Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

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

6B. [ Other amenities. - (1) The State Government may, by order, subject to such terms and conditions as may be specified in the said order, allot a piece of land, in the vicinity of Vidhan Bhavan or MLAs' Hostel in Mumbai, to the Maharashtra State Legislature for the purpose of making available to the Members of the State Legislature, amenities like Gymkhana, Club House or Recreation Centre, etc.

Explanation.- For the purposes of this section, "the members of the State Legislature "means the sitting and past Members of the State Legislature.
(2)On allotment of the land to the Maharashtra State Legislature by the State Government under sub-section (1), a Managing Committee consisting of the office bearers as specified below, shall be deemed to have been constituted from the date of such allotment, for the management, supervision, running and maintenance of such Gymkhana, Club House or Recreation Centre, etc., as the case may be, namely:-
(a) Chairman ex-officioChairperson
(b) Speaker ex-officioCo-Chairperson.
(c) Chief Minister ex-officioMember.
(d) Deputy Chairman, Maharashtra Legislative Council. ex-officioMember.
(e) Deputy Speaker, Maharashtra Legislative Assembly. ex-officioMember.
(f) Deputy Chief Minister ex-officioMember,
(g) Minister for Parliamentary Affairs ex-officioMember.
(h) Leaders of opposition in the Assembly and Council. ex-officioMembers
(i) Minister(s) of State, Parliamentary Affairs ex-officioMember(s).
(j) One member each from the recognised political parties in theState Legislature, nominated by the Chairperson ex-officioMembers
(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.
(4)The objectives, the nature and scope of the activities, etc., of such Gymkhana Club House or Recreation Centre, as the case may be, set up on such land by the Maharashtra State Legislature and the membership fees, the annual subscription fees or any other fees or charges to be collected from the members by such Gymkhana, Club House or Recreation Centre, as the case may be, shall be such as may be prescribed by the rules made in this behalf by the Managing Committee and such rules shall be laid, as soon as may be, after the same are made, before each House of the State Legislature.
(5)The Managing Committee may make bye-laws for its governance, and for carrying out its functions and duties, consistent with the provisions of this Act and the rules made thereunder any other law for the time being in force.
(6)The Executive secretary of the Managing Committee shall be responsible for convening the meetings of the Committee as per the directions of the Chairperson and for recording the minutes of the meetings and Shall perform such other duties and functions as may be directed by the Committee.