Section 3 in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
3. Salaries to be paid to members [and consolidated allowances.] [Theses words were added by Bombay 38 of 1959, section 2(2).]
- [(1)] [Section 3 was renumbered as sub-section (1) and sub-section (2) was added by Bombay 38 of 1959 section 2(1).] There shall be paid to each Member [during the whole of his term of office] [These words were inserted by Bombay 43 of 1958, section 3.] a salary at the rate of [Rs. 8,000] [These letters and figures were substituted for the letters and figures 'Rs. 2000' by Maharashtra 32 of 2010, section 16(a) (w.e.f. 1-4-2010).] per month.(2)[ There shall be paid to each Member during the whole of his term of office per month a sum of [Rs. 3,000] [Section 3 was renumbered as sub-section (1) and sub-section (2) was added by Bombay 38 of 1959 section 2(1).] as consolidated allowance for all matters not specifically provided for by or under the provisions of this Act.]
