Section 11 in Maharashtra Legislature Members (Removal of Disqualifications) Act, 1956
11. The office of the Chairman or Member of any Committee or body appointed by the Central or State Government.
Provided that the Chairman or any Member of any Committee or body does not receive any remuneration other than the compensatory allowance.Explanation.- For the purpose of this entry, "compensatory allowance" shall mean the travelling allowance, the daily allowance or such other allowance which is paid to the holder of the office for the purpose of meeting the personal expenditure in attending the meeting of the committee or body or in performing any other functions as the holder of the said office.
