Section 11 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
11. Conditions of service of Chief Executive Officer and non-official members.
(1)The remuneration and other conditions of service of the Chief Executive Officer shall be such as the State Government may, by order, from time to time, determine.(2)Every non-official member shall receive such allowances for the purpose of meeting. personal expenditure incurred in attending the meetings of the Authority or for attending to any other business of the Authority as such member, as the State Government may, by order, from time to time, determine.(3)The remuneration of the Chief Executive Officer and the allowances to the non-official members shall be paid from the Truck Terminal Fund.(4)Notwithstanding anything contained in this Act, if a member of Parliament or State Legislature is appointed as a member of the Authority, the remuneration and allowances payable to him,-(a)if he is member of the Parliament, shall not exceed the compensatory allowances as defied in the Parliament (Prevention of Disqualification) Act, 1959;(b)if is he is a member of the State Legislature, shall not exceed the compensatory allowances permissible to him under entry 11 of the Maharashtra Legislature Members (Removal of Disqualifications) Act.
