Section 61 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
61. Honorarium or sumptuary allowance to President and meeting allowance to Councillors.
- [(1) There shall be paid to the President such honoraria and allowances, as the State Government may, from time to time, by an order determine.] [Inserted by Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Amendment) Act, 2007, (w.e.f. 6-8-2007).](2)[ A Council shall pay to each councillor including the President a meeting allowance for attending the meetings of the Council, Standing Committee, Subject Committee or Special Committee at such rate per meeting as may be prescribed.] [Sub-section (2) was substituted by Maharashtra 15 of 2012, Section 6 (w.e.f. 4-8-2012).](3)Notwithstanding anything contained in section 16 or 44, the receipt by any person of any honorarium, sumptuary allowance or meeting allowance as aforesaid shall not disqualify him from becoming, or continuing as a Councilor.(4)Committees
