76. Member of the Legislative Assembly not to receive remuneration.
- Notwithstanding anything contained in Section 6, if a member of the State Legislature is appointed as a member of the Board (including the Chairman thereof), he shall not be entitled to receive any remuneration other than travelling allowance, daily allowance, or such other allowance which is paid to a member of the Board for the purpose of meeting the personal expenditure incurred in attending the meetings of the Board or in performing any other functions as such member.
