Section 6 in The Maharashtra Electricity (Supply) Rules, 1963
6. Remuneration.
- Except as otherwise provided in the case of the Chairman or any other member by the State Government in any case, the remuneration of the Chairman and other members of the Board (not being salaried members thereof) shall be [Rs. 60] [Substituted by G. N. of 10.10.1984.] for each day of attendance at a meeting of the Board, [or at a meeting of any Committee constituted by the Board] [Added by G. N. of 5.8.1977.]. It shall however, be open to such Chairman or other member not to draw any remuneration and to work in an honorary capacity.
