Section 7 in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
7.
If a serving officer of the State or Central Government is appointed as the Chairperson or Member of the Authority, as the case may be, his salary and allowances shall be as per rule 6, during the period he is holding the said post :Provided that, such entitlement shall not be less than what he is otherwise eligible in case of serving government servant.
