Section 47A(5) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(5)The Vice-President shall not be entitled-(a)to any honorarium during any period of absence exceeding thirty days in a year under sub-section (4); and(b)to any honorarium, allowances or other facilities including leave of absence, also as the Chairman of any of the Committees.
