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State of Maharashtra - Section

Section 7 in The Maharashtra Khadi and Village Industries Rules, 1970

7. Salaries and allowances payable to Chairman, etc.

- [(1) Subject to the provisions of sub-section (3) of section 4-A, the Chairman, the Vice-Chairman, Member-Secretary, and other Members of the Board except those who are official members and those who are M.L.A.s and M.L.C.s shall be paid from the funds of the Board as follows :] [Inserted by G. N. of 25.8.1970.]
All Members including Chairman, Member-Secretary,Vice-Chairman. [Rs. 25] [Substituted by G. N. of 25.8.1970.]per day for attending the Meeting of the Board andMeeting of Committees and Sub-Committees appointed by the Board,[in addition to travelling and daily allowance admissible underrule 8.] [Substituted by G. N. of 25.7.1974.]
(2)[ The Member-Secretary of the Board shall be paid a salary of rupees three hundred per month.] [Inserted by G. N. of 25.8.1970.]
(3)[ Notwithstanding anything contained in sub-rule (2), all members including the Chairman, Member-Secretary and Vice-Chairman shall be entitled to Rs. 25 per day for attending the Meeting of the Board and Meeting of Committees and Sub-Committees appointed by the Board, with effect from the 27th January, 1970, and the Member-Secretary shall be entitled to the salary of Rs. 300 p.m. also from that day.] [Added by G. N. of 17.2.1971]