Section 7 in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
7. [Ministers, Ministers of State, Deputy Minister,] [These words were substituted by Maharashtra 52 of 1969, section 5(1).] Speaker, Chairman, [Leaders of the Opposition] [These words were inserted by Maharashtra 8 of 1978, section 14(c)(ii).] or salaried Parliamentary Secretaries not entitled to salaries and allowances under this Act.
Notwithstanding anything contained in this Act, [Ministers, Ministers of State or Deputy Minister] [These words were substituted by Maharashtra 52 of 1969, section 5(1).], the Speaker or Chairman [or a Leaders of the Opposition] [These words were inserted by Maharashtra 8 of 1978, section 14(c)(ii).] [or a salaried Parliamentary Secretary shall not be entitled to any salary, allowances, or provisions for residential accommodation under this Act, by reason of the fact that [the Ministers, Ministers of State, Deputy Minister] [These words were substituted by Maharashtra 52 of 1969, section 5(1).], Speaker, Chairman, [Leaders of the Opposition] [These words were inserted by Maharashtra 8 of 1978, section 14(c)(ii).] or salaried Parliamentary Secretary is a member of the Assembly or Council.
