Section 5AB in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
5AB. [ [* * *] [[Sections 5AB and 5AC were inserted by Maharashtra 3 of 1965, section 6.
Section 8 of Maharashtra 3 of 1965 reads as follows:-'Sections 5AB inserted in the principal Act by section 6 of this Act shall be deemed to have come into force on the 15th day of December 1961.']] Chairman of [* *] [The word 'certain' was deleted by Maharashtra 49 of 1972, section 2(b).] Committees entitled to travel [by air-conditioned coach or by air.] [These words were substituted for the words 'by air' by Maharashtra 24 of 1969, section 2(c).]Notwithstanding anything contained in section 5 and section 5AA [* * * * *] [The words 'the Leaders of the opposition when undertaking or performing any journey for the purposes of these sections and' were deleted by Maharashtra 8 of 1978, section 14(a)(1).] any member may for the purpose of transacting any business connected with his duties as [Chairman of any Committee] [These words were substituted for the words beginning with 'Chairman of the Committee' and ending with 'or Committee on Government Assurances' by Maharashtra 49 of 1972, section 2(a).] undertake or perform the journey referred to in those, sections [either by railway in an air-conditioned coach or by air] [These words were substituted for the words 'by air' by Maharashtra 24 of 1969, section 2(a).] and in that case, he shall be entitled to receive travelling allowance of an amount equal to one and one-fourth [of the fare for the air-conditioned class, or as the case may be of the air fare] [These words were substituted for the words 'of the air fare' by Maharashtra 24 of 1969, section 2(b).] for each such journey].
