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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Maharashtra - Subsection

Section 6B(3) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(3)The Chairperson shall appoint, from amongst the members, a Treasurer and such other office bearers as deemed necessary, and the principal Secretary of the Maharashtra Legislative Assembly or the Maharashtra Legislative Council, nominated by the Chairperson, shall be the ex-officio Executive Secretary of the Committee.