Section 20 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
20. Honorarium to Chairman and Vice-Chairman.
- The committee may, subject to the provisions of by-laws made in that behalf, pay to the Chairman and the Vice-Chairman an honorarium of such amount as may be specified in the by-laws:Provided that, no honorarium shall be payable to any Chairman or Vice-Chairman, if he is a member of the Parliament or of the State Legislature.
