Section 37A in The Mumbai Municipal Corporation Act, 1888
37A. Honoraria, fees or allowances.
(1)With the previous sanction of the State Government, the Corporation may pay [Mayor and Deputy Mayor] [These words were substituted for the words 'the Chairperson of the Corporation, the Deputy Chairperson, the Mayor, the Deputy Mayor, the Member of the Mayor-in-Council and' by Maharashtra 27 of 1999, Section 8(a)(i), (w.e.f. 23-4-1999).] each councillor such honoraria, fees or other allowances as may be prescribed by rules made by the Corporation under this section:[Provided that the non-councillor members of the Education Committee shall be paid a fee of rupees one hundred per diem in lieu of honorarium and sitting allowance and the maximum of such fees shall not exceed rupees four hundred per month.] [This proviso was inserted by Maharashtra 27 of 1999, Section 8(a)(ii), (w.e.f. 23-4-1999).](2)[ The Corporation shall place at the disposal of the Mayor; [* * * *] [Sub-section (2) was substituted by Maharashtra 8 of 1992, Section 2.] annually, such amount as sumptuary allowance, as the State Government may, from time to time, by an order determine.](3)Notwithstanding anything contained in section 16, the receipt by a councillor of any honorarium, fee or allowance as aforesaid shall not disqualify any person for being elected or being a councillor.
