Section 8 in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
8. [Power to make rules and orders.] [These words were inserted by Maharashtra 8 of 1978, section 14(c)(iii).]
(1)[(a)] [Sub-section (1) and the marginal note were substituted for the original by Bombay 38 of 1959.] For the purpose of making rules or orders under this section, there shall be constituted a Joint Committee of both Houses of the State Legislature consisting of five members from the Council nominated by the Chairman and ten members from the Assembly nominated [by the Speaker and the Finance Minister shall be its ex-officio member and Chairman] [These words were substituted for the words 'by the Speaker' by Maharashtra 72 of 1981, section 3(a).],(b)The Joint Committee constituted under clause (a) [* * * *] [The words 'shall elect its Chairman and' were deleted by Maharashtra 72 of 1981, section 3(b).] shall have Power to regulate its procedure,(c)A member of the Joint Committee, [other than the Finance Minister] [These words were inserted by Maharashtra 72 of 1981, section 3(c).] shall hold office as such members for one year from the date of his nomination and any casual vacancy in the Joint Committee may be filled by nomination by the Chairman or the Speaker, as the case may be,(d)The point Committee constituted under clause (a) may, in consultation with the State Government make rules or orders for carrying out the purposes of this Act,(e)Any rules or orders made under clause (d) shall not take effect until they are approved and confirmed by the Chairman and the Speaker and are published in the Oft-foal Gazette; and such publication of the rules or orders shall be conclusive proof that they have been duly made.(2)Any rule or order under this section may be made so as to be retrospective to any date not earlier than the 1st day of November 1956.(3)Rules or orders made under this section shall have effect as if enacted in this Act.
