Section 11 in The Maharashtra Medical Practitioners Act, 1961
11. Fees and allowances [for meetings] [These words were substituted for the words 'to President, Chairman and members' by Maharashtra 23 of 1982, section 2(b).].
- There shall be paid to the President, [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, Section 13(a).] and other members of [the Council] [These words were substituted for the words 'the Board and Faculty' by Maharashtra 23 of 1982, Section 13(b).], [and to the members of their committees and to the Chairman and members of the appellate authority referred to in sub-section (7) of section 17] [These words, brackets and figures were inserted by Maharashtra 19 of 1962, Section 2(a).] such fees and allowances for attendance at meetings, and such reasonable travelling allowances as shall from time to time be prescribed by rules.
