Section 3A in Maharashtra Local Authority Members' Disqualification Act, 1986
3A. [Disqualification for appointment on remunerative political post. - A councillor or; as the case may be, a member belonging to any political party, aghadi or front who is disqualified for being a councillor or as the case may be, a member; under section 3 shall also be disqualified to hold any remunerative political post for duration of the period commencing from the date of 1-is disqualification till the date on which the term of his office as such councillor or, as the case may be, a member expires or till the date on which he contests an election to a local authority and is declared elected, whichever is earlier.
Explanation.- For the purpose of this section, the expression "remunerative political post" means any office, -(i)under the State Government where the salary or remuneration for such office is paid out of the public revenue of the State Government or Consolidated Fund of the State; or(ii)under a body, whether incorporated or not, which is wholly or partially owned by the State Government and the salary or remuneration for such office is paid by such body; or(iii)under a local authority, where the salary or remuneration for such office is paid by the local authority out of such local authority's fund, except where such salary or remuneration paid is compensatory in nature]
