Section 6 in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
6. [ Amenities.] [Section was substituted by Maharashtra 23 of 1964, section 2.] - (1) A member shall be entitled to residential accommodation [either without payment of rent or on payment of such rent and] [These words were inserted by Maharashtra 3 of 1965, section 7.] on such scale and on such conditions and to such other facilities as may be prescribed by rules or orders made under section 8 :
[Provided that where any residential accommodation is provided to a member in any Hostel for the members, it shall be without payment of rent.] [This proviso was added by Maharashtra 28 of 1981, section 8(a).](2)Subject to rules or orders made under section 8 a member shall be entitled for himself and for members of his family who are residing with, and dependent on him, free of charge, to accommodation in hospitals maintained by the State Government and to medical attendance and treatment.Explanation.- For the purpose of this sub-section, the expression "a member of his family" means the husband, wife, son, daughter, father, mother, brother or sister.](3)[ A member shall be entitled, free of charge, to the services of a personal assistant. For this purpose, the member may appoint any person, possessing such qualifications as may be prescribed by rules or orders made under section 8 as his personal assistant. Subject to such rules or order as may be made in this behalf the assistant so appointed shall receive a fixed salary of [Rs. 15,000] [Sub-section (3) was substituted by Maharashtra 48 of 1981, section 3.] per month from the State Government.](4)[ There shall be paid to every Member a lump sum amount of [Rs. 46,000] [Sub-section (4) was substituted by Maharashtra 26 of 2008, section 2, (w.e.f. 8-8-2008).] per month as a mileage allowance for the purpose of touring.](5)[ There shall be paid to every member a sum of [Rs. 10,000] [This sub-section was added by Maharashtra 23 of 1985, section 6(c).] stationery and postage.]
