Section 3 in The Maharashtra Ministers' Salaries And Allowances Act, 1956
3. Salaries of Ministers and Ministers of State.
(1)Save as otherwise provided in this Act, there shall be paid to the Minister, during the term of his office, the salary equivalent to the basic pay and dearness allowance admissible to the Chief Secretary to the Government of Maharashtra and as revised, from time to time.(2)Save as otherwise provided in this Act, there shall be paid to the Minister of State, during the term of his office, the salary equivalent to the basic pay and dearness allowance allowances admissible to the Additional Chief Secretary to the Government of Maharashtra and as revised, from time to time;.
