Section 8 in The Maharashtra State legal Aid and Advice Board
8. Honoraria.
- (l) The members of the Board, other than the Executive Chairman and the Member-Secretary, shall not be entitled to any remuneration.(2)The members of the Board who are nominated from amongst the Members of Parliament and the State Legislature shall be paid travelling and daily allowances as may be admissible to them in their respective capacities as Members of Parliament or the State Legislature, as the case may be.(3)The ex-officio members, shall be entitled to travelling and daily allowances according to the rules applicable to them. The other members shall be paid travelling and daily allowances as admissible to Grade I Officers of the State Government under the normal rules.
