Section 6C(1) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(1)The Maharashtra Legislature Secretariat shall, on allotment of land by the State Government under section 6B, constitute a fund to be called "the Gymkhana Fund", "the Club Fund", or "the Recreation Centre Fund", as the case may be. Such fund shall consist of,-(i)initial grant of not less than rupees five crores given by the State Government, after appropriation duly made in this behalf, by law;(ii)Membership fees, donations, endowments or any other money received by such institution by way of rent or any other source.
