Section 3(2) in The Maharashtra Industrial Development Rules, 1962
(2)[ An official member nominated under clause (a) of sub-section (1) of section 4 shall, if he is a whole ti me member, be entitled to draw the same salary and allowances which he was getting under Government immediately before such nomination. If such official members is a part-time member, he shall not be entitled to draw any salary or allowances except travelling and daily allowances provided for in rule 4.] [Substituted by G.N. of 1.8.1973.]
