fee to the Members of Zila Parishad[Section 171]. - The Chairman and Vice-Chairman of a Zila Parishad shall be entitled to receive a monthly allowance of two thousand rupees, and one thousand and five hundred rupees respectively.

(2) The Member of a Zila Parishad shall be entitled to receive a sitting fee of one hundred rupees per sitting for attending the meeting of Zila Parishad.

(3) The Chairman or in his absence the Vice-Chairman of the Zila Parishad, when goes out of the concerned district in connection with the official work of the Zila Parishad, shall be allowed travelling allowance and other allowances which are admissible to a Class I Officer of the State Government.