Section 10C(1) in The Maharashtra Ministers' Salaries And Allowances Act, 1956
(1)Every Minister, Minister of State and Deputy Minister shall be entitled, free of charge, to the service of a personal assistant. For this purpose, the Minister, Minister of State or Deputy Minister, as the case may be, may appoint any person, possessing such qualifications as may be prescribed by rules or orders made under section 14, as his personal assistant. Subject to such rules or orders as may be made in this behalf the assistant so appointed shall receive a fixed salary of Rs. 25,000 per month from the State Government.
