Section 6(3) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(3)[ A member shall be entitled, free of charge, to the services of a personal assistant. For this purpose, the member may appoint any person, possessing such qualifications as may be prescribed by rules or orders made under section 8 as his personal assistant. Subject to such rules or order as may be made in this behalf the assistant so appointed shall receive a fixed salary of [Rs. 15,000] [Sub-section (3) was substituted by Maharashtra 48 of 1981, section 3.] per month from the State Government.]
