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State of Maharashtra - Section

Section 10 in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956

10. Salaries of Deputy Chairman and Deputy Speaker.

Save as otherwise provided in this Act, there shall be paid to the Deputy Chairman and Deputy Speaker, during the term of their office, the salary equivalent to the basic pay and dearness allowance admissible to the Additional Chief Secretary to the Government of Maharashtra and as revised, from time to time.