Section 9 in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956
9. Chairman, Deputy Chairman, Speaker and Deputy Speaker not entitled to salaries and allowances as members of State Legislature.
Notwithstanding anything contained in any law for the time being in force, determining the salaries and allowances of the members of the State Legislature, the Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker shall not be entitled to receive any salary or allowances under such law, although he is a member of the Council or Assembly.
