Section 107 in The Maharashtra Universities Act, 1994
107. Membership of State Legislature and of Parliament.
(1)A teacher of a private college shall not be disqualified for continuing as such teacher merely on the ground that he has been elected or nominated as a member of the Legislative Assembly or of the Legislative Council of the State or of Parliament.(2)A teacher elected or nominated as a member of the Legislative Assembly or of the Legislative Council of the State, or Parliament shall be entitled to treat the period of his membership of the Legislative Assembly or of the Legislative Council or of Parliament as on leave without salary and allowances.(3)A teacher referred to in sub-section (2) shall also be entitled to count the period of his membership of the Legislative Assembly or of the Legislative Council or of Parliament for the purposes of pension, seniority and increments.
