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[Cites 0, Cited by 0] [Section 107A] [Entire Act]

State of Maharashtra - Subsection

Section 107A(3) in The Maharashtra Cooperative Societies Rules, 1961

(3)Sitting Fees. - A member of a committee of society shown in column (1) of the Table hereto shall be entitled to claim per meeting sitting fee at the rate shown, against it in column (2) of the said Table. Such fee shall be payable only after all the subjects on the agenda of the meeting are discussed. If the member has attended more than one meeting on the same day, he shall be entitled to claim sitting fee for any one of the meetings at the choice of such member.Table
  Class of the society to which the member of theCommittee belongs Rate of sitting fee
  (1) (2)
1. All Societies the area of operation of which extends to thewhole of the State of Maharashtra or working capital of which isrupees fifty crores or above. 375
2. All Societies the area of operation of which extends to adivision or a district or working capital of which is aboverupees five crores but below rupees fifty crores. 300
3. All Societies the area of operation of which extends to aTahsil and working capital, of which is above rupees fifty lakhsbut below rupees five crores. 225
4. (i) All other Societies with working capital of rupees fiftylakhs or above. 90
  (ii) All Societies the authorised capital of which is rupeestwenty-five lakhs but less than rupees fifty lakhs. 75
  (iii) All other Societies 30]