Section 124(5) in Maharashtra Housing and Area Development Act, 1976
(5)Notwithstanding anything contained in this Chapter; if a member of the State Legislature is appointed as a member of the Panchayat including the Sarpanch and Upa-Sarpanch thereof, he shall not be entitled to receive any remuneration other than travelling allowance, daily allowance or other allowance which is paid to a member of the Panchayat for the purpose of meeting the personal expenditure incurred in attending the meeting of Panchayat or in performing any other functions as such member.
