Section 46 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
46. Honorarium and other facilities to President.
(1)Subject to the provisions of sub-section (2) of section 47, there shall be paid to the President an honorarium of [five thousand rupees] [These words were substituted for the words 'one thousand and five hundred rupees' by Maharashtra 11 of 1994, Section 2.] per month.(2)[The President may be provided without payment of rent the use of furnished residential accommodation or subject to such rules as the State Government may make in this behalf, such house rent allowance in lieu thereof as may be deemed suitable by the Zilla Parishad] [This portion was deemed always to have been substituted for portion beginning with 'The President' and ending with 'the Zilla Parishad' by Maharashtra 8 of 1996, Section 2.] and shall be given such travelling and other allowances as may be prescribed by the State Government.(3)The President shall devote sufficient time and attention to the duties of his Office.(4)The President shall not be disqualified for being chosen as, or for being, a Councillor or a member of any committee by reason only that he is in receipt of an honorarium or of any allowances or amenities under this section.
