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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Maharashtra - Subsection

Section 6B(2) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(2)On allotment of the land to the Maharashtra State Legislature by the State Government under sub-section (1), a Managing Committee consisting of the office bearers as specified below, shall be deemed to have been constituted from the date of such allotment, for the management, supervision, running and maintenance of such Gymkhana, Club House or Recreation Centre, etc., as the case may be, namely:-
(a) Chairman ex-officioChairperson
(b) Speaker ex-officioCo-Chairperson.
(c) Chief Minister ex-officioMember.
(d) Deputy Chairman, Maharashtra Legislative Council. ex-officioMember.
(e) Deputy Speaker, Maharashtra Legislative Assembly. ex-officioMember.
(f) Deputy Chief Minister ex-officioMember,
(g) Minister for Parliamentary Affairs ex-officioMember.
(h) Leaders of opposition in the Assembly and Council. ex-officioMembers
(i) Minister(s) of State, Parliamentary Affairs ex-officioMember(s).
(j) One member each from the recognised political parties in theState Legislature, nominated by the Chairperson ex-officioMembers