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State of Maharashtra - Section

Section 3 in The Maharashtra Industrial Development Rules, 1962

3. Salary and allowances and honorarium of members.

(1)A nonofficial member shall be entitled to an allowance of Rs. 40 for every day on which he attends a meeting of the Corporation or any of its Committees.
(2)[ An official member nominated under clause (a) of sub-section (1) of section 4 shall, if he is a whole ti me member, be entitled to draw the same salary and allowances which he was getting under Government immediately before such nomination. If such official members is a part-time member, he shall not be entitled to draw any salary or allowances except travelling and daily allowances provided for in rule 4.] [Substituted by G.N. of 1.8.1973.]