Section 9 in Goa, Daman And Diu Members of Legislative Assembly (Removal of Disqualification) Act, 1982
9. The office of Chairman, Director or member of a statutory or non-statutory body or committee or corporation constituted by the Government of Goa, Daman and Diu:
Provided that the Chairman, Director or member of any of the aforesaid committees or bodies or corporations is not entitled to any remuneration other than compensatory allowance.Explanation. - For the purpose of the aforesaid entries-(i)"Compensatory allowance" means any sum of money payable to the holder of an office by way of daily allowance [such allowance not exceeding the amount of daily allowance to which a member of the Legislative Assembly is entitled under the Goa, Daman and Diu Salary, Allowances and Pension of the Members of the Legislative Assembly Act, 1964 (2 of 1965)], any conveyance allowance, house rent allowance or travelling allowance for the purpose of enabling him to recoup any expenditure incurred by him in performing the functions of that office;(ii)"statutory body" means any corporation committee, commission, council, board or other body of persons, whether incorporated or not, established by or under any law for the time being in force;(iii)"non-statutory body" means any body of persons other than a statutory body.
