Section 7 in Maharashtra Jeevan Authority Act, 1976
7. Other provisions regarding Members.
(1)The [* *] [The words 'Chairman and the' were deleted by Maharashtra 3 of 1983, Section 5(a).] Member-Secretary shall be paid from the [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] fund such salary and allowances as may be fixed by the State Government.(2)The other members of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be paid such allowances as may be fixed by the State Government.(3)[* * *] [Sub-section (3) was deleted by Maharashtra 18 of 1996, Section 5(b).]
