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State of Maharashtra - Section

Section 10A in The Leaders of Opposition in Maharashtra Legislature Salaries and Allowances Act, 1978

10A. [ Facility of a personal assistant. - Each Leader of the Opposition shall be entitled, free of charge, to the services of a personal assistant. For this purpose, each Leader of Opposition may appoint any person, possessing such qualifications as may be prescribed by rules or orders made under section 13, as his personal assistant. Subject to such rules or orders as may be made in this behalf, the assistant so appointed shall receive a fixed salary of [Rs 15,000] [Section 10A was inserted by Maharashtra 48 of 1981, section 9.] per month from the State Government] [Sub-section (4) was substituted by Maharashtra 4 of 1989, section 11.].