Section 7A in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956
7A. Telephone facilities to Officers of State Legislature.
(1)Every officer of the State Legislature shall during the term of his office be entitled also to have a telephone installed at Government cost at the place of residence or at any place in his constituency selected by him (being a place other than the place of residence provided under this Act by the State Government).(2)No charge shall fall on the office of the State Legislature personally in respect of installation of, initial deposit for, rental charges for maintenance of, and official calls made from, the telephone installed under sub-section (1).(3)There shall also be paid to every Officer of the State Legislature a sum of, Rs. 12,000 per month from the month in which telephone facility has been pro¬vided under this section.(4)Where an officer of the State Legislature has a telephone installed at any place referred to in sub-section (1) at his own cost, then––(a)the rental charges in respect of such telephone shall be borne by the State Government; and there shall be paid to such officer a sum of Rs. 12,000 per month in respect of such telephone; and(b)the charges in respect of official calls made from such telephone shall also be borne by the State Government, if such Officer resides at such place as a residence and a separate telephone is not provided to him by or under the provisions of this Act by the State Government.Explanation.––In this section and in section 8 ‘Officer of the State Legislature’ means the Chairman and the Deputy Chairman and the Speaker and the Deputy Speaker.
