Section 6B(4) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(4)The objectives, the nature and scope of the activities, etc., of such Gymkhana Club House or Recreation Centre, as the case may be, set up on such land by the Maharashtra State Legislature and the membership fees, the annual subscription fees or any other fees or charges to be collected from the members by such Gymkhana, Club House or Recreation Centre, as the case may be, shall be such as may be prescribed by the rules made in this behalf by the Managing Committee and such rules shall be laid, as soon as may be, after the same are made, before each House of the State Legislature.
