Section 4 in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
4. Daily allowance to be paid to Members.
- There shall be paid subject to such rules or orders [as may be made under section 8] [These words and figures were substituted for the words 'as the State Government may make' by Bombay 38 of 1959, section 3.] in this behalf, to each Member a daily allowance [at the rate of [Rs.1,000] [This portion was substituted for the words, figures and letters 'as the rate of Rs. 10' by Maharashtra 3 of 1965, section 3.]] for each day of the period of residence for the purpose of attending the session of the Assembly or Council or the meeting of a Committee, as the case may be, at the place where such session or meeting is held [or for each day of the period of residence at any place where any business connected with the Members' duties as Chairman of a Committee is transacted] [These words were inserted by Maharashtra 17 of 1962, section 2(1).] [or where any other business connected with his duties as Member is transacted] [These words were inserted by Maharashtra 19 of 1978, section 2(a).]:Provided that in the case of a Member, who ordinarily resides or carries on business at the place where such session or meeting is held [or where such business is transacted] [These words were inserted by Maharashtra 17 of 1962, section 2(2)(a).], there shall be paid to such Member subject to the rules or order as aforesaid daily allowance [at the rate of [Rs. 400] [This portion was substituted for the words, figures and letters 'as the rate of Rs. 10' by Maharashtra 3 of 1965, section 3.]] for each day on which he attends such session or meeting [or transacts such business] [These words were inserted by Maharashtra 30 of 2005, section 2(2)(b).]; but a break of not more than three days between two successive meetings [or day on which such business is transacted] [These words were inserted by Maharashtra 30 of 2005, section 2(2)(c).] shall be deemed to be days of attendance [or of the transaction of such business] [These words were inserted by Maharashtra 30 of 2005, section 2(2)(d).] for such Member who does not leave the place of session or meeting [or of the transaction of such business] [These words were inserted by Maharashtra 30 of 2005, section 2(2)(e).] during such break.[Explanation.- For the purposes of this section and section 5, attendance of a Member, with the approval of the Speaker or the Chairman, as the case may be, at any place for participating in any refresher course in parliamentary practice and procedure, or for being present at any seminar, conference or meeting of any Parliamentary Association, University or other recognised body on matters connected with any parliamentary affairs, shall be deemed to be attendance of the Member at that place for transacting a business connected with his duties as a Member.] [The Explanation was added by Malt 19 of 1978, section 2(b).]
