ee
GOVERNMENT
OF MAHARASHTRA
_
'LAW AND
JUDICIARY DEPARTMENT
THE
LEADERS
OF
OPPOSITION IN.
_
MAHARASHTRA
LEGISLATURE
SAL = -_
AND ALLOWANCES:
A
C
L
s
.
:
( Text as on the 14th January
2022
)
_
.
e s
BY THE
MANAGER,
GOVERNMENT
CENTRAL PRESS,
MUMBAI
AND
PUBLISHED.
_=i&BY
c
e
DIRECTOR,
G
O
V
E
R
N
M
E
N
T
PRINTING,
S
T
A
T
I
O
N
E
R
Y
AND
PUBLICATIONS,
a
|
A
STATE,
M
U
M
B
A
I
400
004
oo
[ Price
: RS.
26.00
]
1
19
78
;
Ma h.
VI
II
]
T
H
E
L
E
A
D
E
R
S
OF
O
P
P
O
S
I
T
I
O
N
IN
M
A
H
A
R
A
S
H
T
R
A
L
E
G
I
S
L
A
T
U
R
E
S
A
L
A
R
I
E
S
A
N
D
A
L
L
O
W
A
N
C
E
S
AC
T,
19
78
.
C
O
N
T
E
N
T
S
P
R
E
A
M
B
L
E
.
S
E
C
T
I
O
N
S
.
1.
Sh or t
ti tl e
an d
c
o
m
m
e
n
c
e
m
e
n
t
.
2.
De fi ni ti on s.
3.
Sa la ry of Le ad er s
of
O
pp os it io n.
4,
Re si de nc e
of
L
ea de rs of
O
pp os it io n.
4A
.
Su mp tu ar y
al lo wa nc e
to Le ad er s
of
O
pp os it io n.
5.
Co nv ey an ce s
fo r
Le ad er s
of
O
pp os it io n.
6.
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 mm od at io n
at pl ac es ot he r th an he
ad
qu
ar
te
rs
.
Fr ee tr an si t
by ra il wa y
an d st ea me
r.
8.
Me di ca l
at tend an ce
.
Te le ph on e
fa ci li ti es
.
10
.
Se cr et ar ia l
fa ci li ti es
.
10
A.
'F ac il it y
of a
pe rs on al as sist an t
an
d
a
c
o
m
p
u
t
e
r
as
sist an t.
11
.
Le ad er s
of
O
pp os it io n
no t
to dr aw sa la ry an d
al lo wa nc es
,
et c. as m
e
m
b
e
r
s
of St at e
La gi sl at ur e.
12
.
Le ad er s
of
O
pp os it io n
no t
di sq ua li fi ed
.
13
.
Po we rs 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
.
14
.
A
m e n d m e n t of Bo m.
X
L
I
X
of
1
95
6.
_(G.C.P.)
H
12
7-
1
(2
04
8- —1 -2
02
2)
P
A
G
E
S
wo wo no NYO WH WS oa on Oo -F & on
1978
; Mah.
VIII]
1
M
A
H
A
R
A
S
H
T
R
A
A
C
T
No.
VIII
OF
1978! | T
H
E
L
E
A
D
E
R
S
OF
O
P
P
O
S
I
T
I
O
N
IN M
A
H
A
R
A
S
H
T
R
A
L
E
G
I
S
L
A
T
U
R
E
S
A
L
A
R
I
E
S
A
N
D
A
L
L
O
W
A
N
C
E
S
ACT,
1978
]
[This Act
received the
assent of the Governor on
the
11th
April
1978
; assent was
first
published in
the
M
a h a r a s h t r a
G
o v e r n m e n t Gazette ; Part
IV,
on
the 13th April,
1978]
Amended by
Mah.
30
of 1981 (1-4-1981).
"
"
—"
48
of
1981
°
»
"
—"
72
of
1981
(1-4-1981), +5
»
"
—"
10
of
1982
(1-2-1982).6
"
"
—" —
8
of
1986
(1-8-1985).7
8
"
"
"
24
of
1987
(1-8-1987).
"
"
—" —
A
of
1989
(1-7-1988).
"
"
"
6
of 1991(2-1-1991)."!
"
"
—"
5
of 1994 (1-7-1993). ?
"
—"
10
of
1997
(1-1-1997),4
"
"
"
—
32
of
1999
(1-5-1999),
"
——
"
—
"
8
of 2001 (8-1-2001).
"
7"
"
25
of 2003 (1-1-2003).
"
"
—"
830
of 2005 (1-4-2005). 8
"
"
—"
18
of 2009 (1-7-2009).
"
"
—"
32
of 2010 (1-4-2010).
"
7
"
'11 of 2013 (1-4-2013)?!
"
"
" —
32
of 2016 (24-8-2016)"
"
7"
"
'17 of 2017 (24-8-2016)23
1
For
S
t a t e m e n t of Objects and
Reasons, see
M
a h a r a s h t r a
G
o v e r n m e n t Gazette,
1978,
Part
V,
Extra p.
46.
* This indicates the
date
of commencement of Act.
So
3
Mah.
48
of
1981,
except sections
5,
7
and
9
c a m e into force on
the
Ist
April
1981.
Sections
5,
7
and
9
c a m e into force on
the
date of publication of the
Act
in
the
Official
Gazette,
i.e.
on
the
18th
September
1981.
'
This indicates the
date
of
c
o
m
m
e
n
c
e
m
e
n
t
of Act.
5 Mah.
72
of
1981,
except sections
3
and
9
c a m e into force on
the
1st
April
1981,
the
sections
3
and
9
came into force on
the
date of publication of the
Act
in
the
Official
Gazette,
i.e.
29th
December
1981.
8
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. ® Mah.
3
of
1986,
except sections
1
and
2
came into force on
the
Ist
August
1985,
sections
1
and
2
came into force on
the
date of publication of the
Act
in
the
Official
Gazette,
i.e.
28th
January
1986.
°
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
c
o
m
m
e
n
c
e
m
e
n
t
of Act. ®
Sections
2,
4
and
5
of this Act c
a
m
e
into force on
the
1st
day
of
June
1990
and section
3
c a m e into force on
the
20th May
1987.
''
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 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 comniencement of Act.
1T
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 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. 7!
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.
H
127—1la
3
2
Le ad er s
of
O
pp os it io n
in Ma ha ra sh tr a
Le gi sl at ur e
Sa la ri es an d
[1
97
8
:
Ma h.
VI
I
A
l l o w a n c e s Ac t,
19
78
.
An Ac t
to pr ov id e
fo r
sa la ri es an d
al lo wa nc es of Le ad er s
of Op po si ti on in
M
a h a r a s h t r a St at e
Le gi sl at ur e.
W
H
E
R
E
A
S
it is ex pe di en t
to pr ov id e
fo r
de te rm in at io n
of th e sa
la
ri
es
an
d
al
lo
wa
nc
es
of
th e Le
ad
er
s
of
th e Op
po
si
ti
on
in
th e Ma
ha
ra
sh
tr
a
St
at
e
Le
gi
sl
at
ur
e
an
d
fo
r
ce
rt
ai
n
ot
he
r
ma
tt
er
s
he
re
in
af
te
r
ap
pe
ar
in
g;
It
is
he
re
by
en
ac
te
d
in
th e Tw
en
ty
-n
inth Ye
ar
of
th e Re
pu
bl
ic
of
In
di
a
as
fo
ll
ow
s
:—
1.
Sh or t
ti tl e
an d
co mm en ce me nt
.
—
(1
)
Th is Ac t
ma y
be ca ll ed th e Le
ad
er
s
of
Op
po
si
ti
on
in
Ma
ha
ra
sh
tr
a
Le
gi
sl
at
ur
e
Sa
la
ri
es
an
d
Al
lo
wa
nc
es
Ac
t,
19
78
.
(2
)
It sh al l
be d
e
e
m
e
d
to ha ve co me in to fo rc e
on th e 27th
M
a r c h
19
78
.
2.
De fi ni ti on .— In th is Ac
t,
"L ea de r
of th e Op
po
si
ti
on
"
in re la ti on to eith er Ho
us
e
of
t
he
St
at
e
Le
gi
sl
at
ur
e,
me
an
s th at m
e
m
b
e
r
of
t
he
St
at
e
Le
gi
sl
at
iv
e
As
se
mb
ly
or
th e
St
at
e
Le
gi
sl
at
iv
e
Co
un
ci
l,
as
th e
ca
se
ma
y
be
,
wh o
is fo r th e ti
me
be
in
g th e Le
ad
er
in
th at Ho
us
e
of
t
he
pa
rt
y
in
op
po
si
ti
on
to
th e
St
at
e
Go
ve
rn
me
nt
ha
vi
ng
th e
gr
ea
test
nu
me
ri
ca
l st re ngth
an
d
re
co
gn
is
ed
as
su
ch
by
th e
Sp
ea
ke
r
of
t
he
As
se
mb
ly
or
th e
Ch
ai
rm
an
of
t
he
Co
un
ci
l,
as
th e
ca
se
ma
y
be
.
Ex pl an at io n. —
Wh er e th er e
ar
e
tw
o
or
mo
re
pa
rt
ie
s
in
op
po
si
ti
on
to
th e
St
at
e
Go
ve
rn
me
nt
in
th e
As
se
mb
ly
or
in
th e
Co
un
ci
l,
ha
vi
ng
th e
sa
me
nu
me
ri
ca
l st re ngth , th e Sp
ea
ke
r
of
t
he
As
se
mb
ly
or
th e
ch
ai
rm
an
of
t
he
Co
un
ci
l,
as
th e
ca
se
ma
y
be
,
sh al l, ha vi ng re gard to
th e st at us
of
t
he
pa
rt
ie
s,
re
co
gn
is
e
an
y
on
e
of
t
he
Le
ad
er
s
of
s
uc
h
pa
rt
ie
s
as
th e
Le
ad
er
of
t
he
Op
po
si
ti
on
fo
r th e
pu
rp
os
es
of
th is
Ac
t
an
d
su
ch
re
co
gn
it
io
n
sh
al
l
be
fi
na
l
an
d
co
nc
lu
si
ve
.
13
.
Sa la ry of
L
ea de rs of Op po si ti on .— 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 ea
ch
Le
ad
er
of
Op
po
si
ti
on
,
du ri ng th e te
rm
of
hi
s
of
fi
ce
, th e sa
la
ry
eq
ui
va
le
nt
to
[t
he
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
M
a h a r a s h t r a an d
as re vi se d, fr om ti me to ti me
.]
3
A
,
3
kK ae *
e
4,
Re si de nc e
of
L
ea de rs of Op po si ti on .—
(1
)
Ea ch Le ad er of t
he Op po si ti on sh al l, so lo ng as he co nt in ue s
as su ch Le ad er an d
fo r a pe
ri
od
of
f
if
te
en
da
ys
im
me
di
at
el
y th er ea
ft
er
,
be en ti tl ed with ou t
pa
ym
en
t
of
r
en
t,
to
th e
us
e
of
a
fu
rn
is
he
d
re
si
de
nc
e
in
Bo
mb
ay
,
or in li eu of s
uc h
re si de nc e
a
ho us e
al lo wa nc e
at th e ra
te
of
'[
Rs
.
10
,0
00
]
pe r
mo nt h
an d
in ad di ti on a
su m
eq ua l
to th e el
ec
tr
ic
it
y
ch
ar
ge
s
an
d
wa
te
r
ch
ar
ge
s,
if
an
y,
pa
id
by
hi
m
fo
r
hi
s
pl
ac
e
of
r
es
id
en
ce
in
B
o m b a y (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 Le
ad
er
of
t
he
Op
po
si
ti
on
pe
rs
on
al
ly
in
r
es
pe
ct
of
t
he
ma
in
te
na
nc
e
of
an
y
re
si
de
nc
e
pr
ov
id
ed
un
de
r th is se
ct
io
n.
(3
)
Th e
ex pend it ur
e
on
fu
rn
is
hi
ng
th e
re
si
de
nc
e
pr
ov
id
ed
un
de
r th is se
ct
io
n
sh
al
l
be
on
su
ch
sc
al
e
as
th e
St
at
e
Go
ve
rn
me
nt
ma
y
by
ru
le
s
or
or
de
rs
de
te
rm
in
e.
51
(4
)
Wh er e
a
ho us e
al lo wa nc e
an d
ot he r
su m
ar e
pa ya bl e
un de r
su b- se ct io n
(1
)
to a
Le ad er of th e Op
po
si
ti
on
, th en
,
sa ve as ot he rw is e
pr ov id ed by or un de r th is Ac
t,
th e
St
at
e
Go
ve
rn
me
nt
sh
al
l
no
t
in
cu
r
an
y
ex
pend it ur
es
,
or th e Le
ad
er
of
th e Op
po
si
ti
on
sh
al
l
no
t
be
en
ti
tl
ed
to
an
y
pa
ym
en
t
fo
r,
ad
di
ti
on
s,
al
te
ra
ti
on
s,
m
a
i
n
t
e
n
a
n
c
e
,
re pa ir s
or fo r
do in g
an yt hi ng w
h
a
t
s
o
e
v
e
r
in re sp ec t
of hi s
pl ac e
of r
es id en ce
.]
61
4A
.
Su mp tu ar y
al lo wa nc e
to Le ad er s
of
O
pp os it io n. Th er e
sh al l
be pl ac ed at th e di
sp
os
al
of
ea
ch
Le
ad
er
of
Op
po
si
ti
on
,
a su mp tu ar y
al lo wa nc e
of t
hr ee la kh ru pe es pe r
an nu m. |
1
Se ct io n
2
wa s
su bs ti tu te d
by Ma h.
32
of
2
01
6,
s.
3.
2
Th es e
word s we
re
de
em
ed
to
ha
ve
be
en
su
bs
ti
tu
te
d
w.
ef
. th e 24th
Au
gust
20
16
fo r th e word s
"t he ba si c
pa y
an d
de ar ne ss al lo wa nc e
an d
ot he r
al lo wa nc es
"
by Ma h.
17
of
2
01
7,
s.
9.
3
Se ct io n
3A
wa s
de le te d
by Ma h.
32
of
2
01
6,
s.
15
.
4
Th es e
le tt er s
an d
fi gu re s
we re de em ed to ha ve be en su bs ti tu te d
w. e- f. th e 1s
t
Ap
ri
l
20
10
fo r th e word s an
d
fi
gu
re
s
"R s
2,
50
0"
by Ma h.
32
of
2
01
0,
s.
22
.
5
Su b- se ct io n
(4
)
wa s
ad de d
by Ma h.
4
of
19
89
,
s.
4(
b)
.
® Se ct io n
4A
wa s
de em ed to ha ve be en in se rt ed w. e. f. th e Is
t
Ap
ri
l
20
10
by Ma h.
32
of
2
01
0,
s.
23
.
4
1978
: Mah.
V
I
]
Leaders of Opposition in
Maharashtra Legislature Salaries
and
3
Allowances Act,
1978.
5.
Conveyances for
Leaders
of
Opposition.—
(1)
The State Government may
from
time
to
time
for
the
use
of each Leader
of
the
Opposition, purchase and
provide
a
motor
car
and
other
suitable conveyances upon
such
conditions as
regards
its
m
a
i
n
t
e
n
a
n
c
e
and
repairs
as
m
a
y
be
determined by
rules
or
orders
made
in
this
behalf.
The
State
Government may
also
provide
free
of
charge
the
services of a
chauffeur for
the
car
or
conveyance so
provided. dk
:
ok Be Pe
6.
Travelling and
daily
allowances and
residential accommodation at
places
other
than
headquarters.— Subject
to
any
rules
or
orders
made
in
this
behalf
by
the
State
Government, each
Leader
of the
Opposition shall
be
entitled
to—
(a)
travelling allowance
for
himself
and
the
members
of
his
family,
and
for
the
transport
of his
and
his
family's
effects—
(i)
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
(ii)
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
allowances in
respect of
tours
undertaken by
him
in
the
discharge of his
duties
as
the
Leader
of the
Opposition, and
suitable residential accommodation at
places
visited
by
him
on
such
tours.
Explanation.— The
expression
"Bombay"
includes any
other
place
appointed by
the
State
Government for
the
purposes of this section.
"[7. Free transit by
railway and
steamer.— (1)Each Leader
of
the
Opposition shall
°*
*
*
*
be
provided with
facilities, which
shall
entitle
him
at
any
time
to
travel
singly
by
"[first class or,
as
the
case
may
be,
by
air-conditioned two-tier]
by
any
railway
in
any
part
of
India,
or
by
steamer
in
any
part
of
the
State
of
Maharashtra in
such
manner,
and
subject
to
such
conditions, as
may
by
rules
or
orders
be
prescribed
in
that
behalf :
Provided
that
such
travel
by
railway,
in
any
part
of
India
whether
within
the
State
or
outside
the
State,
may
be
availed
of by
the
Leader
of the
Opposition, either
singly
or jointly
with
his
spouse
or
with
his
minor
children
or jointly
with
his
spouse
and
minor
children
*[or
companion]
so,
however,
that
the
distance
so
travelled
by
him
outside
the
State,
and
by
the
m
e
m
b
e
r
s
of
his
family
'for
companion], whether
within
or
outside
the
State
in
any
financial
year
does
not
in
the
aggregate
exceed
'[fifty
thousand
kilometres]. Explanation.—For the
purpose
of
calculating
the
m
a
x
i
m
u
m
limit
or
*ififty
thousand
kilometres]
for
travelling,
the
number
of
kilometres
travelled
by
the
Leader
of
the
Opposition
outside
the
State,
and
the
number
of
kilometres
travelled
by
the
m
e
m
b
e
r
s
of
his
family
for
companion]
from
the
place
of their
residence,
whether
within
or
outside
the
State,
shall
be
counted
separately.
(2)(a)
Notwithstanding anything
contained
in
this
Act,
where
a Leader
of the
Opposition,
either
singly
or
jointly
with
his
spouse
or
with
his
minor
children
or
jointly
with
his
spouse
and
minor
'
Sub-section
(2)
was deemed to
have
been
deleted w.ef. the
24th
August
2016
by
Mah.
17
of 2017, s.
10.
?
Section
7
was substituted by
Mah.
72
of
1981,
s.
6.
3
The words, figures and
letters
" with effect from
the
Ist
day
of April, 1981,"
were
deleted by
Mah. 6
of
1991,
s.
3
(ai). ' These words were
substituted for
the
words
" first class
" ibid, s.
3(a)(ii).
5 These words were
inserted by
Mah.
8
of 2001, s.
7(a).
®
These
words
were
inserted by
Mah.
8
of
2001,
s.
7(a). *
These words were deemed to
have
been
substituted w.ef.
the
Ist
April
2010
for the words
"thirty thousand kilometres
" by Mah.
32
of 2010, s.
24.
®
These words were deemed to
have
been
substituted w.e.f.
the
Ist
April
2010
for the words
"thirty thousand kilometres
" by Mah.
32
of
2010,
s.
24.
°
These words were inserted by
Mah.
8
of
2001,
s.
7(a).
8,
Le ad er s
of
O
pp os it io n
in Ma ha ra sh tr a
Le gi sl at ur e
Sa la ri es an d
[1
97
8
:
Ma h.
VI
II
Al lo wa nc es Ac t,
19
78
.
ch il dr en '[o r
co
mp
an
io
n]
un
de
rt
ak
es
a
jo
ur
ne
y
by
ai
r,
in
an
y
pa
rt
of
Ind ia
,
wh et he r
with in or
ou
ts
id
e th e St
at
e,
inst ea d
of
by
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
or
*[
fi
ft
y th ou sand
ki
lo
me
tr
es
]
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
t
he
m,
as
th e ca
se
ma
y
be
,
ha d
un de rt ak en th e *[
jo
ur
ne
y
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
be
bo
rn
e
by
th e
Le
ad
er
of
th e
Op
po
si
ti
on
.
(6
)
Wh er e th e Le
ad
er
of
t
he
Op
po
si
ti
on
,
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
*[
or
co
mp
an
io
n]
as
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
Ind ia
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
*[
fi
ft
y th ou sand
ki
lo
me
tr
es
]
fo r
tr av el li ng
,
to cl ai m th e fa
re
fo
r
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
"G 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 an th e
fa
re
fo
r
*[
jo
ur
ne
y
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
*[
jo
ur
ne
y
by
ai
r-
cond it io
ne
d
tw
o-
ti
er
by
ra
il
wa
y]
fo
r th e dist an ce
,
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.
(3
)
In th is se
ct
io
n,
wh
er
e
fa
ci
li
ti
es
ar
e
gi
ve
n
to
a
Le
ad
er
of
t
he
Op
po
si
ti
on
to
tr
av
el
jo
in
tl
y
with th e sp
ou
se
(w
it
h
or
with ou t
mi
no
r
ch
il
dr
en
[o
r
co
mp
an
io
n]
),
th en in
th e ca
se
of
a
la
dy
Le
ad
er
of
Op
po
si
ti
on
,
sh e
sh al l
be en ti tl ed to ha ve th es e
fa
ci
li
ti
es
to
tr
av
el
,
fr om ti me to ti me
,
jo in tl y
with he
r
sp
ou
se
or
inst ea d,
with
an
y
ot
he
r
m
e
m
b
e
r
of
h
er
fa
mi
ly
as
de
fi
ne
d
in
th e
Ex
pl
an
at
io
n
to
se
ct
io
n
8.]
8.
Me di ca l
at tend an ce
.—
Su
bj
ec
t
to
an
y
ru
le
s
or
or
de
rs
ma
de
by
th e
St
at
e
Go
ve
rn
me
nt
,
a Le ad er of th e Op
po
si
ti
on
an
d th e me
mb
er
s
of
hi
s
fa
mi
ly
wh
o
ar
e
re
si
di
ng
with
an
d
de
pend an t
on
hi
m,
sh
al
l
be
en
ti
tl
ed
,
fr ee of ch ar ge
,
to a
c
c
o
m
m
o
d
a
t
i
o
n
in ho sp it al s
m
a
i
n
t
a
i
n
e
d
by th e St
at
e
Go
ve
rn
me
nt
an
d
to
me
di
ca
l
at
tend an ce
an
d
tr
ea
tm
en
t.
Ex
pl
an
at
io
n.
—F
or
th e
pu
rp
os
es
of
t
hi
s
se
ct
io
n,
th e
ex
pr
es
si
on
"
a m e m b e r of t
he fa mi ly
"
me an s th e hu
sb
an
d,
wi
fe
,
so n, da ug ht er
,
fath er
,
moth er
,
br ot he r
or sist er
.
9.
Te le ph on e
fa ci li ti es .—
(1
)
Ea ch Le ad er of th e Op
po
si
ti
on
sh
al
l
du
ri
ng
th e te
rm
of
hi
s
of
fi
ce
be
en
ti
tl
ed
to
ha
ve
a
te
le
ph
on
e
inst al le
d
at
Go
ve
rn
me
nt
cost
at
th e
pl
ac
e
of
r
es
id
en
ce
or
at
an
y
pl
ac
e
in
hi
s
co
ns
ti
tu
en
cy
se
le
ct
ed
by
hi
m,
be
in
g
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 Le
ad
er
of
t
he
Op
po
si
ti
on
pe
rs
on
al
ly
in
re
sp
ec
t
of
i
ns
ta
ll
at
io
n
of, in
it
ia
l
de
po
si
t
fo
r,
re
nt
al
ch
ar
ge
s
fo
r
ma
in
te
na
nc
e
of
,
an d
of fi ci al ca ll s
ma de 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 ea ch Le ad er of th e Op
po
si
ti
on
a
su
m
_
of
"R s.
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
ha
s
be
en
pr
ov
id
ed
un
de
r th is se
ct
io
n.
1
'T he se word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
7(
a)
.
2
Th es e
word s we
re
de
em
ed
to
ha
ve
be
en
su
bs
ti
tu
te
d
w.
e.
f.
th e
is
t
Ap
ri
l
20
10
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.
24
.
° Th es e
word s we
re
de
em
ed
to
ha
ve
be
en
su
bs
ti
tu
te
d
w.
ef
. th e Is
t
Ap
ri
l
20
13
fo r th e word s
"f irst cl
as
s"
by
Ma
h.
11
of
2
01
8,
s.
92
)
an d
(iz
).
"
Th es e
word s we
re
de
em
ed
to
ha
ve
be
en
su
bs
ti
tu
te
d
w.
e.
f th e Is
t
Ap
ri
l
20
13
fo r th e word s
"f irst cl
as
s"
by
Ma
h.
11
of
2
01
38
,
s.
9(
Z)
an d
(i
).
5
Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
7(
a)
.
§ Th es e
word s we
re
de
em
ed
to
ha
ve
be
en
su
bs
ti
tu
te
d
w.
ef
. th e Is
t
Ap
ri
l
20
10
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.
24
.
™ Th es e
word s we
re
de
em
ed
to
ha
ve
be
en
su
bs
ti
tu
te
d
w.
e.
f th e Is
t
Ap
ri
l
20
13
fo r th e word s
"f irst cl
as
s"
by
Ma
h,
11
of
2
01
8,
s.
9(
2)
an d
(i
).
8
Th es e
word s we
re
de
em
ed
to
ha
ve
be
en
su
bs
ti
tu
te
d
w.
ef
. th e Is
t
Ap
ri
l
20
13
fo r th e word s
"f irst cl
as
s"
by
Ma
h.
11
of
20
13
,
s.
9(
i) an d
(i
).
®
Th es e
word s we
re
de
em
ed
to
ha
ve
be
en
su
bs
ti
tu
te
d
w.
e.
f.
th e
1s
t
Ap
ri
l
20
13
fo r th e word s
"f irst cl
as
s"
by
Ma
h.
11
of
2
01
8,
s.
9(
Z)
an d
(ii
).
'0 Th es e
word s we
re
in
se
rt
ed
by
Ma
h.
8
of
2
00
1,
s.
7(
a)
.
"
T
h e s e le tt er s
an d
fi gu re s
we re de em ed to ha ve be en su bs ti tu te d
w. ef
. th e Is
t
Ap
ri
l
20
10
fo r th e le
tt
er
s
an
d
fi
gu
re
s
"
Rs
.
8,
00
0
"
by Ma h.
32
of
20
10
,
s.
25
(a
).
6
1978
: Mah.
VII]
Leaders of Opposition in
Maharashtra Legislature Salaries
and
5
Allowances Act,
1978.
*[(4) Where a
Leader of
the
Opposition has
a
telephone installed at
any
place
referred to
in
sub-section
(1)
at
his own cost, t
h
e
n
—
(a)
the
rental charges in
respect of such telephone shall
be
borne
by
the
State
Government ; and
there
shall
be
paid
to
him
a
sum
of *[Rs.
12,000]
per
month in
respect of such telephone ;
(6)
the charges in
respect of official calls
made
from
such
telephone shall
also
be
borne
by
the
State
Government if
he
resides
at
such
place
as
a
residence and
a
separate telephone is
not
provided to
him
by
or
under
the
provisions of this
Act
by
the
State
Government].
10.
Secretarial facilities. There
shall
be
placed
at
the
disposal of
each
Leader
of
the
Opposition such
staff
as
may
be
determined by
rules
or
orders
made
in
that
behalf.
*[10A.
Facility of a personal assistant
"[land a computer assistant]. —
°{ (1)
Each
Leader
of the
Opposition shall
be
entitled, free
of charge, to
the
services of a
personal assistant. For
this
purpose, each
Leader
of
Opposition may
appoint
any
person,
possessing such
qualifications as
may
be
prescribed by
rules
or
orders
made
under
section
13,
as
his personal assistant. Subject to
such
rules
or
orders
as
may
be
made
in
this
behalf, the
assistant so
appointed shall
receive a
fixed
salary
of
®[Rs.
25,000]
per
month from
the
State Government]].
"[(2) There shall be
paid to
each Leader of Opposition a sum
of Rs.
10,000
per
month for
availing the
services of computer operator.]
11.
Leaders of
Opposition not
to
draw
salary
and
allowances, etc.,
as
members
of
State
Legislature.— Notwithstanding anything
contained
in
any
law
for
the
time
being
in
force,
determining the
salaries
and
allowances
of
the
members
of
the
State
Legislature a
Leader
of
the
Opposition
shall
not
be
entitled
to
receive
any
salary
or
allowances
or
other
facilities
under
such
law
although
he
is
m
e
m
b
e
r
of the
Assembly
or
the
Council,
as
the
case
may
be.
12.
Leaders of Opposition not
disqualified.— For
the
avoidence
of
doubt,
it
is
hereby
declared
that
a
person
shall
not
be
disqualified for
being
chosen
as,
or
for
being,
a
m
e
m
b
e
r
of
the
State
Legislative Assembly
or
the
State
Legislative Council
merely
by
reason
of the
fact
that
he
holds
the
office
of a
Leader
of the
Opposition.
13.
Powers of State Government to
make
rules
and
orders.—
(1)
Without prejudice to
any
power
to
make
rules
or
orders
contained elsewhere in
this
Act,
the
State
Government may
make
any
rules
or
orders
for
carrying out
the
purposes of this Act.
(2)
Any rule or
order under this Act
may
be
made so
as
to
be
retrospective to
any
date
not
earlier
than
the
date
of c
o
m
m
e
n
c
e
m
e
n
t
of this
Act.
(3)
All rules or
orders m
a
d
e
under this
Act
shall have
effect as
if enacted in
the
Act.
14.
[
A
m e n d m e n t of Bom.
XLIX
of
1956]
A
m e n d m e n t s have been incorporated in
the
Principal Act.
1
Sub-section
(4)
was subsituted by
Mah.
4
of
1989,
s.
11.
*
These letters and
figures were
deemed to
have
been
substituted w.e.f.
the
Ist
April
2010
for the letters and
figures
" Rs.
6,000
" by Mah.
32
of 2010, s.
25(b).
3
Section
10A
was ingerted by
Mah.
4 8 of 1981, s. 9. * These words were added by Mah. 32 of 2016, s. 16(c). 5 Section 10A was re-numbered as sub-section (1) thereof by Mah. 32 of 2016, s. 16(a). ° These letters and figures were substituted for the letters and figures " Rs, 25,000" by Mah. 32 of 2016, s. 16(a). " Sub-section (2) was inserted by Mah. 32 of 2016, s. G o v e r n m e n t Central Press, M u m b a i