(1)There shall be paid to each member such honorarium, and a travelling allowance and daily allowance for attending the meetings of the Committee or for transacting any business connected with duties as [the chairman, the Co-Chairman or member] [Substituted 'a Chairman or member' by Maharashtra Act No. 2 of 2018, dated 15.1.2018.] to the place where such meetings are held or business is transacted and for the return journey for such place at such rates as may be prescribed.(2)A member of the State Legislature while holding the office of a member of the committee who is eligible for any allowance or honorarium under sub-section (1) shall not be disqualified for continuing as a member of the State Legislature.
