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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(a) in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017

(a)The salary and allowances payable to the Chairperson and Members of the Authority shall be as follows:-
(i)The Chairperson of the Authority shall be paid a monthly salary equivalent to that of the Chief Secretary of the State Government.
(ii)The Members of the Authority shall be paid a salary equivalent to the Principal Secretary of the State Government.
(iii)Dearness Allowance and City Compensatory Allowance.-The Chairperson and the Members of the Authority shall be entitled to receive dearness allowance and city compensatory allowance at the rate as are admissible to the Chief Secretary of the State Government or Principal Secretary of the State Government, respectively.