Section 9(3) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(3)The members shall receive such allowances as may be determined by by-laws for meeting the personal expenditure in attending the meetings of the committee or standing committee or any sub-committee or body thereof or in performing any other functions as members:Provided that the allowances payable,-(i)to a member who is the member of Parliament shall not exceed the compensatory allowance as defined in the Parliament (Prevention of Disqualifications) Act, 1959 payable to him;(ii)to a member who is the member of the Maharashtra State Legislature shall not exceed the compensatory allowances permissible to him under entry 11 of the Maharashtra Legislature Members (Removal of Disqualifications) Act.
