Section 47A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
47A. [ Honorarium, other facilities including leave of absence to Vice-President and consequential provisions. [Section 47A was inserted by Maharashtra 10 of 1985, Section 3.]
(1)Subject to the provisions of sub-section (5), there shall be paid to Vice-President an honorarium of [four thousand rupees] per month.(2)The Vice-President may be provided without payment of rent the use of furnished residential accommodation or subject to such rules as the State Government may make in this behalf, such house rent allowance in lieu thereof as may be deemed suitable by the Zilla Parishad, and shall be given such travelling and other allowances as may be prescribed by the State Government.(3)The Vice-President shall not be disqualified for being chosen as, or for being a Councillor or a member of any committee by reason only that he is in receipt of an honorarium or of any allowances or amenities under this section.(4)The Vice-President may remain absent for a period not exceeding thirty days in a year without permission, and he may be granted leave of absence for a period exceeding thirty days and not exceeding ninety days in a year in the aggregate by the Standing Committee and for any period exceeding ninety days by the State Government; but no leave exceeding one hundred and eighty days in any one year shall be granted.(5)The Vice-President shall not be entitled-(a)to any honorarium during any period of absence exceeding thirty days in a year under sub-section (4); and(b)to any honorarium, allowances or other facilities including leave of absence, also as the Chairman of any of the Committees.(6)Nothing in clause (a) of sub section (5) shall apply when a Vice-President is absent for a period not exceeding ninety days during his term of office on ground of illness duly certified by such medical authority as the State Government may specify in this behalf.Explanation. - For the removal of doubt it is hereby declared that the rules, if any, in force immediately before the 17th day of October, 1984 in respect of the matters referred to in sub-section (2) as applicable to the Chairman of the Committees shall continue to apply to the Vice-President until fresh rules are made in that behalf.]
