Section 4 in The Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978
4. Residence of Leaders of Opposition.
(1)Each Leader of the Opposition shall, so long as he continues as such Leader and for a period of fifteen days immediately thereafter, be entitled without payment of rent, to the use of a furnished residence in Bombay, or in lieu of such residence a house allowance at the rate of [Rs. 10,000 per month and in addition a sum equal to the electricity charges and water charges, if any, paid by him for his place of residence in Bombay (being a place other than the place of residence provided under this Act by the State Government)] [These letters and figures were substituted for the letters and figures 'Rs. 2,500' by Maharashtra 32 of 2010, section 22, (w.e.f. 1-4-2010).].(2)No charge shall fall on the Leader of the Opposition personally in respect of the maintenance of and residence provide under this section.(3)The expenditure on furnishing the residence provided under this section shall be on such scale as the State Government may by rules or orders determine.(4)[ Where a house allowance and other sum are payable under sub-section (1) to a Leader of the Opposition, then save as otherwise provided by or under this Act, the State Government shall not incur any expenditures, or the Leader of the Opposition shall not be entitled to any payment for, additions, alterations, maintenance, repairs or for doing anything whatsoever in respect of his place of residence.] [Sub-section (4) was added by Maharashtra 4 of 1989, Section 4(b).]
