Section 7 in The Maharashtra State legal Aid and Advice Board
7. Honorarium to Executive Chairman.
- The Executive Chairman shall be paid a fixed honorarium of such amount not exceeding Rs. 1,500 per month in the case of a retired Judge of the High Court and not exceeding Rs. 1.000 per month in the case of a retired District Judge :Provided that, the amount of honorarium shall not exceed the difference between the amount of the salary last drawn by the Judge of the High Court, or as the case may be the District Judge, and the amount of pension and pension equivalent to death-cum-retirement gratuity admissible to him.
