_ G
O
V
E
R
N
M
E
N
T
OF
M
A
H
A
R
A
S
H
T
R
A
L
A
W
A
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D
J
U
D
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o
BOMBAY
ACT No. X
L
I
X
OF 1956 _
"
M
o h a r e s h t r a l Legislature
M
e m b e r s ' _ Salaries and
y Allowances Act.
—
f
e
e
on and Angas
2021)
P
U
B
L
I
S
H
E
D
BY
T
H
E
D
I
R
E
C
T
O
R
,
G
O
V
E
R
N
M
E
N
T
PRINTING, S
T
A
T
I
O
N
E
R
Y
AND
_
F
U
B
H
C
a
M
I
O
N
S
e e
STATE,
M
U
M
B
a l
400
004.
o
o
2021
[Price Rs. 92.00)
ED
IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PRESS, MUMBAI
400 08
.
1
THE
M
A
H
A
R
A
S
H
T
R
A
L
E
G
I
S
L
A
T
U
R
E
M
E
M
B
E
R
S
'
S
A
L
A
R
I
E
S
A
N
D
A
L
L
O
W
A
N
CE
S
A
C
T
|
C
O
N
T
E
N
T
S
PR
EA
MB
LE
.
_
SE
CT
IO
NS
.
|
PA
GE
S
1.
Sh or t
ti tl e
an d
c
o
m
m
e
n
c
e
m
e
n
t
.
| .s
3.
2.
De fi ni ti on s.
.
3
3.
Sa la ri es to be pa id to Me mb er s.
4
8A.
[D
el et ed
].
4
Da il y
al lo wa nc e
to be pa id to Me mb er s.
40
5.
Tr av el li ng al lo wa nc e
to be pa id to Me mb er s.
4
BA
A.
_
Al lo wa nc es to Ch ai rm an or Me mb er of
C
om mi tt ee wh en on to ur on
5
du ty i
n
an y
pa rt of Ind ia
.
SA
B.
_
C
h a i r m a n of
C
o m m i t t e e s en ti tl ed to tr av el by a
ir -c on di ti on ed co ac h
.
5B
or by ai r.
5A
C.
Fr ee tr an si t
by ra il wa y
an d st ea me
r.
5A
.
Fr ee tr an si t
by ro ad tr an sp or t
se rv ic e.
:
..
7
5B
.
— Da il y
al lo wa nc e
an d
tr av el li ng a
ll ow an ce to
M
e m b e r s on v
ac at in g
.
7
se at s.
5C
.
Te le ph on e
fa ci li ti es to Me mb er s.
7
6.
"A me ni ti es
.
—
7
6A
.
'T ra ve l
fa ci li ti es to
M
e m b e r s
.
:
8
6B
.
Ot he r
am en it ie s.
8
6C
.
Co ns ti tu ti on of
F
un d.
9
7...
Mi
nist er
,
Mi nist er of
St
at
e,
D
e p u t y Mi nist er
,
Sp ea ke r,
C
h a i r m a n
,
9
- L ea
de
rs
of
t
he
Op
po
si
ti
on
or
sa
la
ri
ed
Pa
rl
ia
me
nt
ar
y
Se
cr
et
ar
ie
s
no
t
en
ti
tl
ed
to
sa
la
ri
es
an
d
al
lo
wa
nc
es
un
de
r th is Ac
t.
P
o w e r to m
a
k
e
ru le s
an d
or de rs
.
.
:
' we
9
Re pe al
.
.
-
.
ys
10
BOMBAY
ACT
No. XLIX
OF
1956.!
[THE
M
A
H
A
R
A
S
H
T
R
A
LEGISLATURE
MEMBERS'
SALARIES
AND
A
L
L
O
W
A
N
C
E
S
AcT]
A
m e n d e d by Bom.
41
of
1957.
>
43 oF 1958.
7
% » 38 of 1959.
7
"
66 of 1959. Adapted
and
modified by
the
Maharashtra Adaptation of
Laws
(State
and
Concurrent Subjects) Order,
1960.
A
m e n d e d by Mah.
29
of
1960.
7
% 47 of 1962. >
>.
98 of 1964. >
>
>
3 oF 1965,
"
-» »
41 of 1966. >
»
>
99 of 1967. >
»
>
94 of 1969.
"
> 94 of 1969. »
>»
59 of 1969. >
"
™ 9 of 1970. >
8
> 93 oF 1970.
7
?
16 of 1979,
7
7
49
of 1972. >
9
64 of 1974 (1-1-1975) » —
»
40 of 1975 (8-9-1975) »
—
»
4
of 1976 (14-4-1976)! >
8 of 1978 (27-3-1978)° >
»
» —
g oF 1978 (7-3-1978)
"
49 of 1978 (15-4-1978)'
7
» 15 of 1980 >
>
98 of 1981 1-4-1981)"
>»
48 of 19819
»
- »
79 of 1981" (1-4-1981)"
1 For Statement of Objects and Reasons, see
B
o m b a y Government Gazette,
1956,
Part V, Pages 341-42. 2-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.
4 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 commencement of Act.
® 'This-indicates the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of Act.
® Mah.
48
of
1981,
except sections
5,
7
and
9
came ints force on
the
Ist
April
1981.
Section
5,
7
and
9
came into force on
the
date of publication of the
A
c t in the Official Gazette, ie.
18th
September
1981.
©
Mah:
72
of
1981,
except sections
3
and
9
came into force on
the
Ist
April
1981,
the
remaining sections came
into
force
on
the
date
of publication of
the
Act in
the
Official
Gazette, i.e. 29th
December
1981.
4 This indicates the
date
of commencement of Act.
3
2
| Ma ha ra sh tr a
Le gi sl at ur e
Me mb er s' Sa la ri es an d
Al lo wa nc es Ac t
[1
95
6
:
B
o m
.
X
L
I
X
Am en de d
by Ma h.
23
of
1
98
1
(1
-8 -1
98
5)
!
7
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of
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>
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®
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of
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of
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20
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57
of
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)! >
>
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of
20
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(
1- 1-
20
20
)"
'
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
.
* Th is in di ca te s th e da
te
of
c
om
me
nc
em
en
t
of
A
ct
.
:
3
Se ct io ns
2,
5
an d
6
of th is Ac
t
ca
me
in
to
fo
rc
e
on
th e Is
t
da
y
of
J
un e
19
90
an d
se ct io ns
3,
4
an d-
7
ca me in to fo rc e
on th e 20th da
y
of
M
ay
19
87
.
:
:
' 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
.
° 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
.
® 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
.
* 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.
'
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
A
ct
.
* 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
,
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
o
m
m
e
n
c
e
m
e
n
t
of
A
ct
.
® 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
.
* 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
o
m
m
e
n
c
e
m
e
n
t
of
Ac
t.
.}
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
.
16
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
.
"
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
.
8
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
.
'© 'T hi s
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
.
°° 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
.
*! Th is in di ca te s th e da
te
of
c
om
me
nc
em
en
t
of
A
ct
.
® 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
:
SE
Sa me er ea me sg un re re rm ne ie
4
1956
: B
o
m
.
XLIX]
Maharashtra Legislature Members'
Salaries
and
Allowances
Act.
.
_8 An Act to
provide for
the
salaries and
allowances of
M
e m b e r s of 'the M a
h
a
r
a
s
h
t
r
a
Legislature] and
certain
other
matters.
W
H
E
R
E
A
S
it is expedient to provide for
the
salaries
and
allowances of
M
e m b e r s of *[the M a
h
a
r
a
s
h
t
r
a
Legislature] and
certain
other
matters
as
hereinafter appearing ; It is
hereby
enacted in the
Seventh
Year
of
the
Republic
of India
as
follows
-—
1.
Short title and
c
o
m
m
e
n
c
e
m
e
n
t
.
— 3{(1) This Act
may
be
called the
Maharashtra Legislature
M
e m b e r s ' Salaries and
Allowances Act.]
(2) It shall be
deemed to
have
come
into
force on
the
1st
day
of N
o
v
e
m
b
e
r
1956.
_ 2. Definitions.— In
this
Act,
unless
there
is
anything
repugnant in
the
subject
or
context,— (a)
"Assembly"
means
the
*[Maharashtra Legislative Assembly] ;
(6)
"Chairman"
means
the
Chairman of the
Council ; (c)
"Committee"
means
a
committee of
the A
s
s
e
m
b
l
y
or
the
Council
or
a
joint
committee of
both,
as
the
case
m
a
y
be
;
(d)
"Council"
means
the
5(Maharashtra Legislative Council]; (e)
"Member"
means. a
m
e
m
b
e
r
of the Assembly or
the
Council, as
the
case
may
be;
(f)
Minister",
"Minister of
State"
and
"Deputy Minister"
means
respectively a
Minister, a
Minister
of
State
And
a D
e
p
u
t
y
Minister]. of
the.
[
G
o v e r n m e n t of Maharashtra], and
"Minister"
includes the
Chief
Minister *land
the
Deputy
Chief
Minister]; °1¢f)
"new
M
e m b e r
"
means a
{
M
e m b e r who is
elected or
nominated to
the
Assembly or
Council after
the
c
o
m
m
e
n
c
e
m
e
n
t
of
the
B
o m b a y Legislature Members' Salaries and
Allowances
(
A
m e n d m e n t
)
Act,
1969
(Mah.
XXI
of
1969)],
and
includes a
M
e m b e r who is
re-elected or
re-nominated]; (g)
"Parliamentary Secretary"
means
a
Parliamentary Secretary
to
a
Minister ; (h)
"Speaker"
means
the
Speaker of the
Assembly ;
"I(i)
"term of office"
means
—
-
(a)
in
relation to
a
new
Member, the
period
beginning with
the
date
when
such
m
e
m
b
e
r
takes
his
seat
in
the
Assembly or
as
the
case
may be, in
the
Council
"for such other earlier date
as
the
State Government may
by
order
s
p
e
c
i
f
y
in
this
behalf, if he
is
not
likely
to
take
his
seat-as aforesaid within
fifteen days
of
the
date
of
occurance of
vacancy or
the
date
of
notification of
his
election
or
nomination, whichever is
later,]
and
ending
with
the
date
on
which
his
seat
becomes
v
a
c
a
n
t
;
(6)
in
relation to
any
other'Member, the
period
at
whichever date
begun
before
the
c
o
m
m
e
n
c
e
m
e
n
t
of
the
3
/
B
o m b a y Legislature Members' Salaries and
Allowances
(
A
m e n d m e n t
)
Act,
1969
(Mah.
XXI
of 1969.)] and
ending
with
the
date
on
which
his
seat
becomes vacant] ' These words were
substituted for
the
words
"the
B
o m b a y Legislature"
by
Mah.
15
of
1980.
Schedule. * These words
were
substituted for
the
words
"the
B
o m b a y Legislature"
by
Mah.
15
of
1980.
Schedule.
3 Sub-section
(1)
was substituted, by
Mah.
15
of
1980,
Schedule.
4
These words were substituted for
the
words
"Bombay Legislative Assembly"
by
the Maharashtra Adaptation
of
Laws
(State
and
Concurrent
Subjects)
Order,
1960.
5 These words were
substituted for
the
words
"Bombay Legislative Council"
ibid.
5 These words were
substituted for
the
words
"Minister"
and
"Deputy Minister"
means
respectively a
Minister
and
the
"Deputy Minister"
by
Mah.
52
of
1969,
5:9.
7
These words were substituted for
the
words
"Government of
Bombay"
by
the
Maharashtra Adaptation of
Law
(State
and
Coricurrent Subjects) Orders,
1960.
®° These words
were
insérted by
Mah.
9
of
1978,
s.
4.
® Clause (//) was inserted by
Bom.'43 of 1958, s.
2(1).
©
These words, brackets and
figures were
substituted for
the
words
brackets and
figures,
"a
M
e m b e r who takes his
seat in the
Assembly or
Council after
the
c
o
m
m
e
n
c
e
m
e
n
t
of the
B
o m b a y Legislature M e
m
b
e
r
s
'
Salaries
and Allowances
(
A
m e n d m e n t
)
Act, 1958"
by
Mah.
21
of
1969,
s.
2(a).
"
Clause (i)
was
added by
Bom.
43
of
1958,
s.
(2).
®
These words were inserted by
Mah:
21
of 1969, s.-2(b)
(2).
8
These words, brackets and
figures were
substituted for
thé
words;
brackets and
figures
"Bombay Legislature Members' Salaries and
Allowances
(
A
m e n d m e n t
)
Act, 1958"; ", by Mah.
21
of 1969,'s:
2(6)
(ii).
(G.C.P.)
H
791-2 (2043-1-2022)
4
Ma ha ra sh tr a
Le gi sl at ur e
Me mb er s' Sa la ri es an d
Al lo wa nc es Ac t
[1
95
6
:
Bo m.
X
L
I
X
3.
Sa la ri es to be pa id to m
e
m
b
e
r
s
.
'[ **
]
#[
(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 Me
mb
er
s,
-
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
m
i
n
i
m
u
m
ba
si
c
pa
y
an
d
de
ar
ne
ss
al
lo
wa
nc
e
ad
mi
ss
ib
le
to
th e
Pr
in
ci
pa
l
Se
cr
et
ar
y
to
th e
Go
ve
rn
me
nt
of
M
ah ar as ht ra an d
as re vi se d, fr om ti me to ti me
.]
By t
e
]
3A
.
[S
al ar y
an d
al lo wa nc e
of
L
ea de rs of
O
pp os it io n] De le te d
by Ma h.
8
of
1
97
8,
s.
14
(a
).
4,
Da il y
al lo wa nc e
to be pa id to m
e
m
b
e
r
s
.
— Th er e
sh al l
be pa id su bj ec t
to su ch ru le s
or or de rs
"[ as ma y
be ma de un de r
se ct io n
8]
in th is be
ha
lf
,
to ea ch
M
e m b e r a da il y
al lo wa nc e
Sl at th e ra
te
of
SI
Rs
.
2,
00
0]
]
fo r
ea ch da y
of t
he pe ri od of r
es id en ce fo r th e pu
rp
os
e
of
at
tend in g th e se
ss
io
n
of
t
he
As
se
mb
ly
or
Co
un
ci
l
or
th e
me
et
in
g
of
a
Co
mm
it
te
e
as
th e
ca
se
ma
y
be
,
at th e pl
ac
e
wh
er
e
su
ch
se
ss
io
n
or
me
et
in
g
is
he
ld
"{ or fo r
ea ch da y
of th e pe
ri
od
of
re
si
de
nc
e.
at:
an
y
pl
ac
e
wh
er
e
an
y
bu
si
ne
ss
co
nn
ec
te
d
with th e me
mb
er
s'
du
ti
es
as
Ch
ai
rm
an
of
a
C
o m m i t t e e i s tr an sa ct ed
]
{o r
wh er e
an y
ot he r
bu si ne ss co nn ec te d
with hi
s
du
ti
es
as
M
e m b e r s is tr an sa ct ed
]
:
Pr ov id ed th at in
th e ca
se
of
a
Me
mb
er
,
wh o
or di na ri ly re si de s
or ca rr ie s
on bu si ne ss at th e pl
ac
e
wh
er
e
su
ch
se
ss
io
n
or
me
et
in
g
is
he
ld
°[
or
wh
er
e
su
ch
bu
si
ne
ss
is
tr
an
sa
ct
ed
],
th er e
sh
al
l
be
pa
id
to
su
ch
M
e m b e r su bj ec t
to th e ru
le
s
or
or
de
rs
as
af
or
es
ai
d
da
il
y
al
lo
wa
nc
e
'{
at
th e ra
te
of
''
[R
s.
20
0]
]
fo r
ea ch da y
on wh ic h
he at tend s su
ch
se
ss
io
n
or
me
et
in
g
2f
or
tr
an
sa
ct
s
su
ch
bu
si
ne
ss
];
bu
t
a
br
ea
k
of
ne
t.
mo
re
th an th re e
da
ys
be
tw
ee
n
tw
o
su
cc
es
si
ve
me
et
in
gs
[o
r
da
y
on
wh
ic
h
su
ch
bu
si
ne
ss
i
s
tr
an
sa
ct
ed
]
sh al l
be de em ed to be da ys of at tend an ce
"l or of th e tr
an
sa
ct
io
n
of
su
ch
bu
si
ne
ss
]
fo r
su ch
.
M
e m b e r wh o
do es no t
le av e th e pl
ac
e
of
_
se
ss
io
n
or
me
et
in
g
"J or of t
he tr an sa ct io n
of su ch bu si ne ss
]
du ri ng su ch br ea k. '6 {E xp la na ti on .— Fo r th e pu
rp
os
e
of.
th is se
ct
io
n
an
d
se
ct
io
n
5,
at tend an ce
of
a
Me
mb
er
,
with th e ap
pr
ov
al
of
t
he
Sp
ea
ke
r
or
th e
Ch
ai
rm
an
,
as th e ca
se
ma
y
be
,
at an y
pl ac e
fo r
pa rt ic ip at in g
in an y
re fr es he r
co ur se in pa rl ia me nt ar y
pr ac ti ce an d
pr oc ed ur e, or fo r
be in g
pr es en t
at an y
se mi na r, co nf er en ce or me et in g
of an y
Pa rl ia me nt ar y
As so ci at io n, Un iv er si ty or ot he r
re co gn is ed bo dy on ma tt er s
co nn ec te d
with an
y
pa
rl
ia
me
nt
ar
y
af
fa
ir
s,
sh
al
l
be
de
em
ed
to
be
at
tend an ce
of
th e
M
e m b e r at th at pl
ac
e
fo
r
tr
an
sa
ct
in
g
a
bu
si
ne
ss
co
nn
ec
te
d
with hi
s
du
ti
es
as
a
Me
mb
er
.
]
.
5.
Tr av el li ng al lo wa nc e
to be pa id to
M
e m b e r s
.
—
(1
)
Th er e
sh al l
be pa id to ea ch
M
e m b e r a t ra
ve
ll
in
g
al
lo
wa
nc
e
fo
r
a
jo
ur
ne
y
un
de
rt
ak
en
fo
r th e pu
rp
os
e
of
at
tend in g th e se
ss
io
n
of
t
he
As
se
mb
ly
or
Co
un
ci
l
or
a
me
et
in
g
of
a
Co
mm
it
te
e
to
th e
pl
ac
e
we
re
su
ch
se
ss
io
n
or
me
et
in
g
is
he
ld
or
for
. th e pu
rp
os
e
of
t
ra
ns
ac
ti
ng
an
y
bu
si
ne
ss
co
nn
ec
te
d
with
hi
s
du
ti
es
as
Ch
ai
rm
an
of
a
Co
mm
it
te
e
®l
or
of
at
tend in g
to
an
y
ot
he
r
bu
si
ne
ss
co
nn
ec
te
d
with
hi
s
du
ti
es
as
Me
mb
er
],
to th e pl
ac
e
wh
er
e.
su
ch
bu
si
ne
ss
is
to
be
tr
an
sa
ct
ed
]
an d
fo r th e re
tu
rn
jo
ur
ne
y
fr
om
su
ch
pl
ac
e
—
19
17
)
at th e ra
te
of
on
e
an
d
on
e-
ha
lf
of
[t
he
ai
r
cond it io
ne
d
tw
o-
ti
er
fa
re
]
fo r
a
jo ur ne y
by ra il wa y
or - s te
am
er
,
ir re sp ec ti ve of t
he cl as s
in wh ic h th e
M
e m b e r ac tu al ly tr av el s, an d] (i i) at su ch ra te pe r
mi le fo r
a
jo ur ne y
by ro ad
,
se a
or ri ve r
in ad di ti on to 't he jo ur ne y
by ra il wa y
or st ea me
r,
as
ma
y
li
ke
wi
se
be
pr
es
cr
ib
ed
*!*
*
*:
1
Th e
word s
"and co
ns
ol
id
at
ed
al
lo
wa
nc
es
"
we re de le te d
by Ma h.
32
of
2
01
6,
s.
10
(c
).
2
Su b- se ct io n
(1
)
wa s
su bs ti tu te d
by Ma h.
17
of
2
01
7,
s.
8,
w. e. f
24th Au
gust
20
16
.
3
Su b- se ct io n
(2
)
wa s
de le te d
by Ma h.
32
of
2
01
6,
s.
10
(b
).
4
Th es e
word s an
d
fi
gu
re
s
we
re
su
bs
ti
tu
te
d
fo
r th e w
o
r
d
s
"as th e St
at
e
G
o v e r n m e n t ma y
m
a
k
e
"
by Bo m.
38
of
19
59
,
s.
3.
5
Th is po rt io n
wa s
su bs ti tu te d
fo r th e word s, fi
gu
re
s
an
d
le
tt
er
s
"a t th e ra
te
of
R
s.
"
By Ma h.
3
of
19
65
,
s.
3.
-
§
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,
1,
00
0"
by Ma h.
32
of
2
01
6,
s,
11
.
7
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
17
of
1
96
2,
s.
2
(1)
.
8
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
19
of
19
78
,
s.
2(
a)
.
® Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
.1
7
of
1
96
2,
s.
2(
2)
(a)
.
10
"T hi s
po rt io n
wa s
su bs ti tu te d
fo r th e word s, fi
gu
re
s
an
d
le
tt
er
s
"a t th e ra
te
of
R
s.
"
By Ma h.
3
of
19
65
,
5.
3.
11
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.
15
0"
by
M
a h
.
25
of
19
93
8,
8.
3.
"
2.
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
17
of
19
62
,
s.
2(
2)
(8
).
.
.
3
Th es e
word s we
re
in
se
rt
ed
,
Ma h.
17
of
19
62
,
s.
2(
2)
(e
).
4
Th es e
word s we
re
in
se
rt
ed
,
Ma h.
17
of
19
62
,
s.
2(
2)
(d
).
8
Th es e
word s we
re
in
se
rt
ed
,
Ma h.
17
of
19
62
,
s,
2(
2)
(e
).
6
Th is Ex pl an at io n. wa s
ad de d
by Ma h.
19
of
1
97
8,
s.
2(
).
7
Th es e
word s we
re
in
se
rt
ed
by
M
ah
.
17
of
19
62
,
s. 3(/
).
18
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
3
of
19
65
,
s.
4(
a)
(Z)
.
19
Cl au se (i
)
wa s
su bs ti tu te d
by Ma h.
3
of
19
65
,
s.
4
(a
)
(7
2)
.
20
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"t he fi rs t
cl as s
fa re
"
by ah
.
18
of
20
07
,
s.
2(
@)
.
-
21
'T he word s
"b y th e St
at
e
Go
ve
rn
me
nt
"
we re de le te d
by Bo m.
38
of
1
95
9,
s.
4(
2)
.
6
1956
;: B o
m
.
XLIX]
Maharashtra Legislature Members' Salaries and
Allowances Act
,
5
2
[Provided that],
if a
M
e m b e r ordinarily resides or
carries on
business at
any
place
outside the
State
of
Maharashtra, he
shall
be
entitled
to
travelling allowance under
this
section
only
for
that
part
of
his
journey
which
is
performed within
the
limits
of the
State]:
"P [Provided further
that],
where
a
M
e m b e r travels
"[by railway or
steamer] in
accordance with
the
facilities provided under
section 5AC, or travels on
a
free
pass
under
section
5A,
he
shall be
entitled only
to
a
travelling a
l
l
o
w
a
n
c
e
of an
amount
equal
to
one
first
class
fare
for
the
distance travelled as
if such journey had
been
performed by
railway:] -
"[Provided also
that,
where
a
M
e m b e r travels by
railway actually by
air-conditioned two-tier
® lor
three-
tier]
he
shall
be
entitled,
if
such
journey
is
for
any
of
the
purposes
specified
in
this
section
or,
as
the
case
may:
be,
in
accordance
with
the
facilities
provided
under
section
5AC,
to
a
travelling allowance of
an
amount
equal
to
one
and
one-half of air-conditioned two-tier
'lor
three-tier]
fare,
or
to
one
such
fare,
as the
case
may
be.]
TOICLA)
Notwithstanding anything
contained
in
sub-section
(1),
any m
e
m
b
e
r
may undertake or
perform journey by
air
from
any
airport to
any
cities
or
towns
or
from
any
cities
or
towns
to
any
airport, within
the
State,
total
thirty-two single
journeys; and
journey from
any
airport within
the
State
to
any
airport situated out
of the
State
within
the
territory of India, total
eight
single
journeys during
the
entire
period
of a year. Explanation
"(I\.—For the
purposes of this
sub-section, the
term
"any airport within the
State"
shall include such
airport situated out
of the State, which
is
nearest from
his
place
of residence.]
"Explanation II -
—
W
h e r e the m
e
m
b
e
r
undertakes or
performs journey by
air,
alongwith his
spouse, every
single
journey so
undertaken or
performed shall,
for
the
purposes of
this
sub-section, be
counted
as
two
single
journeys, ]
.
131(9)
Notwithstanding anything
contained
in
section
4,
or in this section, if a
session of
the
Assembly or
the
Council is
adjourned for
more
than
one
day
and
if
a
m
e
m
b
e
r
undertakes a
journey from
the
place
where
the
session is
held
to
the
place
where
he
ordinarily r
e
s
i
d
e
s
:
or carries on
business and.
the
return journey, he
shall
be
entitled to
draw,
at
his
option, either the
daily
allowance for
the
period
of
such
journeys or
the
travelling allowances,}
"IBAA, Allowances to
Chairman or
member
of
Committee when
on
tour
on
duty
in
any
part
of India.— There
shall
be
paid
to
the
Chairman or
a
m
e
m
b
e
r
of Committee in
respect
of
a journey performed by
him
in
'the
course
of
a
tour
in
any
part
of
India,
undertaken in
the
discharge of
his
duties
as
such
Chairman
or
Member,
[daily
and
travelling allowances] at
the
same
rates
as
are
provided
for
in
sections
4
and
5.]
(SAB.
1
* * Chairman of '*
*
* Committees entitled
to
travel
by
air-conditioned coach.or
by
air].—
Notwithstanding anything
contained
in
sections
5
and
5AA,
7%
*
*
*
#
*
any m
e
m
b
e
r
may, for The first proviso was.deleted by
Mah.
57
of 2018, s.
2(a).
* This proviso was
inserted by
Mah.
11
of 1966, s.
2(2)
(a). * These words were
substituted for
the
words
"Provided further that"
by
Mah.
57
of 2018, s.
2(b),
' This proviso was
substituted by
Mah.
3
of
1965,
s.
4(a) Wii), °.- These words
were
substituted for
the
words
"Provided also
that"
by
Mah.
57
of 2018; s.
Q(e).
®* These words
were
substituted for
the
words
"by railway"
by
Mah.
64
of
1974,
s.
2.
"This proviso was
added by
Mah.
3 of 1991,
5.3.
°
.
° These words were
inserted by. Mah.
14
of
1999,
5.
2(a). ° These words were
inserted by
Mah:
14
of
1999,
s.
2(a):
0
Sub-section
(14)
was substituted by
Mah.
32
of
2010,
s.
18.
4}
The existing Explanation was
renumbered as
Explanantion I by
Mah.
11
of 2013, s.
6.
©
Explanation Tl
was
inserted by
M
a h
.
1
1
of 2013, s.
6.
.
8
Sub-section
(2)
was added by
Mah.
28
of 1981, s. 4,
"4 This section was
inserted by Mah. 17.of
1962,
8.
4.
=
©
These words were substituted for
the
words
"daily travelling and
conveyance allowance"
by
Mah.
3
of
1965,
s.
5.
16
Sections
5AB
and
BAC
were inserted by
Mah:
3
of
1965,
s.
6.
Section 8 of Mah.:3 of 1965
reads
as
follows
-—
=.
:
,
:
"Section
5AB
inserted in
the
principal Act:
by
section
6
of this Act shall be
deemed to
have
come
into
force on
the
15th
day
of December 1961,".
'
;
:
"
T
h e words
"Leaders of Opposition and"
were
deleted
by
Mah.
8
of
1978,
s.
14(a@) (ii), The
word
"certain"
was
deleted by
Mah.
49
of
1972,
8.
2(b). -
These words were substituted for
the
words
"by air"
by
Mah.
24
of
1969,
#
2(c), © The words
"the Leaders of
the
opposition when
undertaking or
performing any
journey
for
the
purposes of
those
sections and"
were
deleted
by
Mah.
8 of 1978; s.
14
(a)
G).
:
,
791-20
6
.
Ma ha ra sh tr a
Le gi sl at ur e
Me mb er s' Sa la ri es an d
Al lo wa nc es Ac t
[1
95
6
:
Bo m.
A
L
I
X
th e pu
rp
os
e
of
tr
an
sa
ct
in
g
an
y
bu
si
ne
ss
co
nn
ec
te
d
with hi
s
du
ti
es
as
'[
Ch
ai
rm
an
of
an
y
Co
mm
it
te
e]
un
de
rt
ak
e
or
pe
rf
or
m-th e jo
ur
ne
y
re
fe
rr
ed
to
in
th os e
se
ct
io
ns
*[
eith er by
ra
il
wa
y
in
an
ai
r-
cond it io
ne
d
co
ac
h
or
by
ai
r]
an
d
in
th at ca
se
,
he sh al l
be en ti tl ed to re ce iv e
tr av el li ng al lo wa nc e
of an am ou nt eq ua l
to on e
an d
on e- fo urth *[
of
th e fa
re
fo
r th e ai
r-
cond it io
ne
d
cl
as
s,
or
as
th e
ca
se
ma
y
be
,
of th e ai
r
fa
re
]
fo r
ea ch su ch jo ur ne y. 'I
SA
C.
Fr ee tr an si t
by ra il wa y
an d st ea me
r~
-(
1)
Ev er y. m
e
m
b
e
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
"f irst cl
as
s
or
,
as th e ca
se
ma
y
be
,
by ai r- cond it io
ne
d
tw
o-
ti
er
"l or th re e-
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
th e St
at
e
of
Ma
ha
ra
sh
tr
a
in
su
ch
ma
nn
er
,
an d
su bj ec t
to su ch cond it io
ns
,
"a s-
"m ay .b y
ru le s
or or de rs be pr es cr ib ed i
n 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 me
mb
er
,
eith er si
ng
ly
or
j
oi
nt
ly
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 at th 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
h
is
fa
mi
ly
°[
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
[t
hi
rt
y th ou sand
ki
lo
me
te
rs
].
Ex pl an at io n. —
Fo r 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
'!
[t
hi
rt
y th ou sand
ki
lo
me
te
rs
]
fo r
tr av el li ng , 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
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
"l 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
.
(2
)
(a
)
No tw it hs tand in g
an
yt
hi
ng
co
nt
ai
ne
d
in
th is Ac
t,
wh
er
e
a
me
mb
er
,
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
j
oi
nt
ly
with
sp
ou
se
an
d
mi
no
r
ch
il
dr
en
"[ or co mp an io n] un de rt ak es a
jo ur ne y
by ai r, in an y
pa rt of In di a, wh et he r
with in or
ou
ts
id
e th e St
at
e,
inst ea d
of
b
y
ra
il
wa
y
as
pr
ov
id
ed
in
th is se
ct
io
n,
he
sh
al
l
be
en
ti
tl
ed
,
su bj ec t
to th e m
a
x
i
m
u
m
li
mi
t
of
"[th ir ty
th ou sand
ki
lo
me
te
rs
]
fo r
tr av el li ng to cl ai m
tr av el li ng al lo wa nc e, as if he or both or
al
l
of
th em as
th e ca
se
ma
y
be
,
ha d
un de rt ak en th e {j
ou
rn
ey
by
ai
r-
cond it io
ne
d
tw
o-
ti
er
by
ra
il
wa
y]
.
In su ch ca se s, th e di
ff
er
en
ce
be
tw
ee
n th e fa
re
fo
r
jo
ur
ne
y
by
ai
r
an
d th e fa
re
fo
r
{j
ou
rn
ey
by
ai
r-
cond it io
ne
d
tw
o-
ti
er
by
ra
il
wa
y]
wi
ll
ha
ve
to
bo
rn
e
by
th e
Me
mb
er
.
,
(b
)
Wh er e
a
Me mb er
,
eith er si
ng
ly
or
j
oi
nt
ly
with th e m
e
m
b
e
r
s
of
h
is
fa
mi
ly
[o
r
co
mp
an
io
n]
af
or
es
ai
d
un
de
rt
ak
es
a
jo
ur
ne
y
by
st ea
me
r
or
ro
ad
tr
an
sp
or
t,
in
an
y
pa
rt
of
In
di
a
ou
ts
id
e th e
St
at
e,
he
sh
al
l
be
en
ti
tl
ed
;
su
bj
ec
t
to
th e
m
a
x
i
m
u
m
li
mi
t
of
[t
hi
rt
y th ou sand
ki
lo
me
te
rs
!
fo
r
tr
av
el
li
ng
to
cl
ai
m th e
fa
re
jo
ur
ne
y
by
st ea
me
r
or
ro
ad
tr
an
sp
or
t
if
it
is
le
ss
th an
th e
fa
re
fo
r
[j
ou
rn
ey
by
ai
r-
cond it io
ne
d
tw
o-
ti
er
by
ra
il
wa
y]
fo
r th e
sa
me
dist an ce
or
,-
if
th e
fa
re
fo
r
jo
ur
ne
y
by
st ea
me
r
or
ro
ad
tr
an
sp
or
t
is
mo
re
th e
fa
re
fo
r
*"
fj
ou
rn
ey
by
ai
r-
cond it io
ne
d
tw
o-
ti
er
by
ra
il
wa
y]
fo
r th e
sa
me
dist an ce
,
to cl ai m th e fa
re
fo
r
*
[j
ou
rn
ey
by
'a
ir
-c
on
di
ti
on
ed
tw
o-
ti
er
by
ra
il
wa
y]
fo
r th e sa
me
d
is
ta
nc
e
an
d
he
sh
al
l
ha
ve
to
be
ar
th e
di
ff
er
en
ce
be
tw
ee
n th e tw
o
fa
re
s.
1
Th es e
word s we
re
.
su bs ti tu te d
fo r th e word s be
gi
nn
in
g
with th e word s
"C ha ir ma n
of th e Co
mm
it
te
e"
an
d
en
di
ng
with th e word s
"o r
Co mm it te e
on Go ve rn me nt As su ra nc es
"
by Ma h.
49
of
19
72
,
s.
2(
a@
).
2
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"b y
ai r"
by Ma h.
24
of
19
69
,
s.
2(
a)
.
-
3
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"o f th e ai
r
fa
re
", by Ma h.
24
of
19
69
,
s.
2(
b)
.
4
Se ct io n
5A
C
wa s
su bs ti tu te d
by Ma h.
72
of
19
81
,
s.
2.
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 1s
t
da
y
of
A
pr il
19
81
"
we re de le te d
by Ma h.
3
of
19
91
,
8,
4(
a) @)
.
6
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.
3
of
1
99
1,
.s.
4(
@) (i
).
7
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
14
of
19
90
,
s.
3.
:
8
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
4(
a)
(2)
(A
).
®
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
4(
a) (i)
(B
).
10
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"t we nt y th ou sand
ki
lo
me
te
rs
"
by Ma h.
22
of
19
87
,
s.
5.
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"t we nt y
t
h
o
u
s
a
n
d
ki lo me te rs
"
by Ma h.
22
of
19
87
,
s.
5.
2
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
4(
a) (i i)
.
38
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
4(
6\ (i
).
4
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"t we nt y th ou sand
ki
lo
me
te
rs
"
by Ma h.
22
of
19
87
,
8.
5.
15
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e w
o
r
d
s
"
jo ur ne y
by fi rs t
cl as s
by ra il wa y"
by ma h.
11
of
2
01
3,
s.
7(
i)
.
16
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"j ou rn ey by fi ts t
cl as s
by ra il wa y"
by ma h.
11
of
2
01
3,
s.
7(
i)
.
"
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
4(
6)
@)
.
18
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"t we nt y th ou sand
ki
lo
me
te
rs
"
by Ma h.
22
of
19
87
,
s.
5.
19
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"j ou rn ey by fi rs t- cl as s
by ra il wa y"
by Ma h.
11
of
2
01
3,
s.
7(
i)
.
*° Th es e
word s we
re
su
bs
ti
tu
te
d:
fo
r th e word s
"j ou rn ey by fi rs t
cl as s
by ra il wa y"
by Ma h.
11
of
2
01
3,
s.
7(
ii
).
21
Th es e
word s we
re
su
bs
ti
tu
te
d
fo
r th e word s.
"j ou rn ey by fi rs t
cl as s
by ra il wa y"
by Ma h.
11
of
2
01
3,
s.
7(
éi
).
e
8
1956
: Bom.
XLIX]
Maharashtra Legislature Members' Salaries and
Allowances Act
7
(3)
In
this section and
in
section
5A
where facilities are
given
to
a
M
e m b e r to travel jointly with
the
spouse with
or
without minor children 'lor
companion] then
in
the
case
of
a
lady
member, 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 below
sub-section
(2)
of
section
6].
"I5A. Free transit by
road
transport service.— Every
m
e
m
b
e
r
shall
be
provided with
one
free
non-
transferable pass
*[together with
a
voucher
book,
for
reservation of
seats
without
charges]
which
shalt
entitle
him
at
any
time
'[to
travel
either
singly
or
jointly
with
his
spouse,
*for
companion] by
such
road
.
transport services; including those
provided by
the
Maharashtra Tourism
Development Corporation Limited,] (in
any
part
of
the
State
of
Maharashtra in
which
those
services operate), in
such
class
of
accommodation therein,
and
subject
to
such
conditions, as
may
by
rules
or
orders
be
prescribed in
that
behalf.]
'[5B.
Daily
Allowance and
travelling allowance to
members
on
vacating
seats.—N
otwithstanding anything
contained in this
Act,
a
person
on
ceasing
to
be
a
Member,
shall
be
entitled
and
be
deemed
always
to
have
been
entitled—
daily
allowance
at
the
rate
provided
for
in
section
4,
and
(6)
for the return journey, to
travelling allowance at
the
rate
provided for
in
section
5
for such journey.]
"I5C. Telephone facilities to
m
e
m
b
e
r
s
.
—
(1)
A
M
e m b e r shall be
entitled to
have
a
telephone installed at
Government. cost
at
the
place
where
he
ordinarily resides
or
at
any
other
place
in
the
State
which
is
also
used
by
him
for
residence:
The
amount
of
initial
deposit, installation and
rental
charges
shall
be.borne
by
the
State
Government.
(2)
Where a
M
e m b e r has a
telephone installed at
a
place
of
his
residence referred to
in
sub-section
(1)
at
his own cost, then the
rental charges in
respect of
such
telephone shall
be
borne
by
the
State
Government:
(3)
There shall be
paid to
every Member *[a
sum
of
*[{Rs.
8,000]]
per
month irrespective of
the
fact
whether
or
not
telephone facility
has
been
provided
under
'this
section
or
whether
the
m
e
m
b
e
r
has
a
'elephone installed at
his
own
cost}.
16.
A
m e n i t i e s
.
(1)
A
m e m b e r shall be
entitled to
residential accommodation
""[either without sayment of
rent
or
on
payment of
such
rent
and].on such
scale
and
on
such
conditions and
to
such
other
acilities as
may
be
prescribed by
rules
or
orders
made
under
section
8 :
"{Provided that,
where
any
residential accommodation is
provided:
to
a
m
e
m
b
e
r
in
any
Hostel
for
the
nembers,
it
shall
be
without
payment
of rent]. os
(2)
Subject to
rules or
orders made
under section
8,
a
m
e
m
b
e
r
shall be
entitled for
himself and
for
n
e
m
b
e
r
s
of
his
family who
are
residing with,
and
d
e
p
e
n
d
e
n
t
on
him,
free
of
charge,'to a
c
c
o
m
m
o
d
a
t
i
o
n
in
tospitals maintained by
the
State
Government and
to
medical attendance and
treatment. ' Explanation.._For the
purpose
of
this
sub-section,
the
expression
"a m
e
m
b
e
r
of his family"
means the
\usband, wife,
son,
daughter, father, mother, brother or
sister].
313)
A:
m
e
m
b
e
r
shall be
entitled, free
of
charge, to
the
services of
personal assistant. For
this
purpose, he
m
e
m
b
e
r
may
appoint any
person, possessing such
qualifications as
may
be
prescribed by
rules
or
orders
©
aade
under
section
8,
as his personal assistant. Subject to
such
rules
or
orders
as
may
be
made
in
this
} These words
were
inserted by.
Mah:
8 'of 2001, s.
4(6)G2).
? Section
5A
was s
u
b
s
t
i
t
u
t
e
d
by
Mah.
99
of
1960,
s.
3.
3 These words were
inserted by:
Mah.
29
of
1967,
s.
3.
' These words were
substituted for
the
words
"to travel by
such
road
transport services"
by
Mah.
28
of
1981,
s.
6.
5 These words were
inserted by
Mah.
8
of
2001,
8.
5.
® Section
5B
was inserted by
Bom.
66
of
1959,
s.
2.
*
7 Section
5C
was substituted by
Mah.
40
of
1975,
s..2.
:
"
® These words, letter and
figures were
substituted for
the
words,
letters
and
figures
"from 1st
day
of
January
1975
a
sum of
Rs. 1,550"
by
Mah..3 of 1991,
8.
5.
'
° These letter and
figures were'substituted for
the
letters
and
figures
"Rs. 6,000"
by
Mah:
30
of 2005, s,
13:
"
Section 6 was substituted by
Mah.
23
of
1964,
s.
2.
.
"These words were
inserted by
Mah:
3
of
1965,
s..2.
"
This proviso was
added by
Mah.
28
of
1981,
s.
8(a).
13
Sub-section
(3)
was substituted by
Mah.
48
of
1981,
s.
3.
9
Shean c
8
- Ma ha ra sh tr a
Le gi sl at ur e
Me mb er s' Sa la ri es an d
Al lo wa nc es Ac t
[
1
9
5
6
:
B
o m
.
XL
IX
be ha lf , th e as
sist an t
so
ap
po
in
te
d
sh
al
l
re
ce
iv
e
a
fi
xe
d
sa
la
ry
of
'f
Rs
..
25
,0
00
]
pe r
mo nt h
fr om th e St
at
e
Go
ve
rn
me
nt
].
(
8
A
)
Th er e
sh al l
be pa id to ev er y
M
e m b e r a su m
of
R
s.
10
,0
00
pe r
mo nt h
fo r th e av
ai
li
ng
th e
se
rv
ic
es
of
c
o
m
p
u
t
e
r
op
er
at
or
.|
3f
Oe
]
"{
(5
)
Th er e
sh al l
be pa id to ev er y
m
e
m
b
e
r
a
su m
of *
[{ Rs
.
10
,0
00
]
pe r
mo nt h
fo r st at io
na
ry
an
d
post ag e.
]
6(
(6
)
With ef
fe
ct
fr
om
th e da
te
of
c
o
m
m
e
n
c
e
m
e
n
t
of
th e Ma
ha
ra
sh
tr
a
Le
gi
sl
at
ur
e
Me
mb
er
s'
Sa
la
ri
es
an
d
Al
lo
wa
nc
es
(
A
m e n d m e n t
)
Ac t,
20
20
(M
ah
.
XV
I
of
20
20
),
ev er y
M
e m b e r sh al l. be en ti tl ed
,
fr ee of ch ar ge
,
to th e se
rv
ic
e
of
a
Dr
iv
er
.
Fo r th is pu
rp
os
e,
th e
M
e m b e r ma y
ap po in t
an y
pe rs on
,
po ss es si ng va li d
dr iv in g
li ce nc e
an d
wh o
ha s
no t
at ta in ed th e ag
e
of
si
xt
y
ye
ar
s,
as
a
Dr
iv
er
.
Th e
Dr iv er so ap po in te d
sh al l
re ce iv e
.
su ch fi xe d
sa la ry pe r
mo nt h, as ma y
be sp ec if ie d
by or de r
is su ed by th e Go
ve
rn
me
nt
,
fr om ti me to ti me
.]
IG
A.
Tr av el fa ci li ti es to me mb er s. —- With ou t
pr
ej
ud
ic
e
to
th e
pr
ov
is
io
ns
of
t
hi
s
Ac
t,
ev
er
y
me
mb
er
,
wh o
tr av el s. with hi
s
sp
ou
se
"l or co mp an io n] sh al l
on ce du ri ng ev er y
se ss io n
be en ti tl ed to on e
fi rs t
cl as s
ra il wa y
fa re or as th e ca
se
ma
y
be
,
*[st ea me
r
fa
re
]
fo r
hi s
sp ou se
"l or co mp an io n] fr om hi s
us ua l
pl ac e
of re si de nc e
to th e pl
ac
e
wh
er
e th e se
ss
io
n
is
he
ld
an
d
fo
r th e re
tu
rn
jo
ur
ne
y
fr
om
su
ch
pl
ac
e:
]
"( Pr ov id ed th at
,
wh er e
4
m e m b e r an d
hi s
sp ou se tr av el by ra il wa y
ac tu al ly by ai r- cond it io
ne
d
tw
o-
i
er
,
he sh al l
be en ti tl ed to on e
ai r- cond it io
ne
d
tw
o-
ti
er
fa
re
fo
r
hi
s
sp
ou
se
.]
"1
6B
.
Ot he r
am en it ie s- —(
1)
Th e
St at e
Go ve rn me nt ma y, by or de r, su bj ec t
to su ch te rm s
an d
cond it io
ns
as
ma
y
be
sp
ec
if
ie
d
in
th e
sa
id
or
de
r,
al
lo
t
a
pi
ec
e
of
land , in
th e
vi
ci
ni
ty
of
Vi
dh
an
Bh
av
an
or
ML
As '
Host el i
n
Mu
mb
ai
,
to -t he Ma ha ra sh tr a
St at e. Le gi sl at ur e
fo rt he pu rp os e
of ma ki ng av ai la bl e
to th e _
M
e m b e r s of th e St
at
e
Le
gi
sl
at
ur
e,
am
en
it
ie
s
li
ke
G
y m k h a n a
,
Cl ub Ho us e
or Re cr ea ti on Ce nt re
,
et c. Ex pl an at io n. —F or th e pu
rp
os
es
of
th is se
ct
io
n,
"t he
M
e m b e r s of th e St
at
e
Le
gi
sl
at
ur
e"
me
an
s th e si
tt
in
g
an
d
past
M
e m b e r s of t
he St at e
Le gi sl at ur e.
(2
)
On al lo tm en t
of t
he land to
th e Ma
ha
ra
sh
tr
a
St
at
e
Le
gi
sl
at
ur
e
by
th e St
at
e
Go
ve
rn
me
nt
un
de
r
su
b-
se
ct
io
n
(1
),
a
Ma na gi ng Co mm it te e
co ns is ti ng of th e of
fi
ce
be
ar
er
s
as
sp
ec
if
ie
d
be
lo
w,
sh
al
l
be
de
em
ed
to
ha
ve
be
en
co
ns
ti
tu
te
d
fr
om
th e da
te
of
su
ch
al
lo
tm
en
t,
fo
r th e m
a
n
a
g
e
m
e
n
t
,
su pe rv is io n, ru nn in g
an d
m
a
i
n
t
e
n
a
n
c
e
of su ch
G
y m k h a n a
,
Cl ub
H
o u s e or Re cr ea ti on Ce nt re
,
et c.
,
as th e ca
se
m
a
y
be
,
n a m e l y :— (a
)
Ch ai rm an
.
..
ex of fi ci o
Ch ai rp er so n.
(6
)
Sp ea ke r
>. vex of
fi
ci
o
Co
-C
ha
ir
pe
rs
on
.
(ec
)
Ch ie f
Mi nist er
..
ex of fi ci o
Me mb er
.
(d
)
De pu ty Ch ai rm an
,
Ma ha ra sh tr a
Le gi sl at iv e
Co un ci l
..
ex .o ff ic io Me mb er
.
(e
)
De pu ty Sp ea ke r,
M
a h a r a s h t r a Le gi sl at iv e
As se mb ly
.
...
ex
of
fi
ci
o
M
e m b e r
.
()
De pu ty Ch ie f
Mi nist er -.
.
ex of fi ci o
Me mb er
.
(g
)
Mi nist er fo
r
Pa
rl
ia
me
nt
ar
y
Af
fa
ir
s
'
..
ex of fi ci o
Me mb er
.
.
(h
)
Le ad er s
of
O
pp os it io n
in th e As
se
mb
ly
an
d
C
o u n c i l
.
.
.
ex of fi ci o
Me ra be rs
.
@) Mi nist er (s
)
of
S
ta te Pa rl ia me nt ar y
Af fa ir s
..
ex of fi ci o
Me mb er (s
).
—
(j) On
e
m
e
m
b
e
r
ea
ch
fr
om
th e re
co
gn
is
ed
po
li
ti
ca
l
..
ex of fi ci o
Me mb er s. pa rt ie s
in th e St
at
e
Le
gi
sl
at
ur
e,
no
mi
na
te
d
by
th e Ch
ai
rp
er
so
n.
3 T
he
se
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.
15
,0
00
"
by Ma h.
3 3
2
of
2
01
6,
s.
12
(a
).
2
Su b- se ct io n
3A
wa s
in se rt ed by
M
a h
.
3
2
of
2
01
6,
s.
12
(d
).
,
:
3
Su b- se ct io n
(4
)
wa s
de le te d
by Ma h.
32
of
2
01
6,
8.
12
(c
).
'T hi s
su b- se ct io n
wa s
ad de d
by Ma h.
23
of
19
85
,
s. 6{ c)
.
:
5
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.
7,
50
0"
by Ma h.
32
of
2
01
0,
s.
19
6)
.
§ Su b- se ct io n
(6
)
wa s
in se rt ed by Ma h.
16
of
2
02
0,
.s
.
2.
'
Se ct io n
GA
wa s
in se rt ed by Ma h.
64
of
19
74
,
s.
5.
5
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
20
01
,
s.
6(
).
5
'P he se word s we
re
su
bs
ti
tu
te
d
fo
r th e word s
"s te am er fa re an d"
by Ma h.
1L
Lo f
19
76
,.
s.
.3
.
Se cond Sc
h.
©
Th
es
e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
6(
zz
).
4
Th is pr ov is o
wa s
ad de d
by Ma h.
3
of
19
91
,- s,
7.
"
Se ct io ns
6B
an d
6C
.
we re ad de d
by Ma h:
26
of
2
00
8,
s.
2.
10
1956:
Bom.
XLIX]
.- Maharashtra Legislature Members'
Salaries
and
Allowances Act
|
9
(3)
The Chairperson shall
appoint, from
amongst
the
members, a
Treasurer and
such
other
office
searers
as
d
e
e
m
e
d
necessary, and
the
Principal Secretary of
the
M
a h a r a s h t r a Legislative
A
s s e m b l y or the Maharashtra Legislative Council, nominated by
the
Chairperson, shall
be
the
ex
officio
Executive Secretary f the
Committee.
(4)
The objectives, the
nature
and
scope
of
the
activities, etc.,
of
such
G
y m k h a n a
,
Club
H
o u s e or tecreation Centre, as
the
case
may
be,
set
up
on
such
land
by
the
Maharashtra State
Legislature and
the
nembership fees,
the
annual
subscription fees
or
any
other
fees
or
charges
to
be
collected from
the
m
e
m
b
e
r
s
xy
such
G
y m k h a n a
,
Club House or
Recreation Centre, as
the
case
may
be,
shall
be
such
as
may
be
wrescribed by
the
rules
made
in
this
behalf
by
the
Managing Committee and
such
rules
shall
be
laid,
as
soon
is may
be,
after
the
same
are
made,
before
each
House
of the
State
Legislature.
(5)
The Managing Committee may
make
bye-laws for
its
governance, and
for
carrying out
its
functions nd duties, consistent
with
the
provisions
of
this
Act
and
the
rules
made
thereunder
and
any
other
law
for
he
time
being
in
force.
(6)
The Executive Secretary of
the
Managing Committee shall
be
responsible for
convening the
ieetings. of
the
Committee as
per
the
directions of
the
Chairperson and
for
recording the
minutes
of
the
ieeting
and
shall
perform
such
other
duties
and
functions as may
be
directed by
the
Committee.
6C.
Constitution of
F
u n d
.
—
(
1
)
The Maharashtra Legislature Secretariat shall,
on
allotment of
and
by
the
State
G
o v e r n m e n t under section
6B,
constitute a
fund
to
be
called
"the
G
y m k h a n a Fund",
"the dub Fund", or
"the Recreation Centre
Fund",
as
the
case
may
be.
Such
fund
shall
consist of,—
(i)
initial grant
of
not
less
than
rupees
five
crores
given
by
the
State
Government, after
appropriation duly
made.in
this
behalf,
by
law;
(ii)
M
e m b e r s h i p fees, donations, endowments or
any
other
money
received by
such
institution by —
.-
way
of rent
or
any
other
source.
'
(2)
The
G
y m k h a n a
,
Club or
the Recreation Centre, as
the
case
may
be,
shall-keep the
current and
ivings
deposit account with
the
State
Bank
of India or
any
other
nationalised bank.
'
by
the
Managing
ommittee. ee
(4)
The Managing Committee shall
lay
before
both
Houses
of
the
State Legislature, its
Annual
Report,
ot later
than
three
months
from
the
expiry
of every
financial
year.]
7.
'[Ministers, Ministers of State, Deputy
Ministers,] Speaker,
C
h a i r m a n
,
*[Leaders of
the
Opposition] or
daried
Parliamentary. Secretaries not
entitled-
to
salaries
and
allowances, under
this
Act.—
lotwithstanding anything
contained
in
this
Act,
"[a Minister, Minister of
State
or
Deputy
Minister], the
xeaker
or
Chairman 'lor
a
Leader
of
the
Opposition] or
a-salaried Parliamentary Secretary shall
not
be
ititled
to
any
salary,
allowances, or
provision for
residential accommodation under
this
Act,
by
reason
of
e
fact
that
*[the
Minister, Minister
of.
State,
Deputy
Minister], Speaker,
Chairman, °[Leader
of
the
pposition] or
salaried
Parliamentary Secretary is
a
M
e m b e r of the Assembly or
Council.
8.
[Power to
make
rules and
orders].— *[(1)
(a)
For
the
purpose of 'making rules
or
orders
under
is
section, there
shall
be
constituted a
Joint
Committee of both
Houses
of the
State
Legislature consisting five
m
e
m
b
e
r
s
from
the
Council
nominated by
the
C
h a i r m a n and ten m
e
m
b
e
r
s
from the Assembly minated °[by
the
Speaker and
the
Finance Minister shall
be
its
ex-officio m
e
m
b
e
r
and
Chairman].
(6)
The Joint Committee constituted under
clause
(a)
*
*
*
shall
have
power
to
regulate its
ocedure. (c)
A
e m e m b e r of the Joint
C
o m m i t t e e
,
"[other than
Finance Minister] shall
hold
office
as
such
m
e
m
b
e
r
'one
year
from
the
date
of his
nomination and
any
casual
vacancy in
the
Joint
Committee may
be
filled
by
_
mination by
the
Chairman or
the
Speaker, as
the
case
may
be.
| These words
were
substituted for
the
words
"Minister, Deputy
Minister"
by
Mah.
52
of
1969,
s.
5(2).
2"These words were
inserted by
Mah:
8
of
1978,
s.
14,
,
* These words were
substituted for
the
words
"a-Minister or
Deputy
Minister"
by
Mah.
52
of
1969,
s.
5(1).
4 These words were
inserted by
Mah.
8
of
1978,
-s.
14
(c) @).
:
_ ®- These words
were
substituted for
the
words
"a Minister or
Deputy Minister"
by
Mah.
52
of
1969,
s.
5(7Z).
* These words were
ingerted by
Mah.
8 of 1978, s.
14
(e) Gi). ' Sub-section
(7)
and the marginal note
were
substituted for
the
original by
Bom.
38
of
1959,
s.
6.
§ Sub-séction
(1)
and the marginal note
were
substituted for
the
original by
Bom.
38
of
1959,
s.
6.
®* These words
were
substituted for
the
words
"by the Speaker"
by
Mah.
72
of
1981,
s.
3(a). ©
The
words
"shall elect its
Chairman and"
were
deleted by
Mah.
72
of
1981,
s.
3(6).
'
These words were inserted, by
Mah.
72
of
1981,
3(c).
11
10
Ma ha ra sh tr a
Le gi sl at ur e
Me mb er s' Sa la ri es an d
Al lo wa nc es Ac t
[1
95
6
:
:
B
o m
.
XL
DE
(d
)
Th e
Jo in t
C
o m m i t t e e co ns ti tu te d
un de r
dl ai is e
(a
)
ma y, in co ns ul ta ti on with th e St
at
e
G
o v e r n m e n t 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.
(e
)
An y
ru le s
or or de rs ma de un de r
cl au se (d
)
sh al l
no t
ta ke ef fe ct un ti l th ey ar
e
ap
pr
ov
ed
an
c
co
nf
ir
me
d
by
th e
Ch
ai
rm
an
an
d th e Sp
ea
ke
r
an
d
ar
e
pu
bl
is
he
d
in
th e
Of
fi
ci
al
Ga
ze
tt
e;
an
d
su
ch
pu
bl
ic
at
io
r
of
th e
ru
le
s
or
or
de
rs
sh
al
l
be
co
nc
lu
si
ve
pr
oo
f th at th ey ha
ve
be
en
du
ly
ma
de
.]
(2
)
An y
ru le or or de r. un de r th is se
ct
io
n
m
a
y
be
ma
de
so
as
to
be
re
tr
os
pe
ct
iv
e
to
an
y
da
te
no
t
ea
rl
ie
r th an th e
1s
t
da
y
of
N
o v e m b e r
19
56
.
\N
,
(3
)
Ru le s
or or de rs ma de '
un de r th is se
ct
io
n
sh
al
l
ha
ve
ef
fe
ct
as
if
'e
na
ct
ed
in
th is Ac
t.
9.
R
e p e a l
.
— Th e
B
o m b a y Le gi sl at ur e
M
e m b e r s ' Sa la ri es an d
A
l l o w a n c e s Ac t,
19
37
(B
om
.
II
I
of
19
37
),
th e
B
o m b a y Le gi sl at ur e
M
e m b e r s ' Da il y
A
l l o w a n c e Ac t,
19
50
(B
om
.
XX
I
of
19
50
),
an d th e
B
o m b a y Le gi sl at ur e
Me mb er s' Tr av el li ng Al lo wa nc e
Ac t,
19
50
(B
om
.
X
L
V
of
19
50
),
(i n th is se
ct
io
n
re
fe
rr
ed
to
as
th e
sa
id
Ac
ts
),
an d
an y
la w
co rr es pond in g
with th e pr
ov
is
io
ns
of
t
hi
s-
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
19
56
in 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
fo
rm
pa
rt
of
th e
ne
w
St
at
e
ol
-
B
o m b a y sh al l st an d
re
pe
al
ed
:
Pr ov id ed th at n
o
t
w
i
t
h
s
t
a
n
d
i
n
g
su
ch
re
pe
al
an
y
ru
le
s
or
or
de
rs
m
a
d
e
un
de
r th e- sa
id
Ac
ts
sh
al
l,
so
fa
r
as
th ey ar
e.
no
t
in
co
ns
is
te
nt
with th e pr
ov
is
io
ns
of
th is
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 ar
e
su
pe
rs
ed
ed
by
an
y
ru
le
s
or
or
de
rs
ma
de
un
de
r th is Ac
t.
G
O
V
E
R
N
M
E
N
T
C
E
N
T
R
A
L
PR
ES
S,
M
U
M
B
A
I
12