Report No. 114

4.9. Employed lay members of Panchayat deemed to be on duty.-

If the two Members of the Panel constituting the court with the Panchayat Judge are employees/working on wages, it is necessary to provide either that while working as the Members of the Panchayat, they are deemed to be on duty and should not suffer loss of wages or alternatively they must be paid daily allowance not less than the daily minimum wage earned by each of them.