Section 6(4) in The Maharashtra State Council of Examinations Act, 1998
(4)The Chairperson of the State Council and the Chairperson of a Regional Council shall be the employees of the Government from the Maharashtra Education Services, Group A and the Chairperson shall draw their salary and allowance from the Consolidated Fund of the State. The salary, allowances and other conditions of service of the Chairperson shall be such as may be determined by the Government.
