1
19
56
:
Bo m:
X
L
V
I
]
T
H
E
M
A
H
A
R
A
S
H
T
R
A
M
I
N
I
S
T
E
R
S
'
S
A
L
A
R
I
E
S
A
N
D
A
L
L
O
W
A
N
C
E
S
A
C
T
C
O
N
T
E
N
T
S
P
R
E
A
M
B
L
E
.
SE
CT
IO
NS
.
Sh or t
ti tl e
an d
c
o
m
m
e
n
c
e
m
e
n
t
.
.
De fi ni ti on s. + . S al
ar
ie
s
of
M
in is te rs an d
Mi nist er of
S
ta te
.
* Re si de nc es of
M
in is te rs an d
Mi nist er s
of
S
ta te
.
Co nv ey an ce s
fo r
Mi nist er s
an
d
Mi
nist er s
of
St
at
e.
Sa
la
ri
es
of
D
ep ut y
Mi nist er s.
Re
si
de
nc
es
of
D
ep ut y
Mi nist er s.
OorInnp wo DO e Co
nv
ey
an
ce
s
of
D
ep ut y
Mi nist er s.
[De
let
ed]
.
|
9.
Tr av el li ng an d
da il y
al lo wa nc es an d
re si de nt ia l
ac co mo da ti on at pl ac es ot he r th an he
ad
qu
ar
te
rs
.
10
:
Me di ca l
at tend an ce
.
_ |
10
A.
Te le ph on e
fa ci li ti es to Mi nist er s.
>
10
B.
Fr ee tr an si t
by ra il wa y, st ea me
r.
10
C.
Fa ci li ti es of a
pe rs on al as sist an t
an
d
a
co
mp
ut
er
op
er
at
or
.
|
11
.
S
u m p t u a r y al lo wa nc e
to Ch ie f
Mi nist er
.
12
.
Mi nist er s,
Mi
nist er s
of
St
at
e
an
d
De
pu
ty
Mi
nist er no
t
en
ti
tl
ed
to
sa
la
ri
es
an
d
al
lo
wa
nc
es
as
m
e
m
b
e
r
s
of
St
at
e
Le
gi
sl
at
ur
e.
13
.
Mi nist er s
of
S
ta te an d
De pu ty Mi nist er s
no
t
di
sq
ua
li
fi
ed
.
14
.
Po we r
of
S
ta te Go ve rn me nt to ma ke ru le s
an d
or de rs
.
ts
15
.
Re pe al
.
H1
37
—1 ve e
|
.
.
2
1956
: Bom.
XLVIIT]
BOMBAY
ACT No. XLVIII
OF
19561
"
[THE
MAHARASHTRA
MINISTERS'
SALARIES
AND
ALLOWANCES
ACT. ]
(This Act
received the
assent of the Governor on
the
30th
N
o v e m b e r 1956; assent was
first published in
the
B
o m b a y
G
o v e r n m e n t Gazette, Part
IV,
on
the 30th N o v
e
m
b
e
r
1956.)
A
m e n d e d by the Bom.
42
of
1958.
Adapted and
modified by
the
Maharashtra Adaptation of Laws
(State
and
Concurrent Subjects) Order,
1960.
A
m e n d e d by Mah.
7
of
1960.
A
m e n d e d by Mah.
49
of
1983
(1-4-1983)?
>
.
"
"
16
of
1962.
7
"
"
1
of
1965.
"
3
6
of
1969.
"
"
4
of
19863
( 1-8-1985)4 >
"
"
50
of
19698
a
-
7
"
"
Al of
1975
(8-9-1975).6
7
"
?
23
of
1987
(1-8-1987)?
—
"
"
"
17
of
1976
(26-4-1976),®
,
7
"
"
52
of
1976.
:
»
"
"
9
of
1978
(7+3-1978).9
7
"
£of
1989
(1-7-1988)
7
"
|"
"15 of
1980,
oe
>
"
"
96
of
1981
(1-4-1981)
7
"
"4 of 1991?
(1-6-1990)# »
"
2
7
of
1981
(1-4-1981)"
7
?
"
48
of 1981%
:
.
7
"
?
72
of
198138
( 1-4-1981)"
"
"
4
of
1994
(1-8-1993)18
7
"
*
10
of
1982
(1-2-1982) »
—
"
19
of
1982
(1-4-1982) oe
"—"
"
10
of
1997
(1-1-1997)
"
2
-
32
of
1999
(1-5-1999)
7
7
"
8
of 2001 (8-1-2001) »
—
"
-"
. 25
of 2003 (1-1-2003)
7
"
"
30
of 2005 (1-4-2005)
1
For Statement of Objects and
Reasons, see
B
o m b a y Government Gazette,
1956,
Part
V,
Page
350.
?
This indicates the
date
of c
o
m
m
e
n
c
e
m
é
n
t
of Act. force
on
'the
Ist
August
1985.
Sections
1,
2
and
3
came into force én
the
28th January
1986.
:
,
.
4
This indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act.
.
:
5
Maharashtra Ordinance No.
XV
of
1969
was repealed by
Mah.
50
of
1969.
®
This indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act.
:
?
This indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act.
8
This indicates the
date
of commencemerit of Act.
®
This
indicates
the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act.
1
"This indicates the
date
of commencement of Act.
_
11
This indicates the
date
of cominencement of Act.
.
.
:
:
2
Mah.
4
of
1991,
except section 4 came into
force on
the
1*
August
1985.
Sections
1,
2
and
3
came into force on
the
28"
January
1986.
13
Phig indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act,
,
a
4
This indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act,
5
Mah.
48
of
1981,
except sections
5,
7
and
9
came into force on
the
Ist
April
1981.
Sections
5,
7
and
9
came inte force on
the
date of
publication of the
Act
in
the
Official. Gazette
i.e.
on
the
18th
September
1981.
'6
Mah.
79
of
1981,
except sections
5
and
9
came into force on
1st
April
1981,
Remaining section canie
into
force
on
the
29th
December
1981.
i.e. the
date of publication of
tha
Act
in
the
Official
Gazette.
"
This indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act.
5 This indicates the
date
of commencement.of Act,
® This
indicates
the
date
of commencement of Act.
.
° This indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act, ?
This
indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act, ? This
indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act.
3 This indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act. ' This
indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act. ' This
indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act,
G.C.P)
H
137-2(2043—2-2029)
3
2
-
M
a h a r a s h t r a Mi nist er s'
Sa
la
ri
es
an
d
Al
lo
wa
nc
es
Ac
t
[1
95
6
:
Ma h.
X
L
V
I
» » »
18
of
20
09
(1
-7 -2
00
9)
»
»
©
39
of
20
10
(1
-4 -2
01
0)
>»
7
*
44
of
20
13
(1
-4 -2
01
3)
?
>
7
»
32
of
2
01
6
(2
4- 8-
20
16
)"
>» »
™
47
of
20
17
(2
4- 8-
20
16
)* An Ac t
to pr ov id e
fo r th e sa
la
ri
es
an
d
al
lo
wa
nc
es
of
th e
Mi
nist er s
of
'[th e
G
o v e r n m e n t of Ma ha ra sh tr a] an d
ce rt ai n
ot he r
ma tt er s.
W
H
E
R
E
A
S
,
it is ex pe di en t
to pr ov id e
fo r th e de
te
rm
in
at
io
n
of
th e
sa
la
ri
es
an
d
al
lo
wa
nc
es
of
th e
Mi
nist er s
of
"[th e
G
o v e r n m e n t of Ma ha ra sh tr a] an d
ce rt ai n
ot he r
ma tt er s
as he re in af te r
ap pe ar in g; It is he re by en ac te d
in t
he Se ve nt h
Ye ar of t
he Re pu bl ic of Ind ia as
fo
ll
ow
s:
-—
1.
Sh or t
ti tl e
an d
c
o
m
m
e
n
c
e
m
e
n
t
.
—
8[
(1
)
Th is Ac t
ma y
be ca ll ed th e
M
a h a r a s h t r a Mi nist er s'
Sa
la
ri
es
an
d
Al
lo
wa
nc
es
Ac
t.
]
(2
)
It sh al l
be de em ed to ha ve co me in to fo rc e
on th e Is
t
da
y
of
N
ov em be r
19
56
.
2.
De fi ni ti on s. —
In th is Ac
t,
un
le
ss
th er e
is
an
yt
hi
ng
re
pu
gn
an
t
in
th e su
bj
ec
t
or
co
nt
ex
t,
—
(a
)
"m ai nt en an ce
"
in re la ti on to a
re si de nc e
in cl ud es th e pa
ym
en
t
of
r
at
es
an
d
ta
xe
s
du
e
to
G
o v e r n m e n t or
.
an y
lo ca l
auth or it
y
an
d th e pr
ov
is
io
n
of
e
le
ct
ri
ci
ty
,
ga s
an d
wa te r
;
(B
)9
f
'M in is te r'
,
'M in is te r
of St at e' an d
'D ep ut y
Mi nist er '
me
an
s
re
sp
ec
ti
ve
ly
a
Mi
nist er
,
a Mi nist er of
St
at
e
an
d
a
De
pu
ty
Mi
nist er
]
of th e
[
G
o v e r n m e n t of Ma ha ra sh tr a]
,
an d
"M in is te r"
in cl ud es th e Ch
ie
f
Mi
nist er
"[ an d th e De
pu
ty
Ch
ie
f
Mi
nist er ];
.
(c
).
"
re si de nc e"
in cl ud es th e st af f
qu
ar
te
rs
an
d
ot
he
r
bu
il
di
ng
s
ap
pu
rt
en
an
t th er et
o,
an
d th e
gard en s'
th er
eo
f
;
(d
)
"r ul es or or de rs
"
me an s
ru le s
or or de rs re sp ec ti ve ly ma de un de r th is Ac
t.
21
3,
Sa la ri es of
M
i n i s t e r s a n d
M
i n i s t e r of
S
t a t e
.
—
(1
)
Sa ve as ot he rw is e
pr ov id ed in th is Ac
t,
th er e
sh
al
l
be
pa
id
to
th e Mi
nist er
,
du ri ng th e te
rm
of
hi
s
of
fi
ce
, th e sa
la
ry
eq
ui
va
le
nt
to
"ith e ba
si
c
pa
y
an
d
de
ar
ne
ss
al
lo
wa
nc
e]
ad
mi
ss
ib
le
to
th e
Ch
ie
f
Se
cr
et
ar
y
to
th e
Go
ve
rn
me
nt
of
Ma
ha
ra
sh
tr
a
an
d
as
re
vi
se
d,
fr
om
ti
me
to
ti
me
.
.
_
(2
)
Sa ve as ot he rw is e
pr ov id ed in th is Ac
t,
th er e
sh
al
l
be
pa
id
to
th e Mi
nist er of
S
ta te
,
du ri ng th e te
rm
of
hi
s
of
fi
ce
, th e sa
la
ry
eq
ui
va
le
nt
to
"(th e ba
si
c
pa
y
an
d
de
ar
ne
ss
al
lo
wa
nc
e]
ad
mi
ss
ib
le
to
th e
Ad
di
ti
on
al
Ch
ie
f
Se
cr
et
ar
y
to
th e
G
o v e r n m e n t of
M
ah ar as ht ra an d
as re vi se d, fr om ti me to ti me
.]
1
Th is in di ca te s th e da
te
of
c
o
m
m
e
n
c
e
m
e
n
t
of
A
ct
.
2
Th is in di ca te s th e da
te
of
c
o
m
m
e
n
c
e
m
e
n
t
of
A
ct
.
3
Th is in di ca te s th e da
te
of
c
o
m
m
e
n
c
e
m
e
n
t
of
A
ct
.
4
Th is in di ca te s th e da
te
of
c
om
me
nc
em
en
t.
of
Ac
t.
5
Th is in di ca te s th e da
te
of
c
o
m
m
e
n
c
e
m
e
n
t
of
Ac
t.
:
a
:
8
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
" th e Go
ve
rn
me
nt
of
B
o m b a y
"
by Ma h.
15
of
19
80
,
Sc he du le
.
7
Th es e
word s we
re
st ibst it ut
ed
fo
r th e
word s
" th e Go
ve
rn
me
nt
of
B
o m b a y
"
by Ma h.
15
of
19
80
,
Sc he du le
.
8
Su b- se ct io n
(1
)
wa s
su bs ti tu te d, by Ma h.
15
of
19
80
,
Sc he du le
.
.
:
9
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"
Mi nist er
"
an d
"
De pu ty Mi nist er
"
me an s
re sp ec ti ve ly a
"M in is te r"
an d
a
"D ep ut y
Mi nist er
"
by Ma h.
50
of
19
69
,
s.
2.
:
:
10
'T he se word s we
re
su
bs
ti
tu
te
d
for
. th e word s
"G ov er nm en t
of Bo mb ay
"
by th e Ma
ha
ra
sh
tr
a
Ad
ap
ta
ti
on
of
La
ws
(S
ta te an d
Co nc ur re nt Su bj ec ts
)
Or de r,
19
60
.
:
:
.
/
:
il Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
9
of
19
78
,
s.
2.
12
Mi g
se ct io n
wa s
su bs ti tu te d
by Ma h.
32
of
20
16
,
s.
6.
.
13
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"t he ba si c
pa y
an d. de ar ne ss al lo wa nc es an d
ot he r
al lo wa nc es
"
by Ma h.
17
of
2
01
7,
s. @(
1)
,
w. e. f.
24
.0
8.
20
16
.
uO
.
.
:
.
14
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e. word s.
"t he ba si c
pa y
an d
de ar ne ss al lo wa nc es an d
ot he r
al lo wa nc es
"
by Ma h.
17
of
20
17
,
s.°
6(
2)
,
we f,
24
,0
8,
20
16
.
:
4
1956
: Born.
XLVIIN]
_.
M
a h a r a s h t r a Ministers' Salaries and
Allowances Act
3
4..
R
e s i d e n c e s of \[Ministers and
Ministers of
State].—
(7)
Each {Minister and
Minister of
State]
shall
be
entitled, without payment of rent, to the
use
of furnished residence in
B
o m b a y throughout his
term
of
office
and
for
a
period
of
fifteen days
immediately thereafter, or
in
lieu
of
such
residence a
house
allowance at
the
rate
of *['[Rs.
10,000]
per
month and
in
addition a
sum
equal
to
the
electricity charges
and
water
charges, if any,
paid
by
him
for
his
place
of residence in
B
o m b a y (being a place other than.the place
of
residence provided under
this
Act
by
State
Government).]
(2)
No
charge shall fall
on
the
'(Minister and
Minister of State] personally in
respect of the
maintenance of any
residence provided under
this
section.
(3).
The expenditure on
furnishing the
residence provided under
this
section
shall
be
on
such
scale
as
the
State
G
o v e r n m e n t may by
rules or
orders determine. ®((4)
Where
a
house
allowance and
other
sum
are
payable under
sub-section
(1)
to
the Minister or
Minister:
of
State,
then,
save
as
otherwise provided by
or
under
this
Act,
the
State
G
o v e r n m e n t shall not
incur any
expenditure, or
the
Minister
or
Minister
of
State
shall
not
be
entitled
to
any
payment,
for
additions, alterations, maintenance, repairs
or
for doing anything
whatsoever in
respect
of
his
place
of
residence.]
5.
C
o n v e y a n c e s for Ministers
"[and Ministers of
State.].—
(1)
The State
G
o v e r n m e n t may, from time to
time, for
the
use
of
*[the Ministers and
Ministers of
State]
purchase and
provide motor
cars
and
other
suitable conveyances, upon
such
conditions as
regards
their
maintenance and
repairs
as
may
be
determined by
rules
or
orders
m
a
d
e
in
this
behalf.
{The
State
Government may
also
provide
free
of
charge
the
services
of a
chauffeur for
each
motor
car
or
conveyance so
provided.]
O
p e *
]
6.
Salaries of
D
e p u t y
M
i n i s t e r s
.
—
T
h e r e shall be
paid to
each Deputy Minister Mlof salary
of
R
s
.
2 100} per
month.]
7.
R
e s i d e n c e s of
D
e p u t y Ministers.—
(1)
Each Deputy Minister shall
be
entitled, without payment of
rent,
to
the
use
of
furnished residence in
B
o m b a y throughout his
term
of
office
and
for
a
period
of
fifteen days
immediately thereafter, or
in
lieu
of
such
residence a
house
allowance at
the
rate
of
"["[Rs. 10,000]per
.
month and
in
addition a
sum
equal
to
the electricity-charges and
water
charges,
if any,
paid
by
him
for
his
place
of residence i in
B
o m b a y (being-a place
other
than
the
place
of residence provided
under
this
Act
by
the
_
State
G
o v e r n m e n t
)
]
.
(2)
No
charge shall fall
on
the
Deputy Minister personally in-'respect of the
maintenance of
any
residence provided under
this
section.
(3)
The expenditure on
furnishing the
residence provided under
this
section
shall
be
on
such
seale
as the
State
G
o v e r n m e n t m a y by rules or
orders determine.
1
These words were substituted for- the word
"Minister"
by
Mah.
50
of
1969,
s.
4
(2).
?
These words were substituted for
the
word
"the Ministers"
by
Mah.
50
of
1969,
4(Z).
3
This portion was
substituted for
the
letters, figures
and
words
"Rs,
250
per month"
by
Mah.
4 of
1989,
s.6(a).
4
These letters-and figures
were
substituted for
the
letters
and
figures
"Rs..2500"
by
Mah.
32
of 2010, s.11.
5
These words were substituted for
the
word
"Minister"
by
Mah:
50-of
1969,
8.4(1).
° Sub-section
(4) was added by Mah. 4 of 1989, s.6(6). ?
These
words
weré
added
by
Mah.
50
of
1969,
6..5(3).
5
"These words were
substituted for the
word
"the Ministers"
by
Mah.
50
of
1969,
5(1)(a). ®
These
words
were
added
by
Mah.
50
of 1969; 5(1)(b).
10
Sub-section
(2)
was deleted by
Mah.
17
of 2017, s..7.
U-This portion was
substituted for
the
portion "a salary. of Rs.
750
per month"
by
Mah
50
of
1969,
s.
6.
®
These letters and
figures were
substituted for
the
letters
and
figures
"Rs. 1,600"
by
Mah.
32
of
1999,
=:
6.
13
'This portion was
substituted for
the
letters, figures
and
words
"Rs.
150
per month"
by
Mah.
4
of
1989.
s.
7a).
14
These letters and
figures were
substituted for
the
letters
and figures"
Rs.
2,500 "
by
Mah.
32
of 2010,
8.
12.
H
187-2a
5
4
oe
M
a h a r a s h t r a Ministers' Salaries and
A
l l o w a n c e s Act _
{1956 : Mah.
X
L
V
I
I
I
1[(4)
Where a
house allowance and
other
sum
are
payable under
sub-section
(1)
to
the Deputy Minister, then
save
as
otherwise provided by
or
under
this
Act,
the
State
Government shall
not
incur
any
expenditure -
or
the
Deputy
Minister shall
not
be
entitled to
any
payment, for
additions, alterations, maintenance, repairs
or
for
doing
anything
whatsoever i in
respect
of his
place
of residence.]
278,
C
o n v e y a n c e for
D
e p u t y
M
i n i s t e r
.
—
(2)
The State Government may,
from
time
to
time,
for
use
of
the
Deputy
Ministers purchase and
provide motor
cars
and
other
suitable conveyances, upon
such
conditions as
regards
their
maintenance and
repairs
as
may
'be
determined by
rules
or
orders
m
a
d
e
in
this
behalf.
*[The
State
Government may
also
provide
free
of
charge
the
services
of
a
chauffeur for
each
motor
car
or
conveyance so
provided.]
6
4
[* *] §
[* *
"]
.
89,
Travelling and
daily
allowances and
residential a
c
c
o
m
m
o
d
a
t
i
o
n
at
places
o
t
h
e
r
than
. headquarters.—Subject to
any
rules
m
a
d
e
in
this behalf
by
the
State
Government
"la Minister or
Minister of State or Deputy
Minister] shall
be
entitled to—
(a)
travelling allowance for
himself
and
m
e
m
b
e
r
s
of his
family
and
for
the
transport of
his
and
his.
family's effects— @)
in
respect
of
the
journey
to
B
o m b a y from his usual place of
residence outside
B
o m b a y for assuming office, and
po
(i)
in
respect of
the
journey. from
B
o m b a y to his usual place of
residence outside
B
o m b a y on relinquishing office,
and
(6)
travelling and
daily
allowance in
respect of
tours
on
public
business undertaken by
him
and
suitable residential accommodation at
places
visited
by
him
on
such
business.
.
- Explanation.—The expression
"Bombay"
includes any
other
place
appointed by
the
State
G
o v e r n m e n t for a
"
10..
Medical a
t
t
e
n
d
a
n
c
e
.
—
S
u b j e c t to rules or
orders made
by
the
State
G
o v e r n m e n t *[a Minister, a
Minister of
State
and
a
Deputy
Minister] and
the
m
e
m
b
e
r
s
or
the
family
of
[the
Minister, the
Minister of
State]
or
the
Deputy
Minister, as
the
case
may
be,
who
are
residing with
and
dependant on
him,
shall
be
entitled, free
of charge, to
accommodation in
hospitals maintained by
the
State
G
o v e r n m e n t and to
medical attendance and
treatment. Explanation.—For the
purposes
of
this
section
the
expression
"s m
e
m
b
e
r
of the family"
means the
husband, wife,
son,
daughter, father, mother, brother or
sister.
1
Gub-section
(4)
was added by
Mah.
4
of
1989,
8.
7(6).
2
Section 8 was substituted for
the
original by
Bom.
16
of
1962,
8.
2.
3
These words were added by Mah.
50
of 1969,-s.
7.
4
Sub-section
(2)
was deleted by
Mah.
32
of 2016, s.
7.
5
Section
BA
was deleted by
Mah.
32
of
2016,
s.
8.
§
Section
9
was substituted for
the
original by
Mah.
7-of
1960,
8.2.
T
h e s e words were substituted for
the
words
"a Minister or
Deputy Minister"
by
Mah.
50
of
1969,
3.8.
8
h e s e wotds were substituted for
the
words
" a Minister and
°a-Deputy
"Minister"
by
Mah.
50
of
1969,
s.9.
2
*These words were
substituted for
the
words
"the Minister", by
Mah.
50
of
1969,
s.
9.
6
®
"1
95
6:
Bo m,
AL
VI
IT
]
| -
M
a h a r a s h t r a Mi nist er s'
Sa
la
ri
es
an
d
A
l l o w a n c e s
A
c t
5
TI
OA
.
T
e l e p h o n e fa ci li ti es to
M
i n i s t e r s
.
—
(
1
)
Ev er y
*[ Mi nist er
,
Mi nist er of
St
at
e
an
d
De
pu
ty
'
Mi
nist er
]
sh al l
du ri ng th e te
rm
of
hi
s
of
fi
ce
be
en
ti
tl
ed
al
so
to
ha
ve
a
te
le
ph
on
e
inst al le
d
at
G
o v e r n m e n t cost at
th e pl
ac
e
of
re
si
de
nc
e
or
at
an
y
pl
ac
e
in
hi
s
co
ns
ti
tu
en
cy
se
le
ct
ed
by
hi
m
(b
ei
ng
a
pl
ac
e
ot
he
r th an th e
pl
ac
e
of
r
es
id
en
ce
pr
ov
id
ed
un
de
r th is Ac
t
by
th e
St
at
e
Go
ve
rn
me
nt
).
(2
)
No ch ar ge sh al l
fa ll on th e *{
Mi
nist er
,
M
i n i s t e r of St at e
or De pu ty Mi nist er
]
pe rs on al ly in re sp ec t
of inst al la
ti
on
of
,
in it ia l
de po si t
fo r, re nt al
:
ch ar ge s
fo r, m
a
i
n
t
e
n
a
n
c
e
of an d
of fi ci al ca ll s
m
a
d
e
fr om , th e te
le
ph
on
e
inst al le
d
un
de
r
su
b-
se
ct
io
n
(1
)
.
:
(3
)
Th er e
sh al l
al so be pa id to ev er y
'[ Mi nist er
,
Mi nist er of
St
at
e
an
d
De
pu
ty
Mi
nist er
]
a su m. of *[ Rs
.
12
,0
00
]
pe r
mo nt h
fr om th e mo
nt
h
in
wh
ic
h
te
le
ph
on
e
fa
ci
li
ty
h
as
be
en
pr
ov
id
ed
un
de
r th is se
ct
io
n,
§
[(
4)
Wh er e
a
Mi nist er
,
Mi nist er of
St
at
e
or
De
pu
ty
Mi
nist er ha
s
a
te
le
ph
on
e
inst al le
d
at
an
y
pl
ac
e
re
fe
rr
ed
to
in
su
b-
se
ct
io
n
(1
)
at hi s
ow n
cost , th en —~
.
(a ) th e re
nt
al
ch
ar
ge
s
in
re
sp
ec
t
of
su
ch
te
le
ph
on
e
sh
al
l
be
bo
rn
e
by
th e
St
at
e
Go
ve
rn
me
nt
;
an
d th er e
sh
al
l
be
pa
id
to
su
ch
Mi
nist er
,
Mi nist er of
St
at
e
or
De
pu
ty
.
Mi nist er
,
as th e ca
se
ma
y
be
,
a. su m. of
7
Rs
.
12
,0
00
]
pe r
mo nt h
in re sp ec t
of s
uc h
te le ph on e
;
an d
(6
) th e ch
ar
ge
s
in
re
sp
ec
t
of
of
fi
ci
al
ca
ll
s
ma
de
fr
om
su
ch
te
le
ph
on
e
sh
al
l
al
so
be
bo
rn
e
by
th e
St
at
e
G
o v e r n m e n t
,
if su ch Mi nist er
,
Mi nist er of
St
at
e
or
D
e p u t y Mi nist er
,
as th e ca
se
m
a
y
b
e
,
re si de s. at su ch pl ac e
as a
re si de nc e
an d
a
se pa ra te te le ph on e
is no t
pr ov id ed to hi m
by or un de r th e pr
ov
is
io
ns
of
th is Ac
t
_
by
th e
St
at
e
G
o v e r n m e n t
]
]
[1
0B
.
F
r e e tr an si t
by ra il wa y, st ea me
r.
—(
/)
Ev
er
y
Mi
nist er
,
Mi nist er of
St
at
e
an
d
De
pu
ty
M
in is te r
sh al l
,° ** be pr ov id ed with fa
ci
li
ti
es
,
wh ic h
sh al l
en ti tl e
hi m
at an y
ti me to tr av el si ng ly by
,
![ fi rs t
cl as s
or as th e ca
se
ma
y
be
,
by ai r- cond it io
ne
d
tw
o-
ti
er
]
by an y
ra il wa y
in an y
pa rt of In di a
or by st ea me
r
in
an
y
pa
rt
of
t
he
St
at
e
of
M
ah ar as ht ra
,
in su ch ma nn er
,
an d
su bj ec t
to su ch cond it io
ns
,
as tn ay by ru le s
or or de rs be pr es cr ib ed in th at be
ha
lf
:
:
:
Pr ov id ed th at su
ch
tr
av
el
by
ra
il
wa
y,
in
an
y
pa
rt
of
In
di
a,
wh
et
he
r
with in th e
St
at
e
or
ou
ts
id
e th e St
at
e,
ma
y
be
av
ai
le
d
of
b
y th e Mi
nist er
,
Mi nist er of
St
at
e
or
De
pu
ty
Mi
nist er
,
as th e ca
se
ma
y
be
,
eith er si
ng
ly
or
Jo
in
tl
y
with
hi
s
sp
ou
se
or
with
hi
s
mi
no
r
ch
il
dr
en
or
jo
in
tl
y
with
hi
s
sp
ou
se
an
d
mi
no
r
ch
il
dr
en
"[ or co mp an io n]
,
so ho we ve r, th atth e dist an ce
so
tr
av
el
le
d
by
th e
m
e
m
b
e
r
ou
ts
id
e th e
St
at
e,
an
d
by
th e
m
e
m
b
e
r
s
of
hi
s
fa
mi
ly
"f or co mp an io n] wh et he r
with in or
ou
ts
id
e th e St
at
e,
in
an
y
fi
na
nc
ia
l
ye
ar
do
es
no
t
|
in
th e
ag
gr
eg
at
e
ex
ce
ed
s
™[
fi
ft
y th ou sand
ki
lo
me
te
rs
.]
Ex pl an at io n. —F or th e pu
rp
os
e
of
ca
lc
ul
at
in
g th e m
a
x
i
m
u
m
li
mi
t
of
"f if ty : th ou sand
ki
lo
me
te
rs
]
fo r
tr av el li ng , th e n
u
m
b
e
r
of
ki
lo
me
te
rs
tr
av
el
le
d
by
th e
Mi
nist er
,
Mi nist er of
St
at
e
or
D
e p u t y Mi nist er
,
as th e ca
se
ma
y
be
,
ou ts id e th e St
at
e
an
d th e nu
mb
er
of
ki
lo
me
te
rs
tr
av
el
le
d
by
th e
m
e
m
b
e
r
s
of
hi
s
fa
mi
ly
"f or co mp an io n] fr om th e pl
ac
e
of
th ei r
re
si
de
nc
e,
wh
et
he
r
with in or
ou
ts
id
e th e St
at
e,
sh
al
l-
be
co
un
te
d
se
pa
ra
te
ly
.
:
* Se ct io n
10
A
wa s
in se rt ed by Ma h.
41
of
19
75
,
s.
3.
.
2
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"M in is te r
an d
Mi nist er of
S
ta te
"
by Ma h.
17
of
19
74
s.
2(
1)
.
* Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"M in is te r
or Mi nist er of
S
ta te
"
by Ma h.
17
of
1
97
6
21
2)
.
* Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"M in is te r
an d
Mi nist er of
St
at
e"
,
by Ma h.
17
of
19
76
s. 2/
9)
.
° Th es e
le tt er s
an d
fi gu re s
we re su bs ti tu te d
fo r th e le
tt
er
s
an
d
fi
gu
re
s
"R s.
8,
00
0"
by Ma h.
32
of
2
01
0,
8.
14
(a
),
§
Su b- se ct on
(4)
w
as
su
bs
ti
tu
te
d
by
M
ah
.
4
of
19
89
,
s.
8.
:
' Th es e
le tt er s
an d
fi gu re s
we re su bs ti tu te d
fo r th e le
tt
er
s
an
d
fi
gu
re
s.
"R s.
8,
00
0"
by Ma h.
32
of
2
01
0,
s.
44
(8
),
8
Se ct io n
10
B
wa s
su bs ti tu te d
by Ma h.
72
of
19
81
,
s.
5.
°
Th e
word s, fi
gu
re
s
an
d
le
tt
er
s
"w it h
ef fe ct fr om th e Is
t
Ap
ri
l
19
81
"
we re de le te d
by Ma h. de f
19
91
,
5.
4
fa Xi
).
10
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"f irst cl
as
s"
by
Ma
h.
4
of
19
91
,
s. 4a
)
(ii
),
41
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
3(
a) ii
),
.
22
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
20
01
,
s.
3
a
)
.
18
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"t hi rt y th ou sand
ki
lo
me
tr
es
"
by Ma h.
82
of
2
01
0,
5.
15
.
14
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"t hi rt y th ou sand
ki
lo
me
tr
es
"
by Ma h.
32
of
2
01
0,
s.
5.
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
20
01
,
s.
8(
a) (i
).
'
7
6
,
.
M
a h a r a s h t r a Ministers' Salaries and
A
l l o w a n c e s Act
.
[1956
: Mah.
X
L
V
I
(2)
(a) , Notwithstanding anything
contained in
this
Act
where
a
Minister,
Minister
of
State
or
Deputy
Minister,
either
singly
or
jointly
with
his
spouse,
or
with
his
minor
children
or
jointly
with
his
spouse
and
minor
children
[or
companion]
undertakes
a journey
by
air,
in
any
part
of
India,
whether
within
or
outside
the
State
instead
of by
railway
as
provided in
this
section
he
shall
be
entitled,
subject
to
the
m
a
x
i
m
u
m
Limit
of
*Lfifty
thousand
kilometers]
for
travelling,
to
claim
travelling
allowance,
as
if he
or
both
or-all
of
them,
as
the
case
may
be,
had
undertaken
the
sfjourney
by
air-conditioned two-tier
by
railway].
In
such
cases,
the
difference
between
the
fare
for
journey
by
air
and
the
fare
for
'[journey
by
air-conditioned two-tier
by
railway]
will
have
to
be
borne
by
the
Minister,
Minister
of
State
or
Deputy
'Minister,
as
the
case
may
be.
,
b) 'Where a
Minister, Minister of
State
or
Deputy
Minister, either
singly or jointly with
the
m
e
m
b
e
r
s
of
his
family
"for companion] as 'aforesaid undertakes a
journey
by
steamer
or
road
transport, in
any
part
of
India
outside
the
State,
he
shall
be
entitled
subject
to
the
m
a
x
i
m
u
m
limit
of *[fifty thousand
kilometers] for
travelling to
claim
the
fare
for
journey
by
steamer
or
road
transport if it
is
less
than
fare
for
"[journey by
air-conditioned two-tier
by
railway]
for
the
same
distance
or,
if
the
fare
for
journey
by
steamer
or
road
_. transport is
more
than
the
fare
for
'journey
by
air-
conditioned two-tier
by
railway]
for
the
same
distance,
|
to
claim
the
fare
for
*[journey
by air-conditioned two-tier
by
railway]
for
the
same
distance,
and
he
shall
have
to
bear
the
difference
b
e
t
w
e
e
n
two
fares.
(3)
In
this section, where
facilities are
given
to
a
Minister of
State
and D
e
p
u
t
y
Minister to
travel
jointly with
the
spouse
(with
or
without minor.
children) for
companion], then
in
the
case
of
a
lady
Minister, — /
Minister of
State
or
Deputy
Minister she
shall
be
entitled to
have
these
facilities to
travel,
from
time
to
time,
jointly
with
her
spouse
or,
instead, with
any
other
m
e
m
b
e
r
of her
family
as
defined in the
Explanation |
to
section
10].
:
uw
[10C.
Facilities of
a
personal assistant a
n
d
c
o
m
p
u
t
e
r
operator]. — *
(
)
)
Every Minister, Minister of
State
and
Deputy
Minister shall
be
entitled, free
of charge, to
the service of
a
personal assistant. For
this
purpose, the
Minister, Minister of
State
or
Deputy
Minister,
as
the
case
may
be,
may
appoint
any
person,
possessing
such
qualifications as
may
be
prescribed by rules
or
orders
made
under
section
14,
as
his personal assistant. Subject to
such
rules
or
orders
as
may
be
m
a
d
e
in
this
behalf
the assistant so
appointed _ shall
receive
a
fixed
salary
of
"IRs.
25 000]
per
month from
the
State Government.]
18[(2)
There shall be
paid
to
every Minister, Minister of
State
and
Deputy
Minister assum
of
Rs.
10,000
_
"per month for
availing the
services of computer operator.]
1
These words were inserted by
Mah.
8 of
2001,
s. ,
8
M
)
.
2
These words were substituted for
the
words
"thirty thousand kilometres"
by
Mah.
32
of 2010, s.
15.
3
"These words were
substituted for
the
w
o
r
d
s
"journey by
first
class
by
railway"
by
Mah.
11
of 2013, s.
Ati).
4
These words were substituted for
the
words
"journey by
first
class
by
railway"
by
Mah.
11
of 2013, s.
4).
5
'These words were
inserted by
Mah.
8
of 2001, s.
3()Wz).
4
§ These words were substituted for
the
words
"thirty thousand kilometres"
by
Mah.
32
of 2010,
8.
15.
a
These words were substituted for
the
w
o
r
d
s
"journey by
first
class
by
railway"
by
Mah.
11
of 2013,
8.
2(1 i.
8
These words were substituted for
the
w
o
r
d
s
"journey by
first class by
railway"
by
Mah.
11
of
2013,
s.
(ii).
2 These words were
substituted for
the
w
o
r
d
s
"journey by
first
class
by
railway" by Mah.
11
of 2018; s. +
2
ti}. --
10
These words were inserted by
Mah.
8
of 2001, s.
3(c).
U1
Section
10C
was inserted by
Mah.
48
of
1981,
s.
7
which came into foree on
the
18th September
1981.
12 These words
were
added
by Mah. 32 of 2016, s. 9(e).
13
Sootion
10C
was renumbered as
sub-section
(2)
thereof by
Mah.
32
of
2016,
5.
9:
-
14
h
e
s
e
letters arid
figizes were
substituted for
the
jetters
and
figures
"Rs. 15,000"
by
Mah.
32
of 2016,
8.
9(a).
18
Sub-section
(2)
was inserted by
Mah.
32
of 2016,
8.
9/0).
8
H
E
S
1956: Bom. XLVH
I
)
-
M
a h a r a s h i r a Mi nist er s'
Sa
la
ri
es
an
d
Al
lo
wa
nc
es
Ac
t
7
11
.
S
u m p t u a r y al lo wa nc e
to Ch ie f
M
i n i s t e r
.
—
T
h e r e sh al l
be pl ac ed at th e di
sp
os
al
of
th e Ch
ie
f
Mi
nist er a
s
u
m
of
'[
te
n
la
kh
ru
pe
es
]
pe r
ye ar as su mp tu ar y
al lo wa nc e.
.
2[
Mi nist er s,
Mi
nist er s
of
St
at
e
an
d]
D
e p u t y Mi nist er no
t
en
ti
tl
ed
to
sa
la
ri
es
an
d
al
ic
wa
nc
cs
as
m
e
m
b
e
r
of
St
at
e
Le
gi
sl
at
ur
e.
—N
ot
wi
thst an di
ng
an
yt
hi
ng
co
nt
ai
ne
d
in
an
y
la
w
fo
r th e ti
me
be
in
g
in
fo
rc
e,
de
te
rm
in
in
g th e sa
la
ri
es
an
d
al
lo
wa
nc
es
of
th e
m
e
m
b
e
r
s
of
th e
St
at
e
Le
gi
sl
at
ur
e,
"[ a
Mi nist er or
a
Mi
nist er of
St
at
e
or
a
De
pu
ty
Mi
nist er
]
sh al l
no t
be en ti tl ed to re ce iv e
an y
sa la ry or al lo wa nc es un de r
su ch la w, alth ou gh
he
is
a
m
e
m
b
e
r
of
th e
[M
ah ar as ht ra Le gi sl at iv e
As se mb ly
]
or th e *{
Ma
ha
ra
sh
tr
a
Le
gi
sl
at
iv
e
Co
un
ci
l]
.
13
.
*
[M
in is te rs of St at e
an d
D
e p u t y Mi nist er s]
no
t
di
sq
ua
li
fi
ed
—F
or
t th e av
oi
da
nc
e
of
d
ou
bt
,
it is he re by de cl ar ed th at a
pe
rs
on
sh
al
l
no
t
be
di
sq
ua
li
fi
ed
fo
r
be
in
g
ch
os
en
as
,
or fo r
be in g
m
e
m
b
e
r
of th e
[M
ah ar as ht ra Le gi sl at iv e
As se mb ly
]
or th e *{
[M
ah ar as ht ra Le gi sl at iv e
Co un ci l] m
er el y
by re as on of t
he fa ct th at he
ho
ld
s th e
"[ of fi ce of a
Mi nist er of
S
ta te or of a
De pu ty Mi nist er
].
14
,
P
o w e r of St at e
G
o v e r n m e n t to m
a
k
e
ru le s
an d
or de rs .—
(1
)
Th e
St at e
Go ve rn me nt ma y
ma ke ru le s
or or de rs fo r
ca rr yi ng ou t th e pu
rp
os
es
of
t
hi
s
Ac
t.
2
(2
)
An y
ru le or or de r
ma de un de r th is se
ct
io
n
ma
y
be
ma
de
so
as
to
be
rest ro sp
ec
ti
ve
to
an
y
da
te
no
t
ea
rl
ie
r th an th e
Is
t
da
y
of
N
o v e m b e r
19
56
.
(3
)
Ru le s
or or de rs m
a
d
e
un de r th is se
ct
io
n
sh
al
l
ha
ve
ef
fe
ct
as
if
e
na
ct
ed
i in
th is Ac
t.
15
..
R
e p e a l
.
—
T
h e
B
o m b a y Mi nist er s
Sa
la
ri
es
an
d
A
l l o w a n c e s Ac t,
19
52
:
(B
om
.
VI
L
of
19
52
)
Gn th is
.
se ct io n
re fe rr ed to as
"t he sa id Ac t"
)
an d
an y
la w
co rr es pond in g
to
th e
pr
ov
is
io
ns
of
th is Ac
t
in
fo
rc
e
im
me
di
at
el
y
be
fo
re
th e
1s
t
da
y
of
N
o v e m b e r
1
9
5
6
i n or in re la ti on to an y
te rr it or ie s
wh ic h
af te r th at da
te
- f
or
m
pa
rt
of
t
he
ne
w
'°
St
at
e
of
B
om ba y, sh al l st an d
re
pe
al
ed
:
Pr ov id ed th at no
tw
it
hs
tand in g
su
ch
re
pe
al
an
y
ru
le
s
or
or
de
rs
ma
de
un
de
r th e sa
id
Ac
t,
sh
al
l
so
fa
r.
a
s th ey ar
e
no
t
in
co
ns
is
te
nt
with th e pr
ov
is
io
ns
of
t
hi
s
Ac
t,
co
nt
in
ue
in
fo
rc
e
an
d
be
de
em
ed
to
ha
ve
be
en
ma
de
un
de
r th e
pr
ov
is
io
ns
of
th is
Ac
t,
un
le
ss
an
d
un
ti
l th ey : a
re
su
pe
rs
ed
ed
by
an
y
ru
le
s
0 o
r
or
de
rs
ma
de
un
de
r th at Ac
t.
1
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e le
tt
er
s
an
d
fi
gu
re
s
"R s.
6,
00
,0
00
"
by Ma h.
4
of
19
89
,
s.
9.
2
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s.
"M in is te r
an d"
by
M
ah
.
50
of
19
69
,
's.
10
(2
).
3
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"
a Mi nist er or
4 D
ep
ut
y.
Mi
nist er
"
by Ma h.
50
of
19
69
.
s,
10
(2
).
"T he se word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"B om ba y
Le gi sl at iv e
As se mb ly
"
by th e Ma
ha
ra
sh
tr
a
Ad
ap
ta
ti
on
of
La
ws
(S
ta te an d
Co nc ur re nt Su bj ec ts
)
Or de r,
19
60
.
® Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"B om ba y
Le gi sl at iv e
Co un ci l'
,
by th e Ma
ha
ra
sh
tr
a
Ad
ap
ta
ti
on
of
La
ws
(S
ta te an d
Co nc ur re nt Su bj ec ts
)
Or de r,
19
60
.
__ §
Th es e
word s we
re
.
su bs ti tu te d
fo r
word s
"D ep ut y
Mi nist er
", by Ma h.
50
of
1
96
9,
8.
11
(2
)
_ -7 Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e wo
r
ds
"
a Mi nist er or
a
De
pu
ty
Mi
nist er
"
by Ma h.
50
of
19
69
.
s.
10
(7
).
®
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"B om ba y
Le gi sl at iv e
Co un ci l'
,
by th e Ma
ha
ra
sh
tr
a
Ad
ap
ta
ti
on
of
La
ws
(S
ta te an d
Co nc ur re nt Su bj ec ts
)
Or de r,
19
60
.
° Th es e
word s w
e
r
e
su
bs
ti
tu
te
d
fo
r th e word s
"o ff ic er of a
De pu ty Mi nist er
", by Ma h.
50
of
19
69
,
s.
11
2)
.
.
10
Th e
word s
"S ta te of Bo mb ay
"
sh al l st an d
un
mo
di
fi
ed
vi
de
th e
Ma
ha
ra
sh
tr
a
Ad
ap
ta
ti
on
of
La
ws
(S
ta te an d
Co nc ur re nt Su bj ec ts
)
Or de r,
19
60
.
:
9