Section 7A(4) in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956
(4)Where an officer of the State Legislature has a telephone installed at any place referred to in sub-section (1) at his own cost, then––(a)the rental charges in respect of such telephone shall be borne by the State Government; and there shall be paid to such officer a sum of Rs. 12,000 per month in respect of such telephone; and(b)the charges in respect of official calls made from such telephone shall also be borne by the State Government, if such Officer resides at such place as a residence and a separate telephone is not provided to him by or under the provisions of this Act by the State Government.Explanation.––In this section and in section 8 ‘Officer of the State Legislature’ means the Chairman and the Deputy Chairman and the Speaker and the Deputy Speaker.
