Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5AC(2)] [Section 5AC] [Entire Act]

State of Maharashtra - Subsection

Section 5AC(2)(a) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(a)Notwithstanding anything contained in this Act where a member either singly or jointly with his spouse or with his minor children [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(a)(1), (w.e.f. 8.1.2001).] or jointly with his spouse and minor children undertakes a journey by air in any part of India whether within or outside the State, instead of by railway as provided in this section he shall be entitled subject to the maximum limit of [thirty thousand kilometres] [These words were substituted for the words 'twenty thousand kilometres' by Maharashtra 22 of 1987, section 5.] for travelling to claim travelling allowance, as if he or both or all of them as the case may be had undertaken the [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 2013, section 7, (w.e.f. 1.4.2013).]. In such cases, the difference between the fare for journey by air and the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 2013, section 7, (w.e.f. 1.4.2013).] will have to borne by the member.