Section 8(1)(c) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(c) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(c)A member of the Joint Committee, [other than the Finance Minister] [These words were inserted by Maharashtra 72 of 1981, section 3(c).] shall hold office as such members for one year from the date of his nomination and any casual vacancy in the Joint Committee may be filled by nomination by the Chairman or the Speaker, as the case may be,

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State of Maharashtra - Subsection

Section 8(1)(c) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956