Section 84 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
84. Honorarium to Chairman of Subjects Committees.
- [(1) Subject to the provisions of section 85, each of the Chairman (other than the Vice-President) referred to in section 83 shall get a consolidated honorarium of [four thousand rupees] [Sub-section (1) was substituted for the original by Maharashtra 10 of 1985, Section 5(a).] per month.](2)[Each Chairman may be provided without payment of rent the use of furnished residential accommodation or subject to such rules as the State Government may make in this behalf, such house rent allowance in lieu thereof as may be deemed suitable by the Zilla Parishad] [This portion was deemed always to have been substituted for the portion beginning with the words 'Each Chairman' and ending with the words 'by the Zilla Parishad' by Maharashtra 8 of 1966, Section 7.], and shall be entitled to such travelling and other allowances as may be prescribed by the State Government. [***] [The portion beginning with the words 'The Vice-President shall be' and ending with words 'elected as Vice-President' was deleted by Maharashtra 10 of 1985 Section 5(b).](3)A Chairman shall not be disqualified for being chosen as, or for being a Councillor or a member of a Panchayat Samiti by reason only that he is in receipt of honorarium or any allowances or amenities under this section.
