Section 7(1) in Maharashtra Jeevan Authority Act, 1976
(1)The [* *] [The words 'Chairman and the' were deleted by Maharashtra 3 of 1983, Section 5(a).] Member-Secretary shall be paid from the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] fund such salary and allowances as may be fixed by the State Government.
