Section 9 in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
9. Allowances of Chairperson [* * *] [The words 'Vice-chairperson' was deleted by Maharashtra 30 of 2000, Section 5(b) (w.e.f. 5-5-2000).] and members.
- The Chairperson [* * *] [The words 'the person elected as Vice-Chairperson under the sub-section (5) of section 3' were deleted by Maharashtra 30 of 2000, Section 5(a), (w.e.f. 5-5-2000).] and other members of the District Planning Committee shall receive such allowances as may be fixed by the State Government, from time to time.
