Section 11 in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956
11. Residences of Deputy Chairman and Deputy Speaker.
(1)The Deputy Chairman and the Deputy Speaker each shall be entitled without payment of rent, to the use of a furnished residence in Bombay throughout his term of office and for a period of fifteen days immediately thereafter, or in lieu of such residence a house allowance at the rate of Rs. 10,000 per month and in addition a sum equal to the electricity charges and water charges, if any, paid by him for this place of residence in Bombay (being a place other than the place of residence provided under this Act by the State Government).(2)No charge shall fall on the Deputy Chairman or the Deputy Speaker person¬ally in respect of the maintenance of any residence provided under this section.(3)The expenditure on furnishing any residence provided under this section shall be on such scale as the State Government may by rules or orders determine.(4)Where a house allowance and other sum are payable under sub-section (1) to the Deputy Chairman or the Deputy Speaker, then save as otherwise provided by or under this Act, the State Government shall not incur any expenditure, or the Deputy Chairman or the Deputy Speaker shall not be entitled to any payment, for additions, alterations, maintenance, repairs or for doing anything whatsoever in respect of his place of residence.
