Section 6(2) in Maharashtra Industrial Development Act, 1961
(2)The members of the Corporation nominated under [clause (c) or (i)] [These words brackets and letters were substituted for the words, brackets and letters 'clause (a) or (g) of sub-section (1)' by Maharashtra 44 of 1981, Section 3(b).] of section 4 shall be entitled to draw such salary and allowances as may be prescribed. Such reasonable additional remuneration, as may be fixed by the State Government, may be paid to any one or more of the members for extra or special services required to be rendered by him or them.
