Section 12 in The Maharashtra Maritime Board Act, 1996
12. Fees and allowances payable to members
The non-official members shall be paid by the Board such fees and allowances for attending meetings of the Board or of any of its Committees and for attending to any work of the Board as may be prescribed by rules:Provided that:-(a)No fees shall be payable to a member who is a Member of Parliament or State Legislature;(b)any allowances payable to a member who is a Member of Parliament or State Legislature shall not exceed the compensatory allowance as defined in clause (a) of section 2 of the Parliament (Prevention of Disqualification) Act, 1959 or as the case may be, in the Explanation to entry 11 in Schedule I to the Maharashtra Legislature Members (Removal of Disqualifications) Act.
