Section 39I in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
39I. Allowances of members.
The members of the State Marketing Board, holding membership under clauses (v) to (viii) of section 39B shall be paid from the Agricultural Marketing Development Fund, such fees and allowances as may be fixed by the State Government, from time to time, for attending its meeting and for attending to any other work, assigned to them by the State Marketing Board.
