Section 5(4) in The Maharashtra Educational Institutions (Management) Act, 1976
(4)The members of the Committee shall be eligible for such allowances for attending the meetings of the Committee as the State Government may by order determine. A member of the State Legislature while holding the office of a member of the Committee shall not be entitled to receive any allowances other than travelling allowance, daily allowance or such other allowance which is paid to the holder of such office for the purpose of meeting the personal expenditure incurred in attending the meeting of the Committee or on performing any other functions as the holder of such office.
