Section 5(1) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(1)There shall be paid to each Member a travelling allowance for a journey undertaken for the purpose of attending to session of the Assembly or Council or a meeting of a Committee to the place where such session or meeting is held [or for the purpose of transacting any business connected with his duties as Chairman of a Committee [or of attending to any other business connected with his duties as Member] [These words were inserted by Maharashtra 17 of 1962, section 3(1).] to the place where such business is to be transacted] and for the return journey from such place -(i)[ at the rate of one and one-half of a [the air-conditioned two-tier fare] [Clause (i) was substituted by Maharashtra 3 of 1965, section 4(a)(ii).] for a journey by railways or steamer, irrespective of the class in which the Member actually travels, and](ii)at such rate per mile for a journey by road, sea or river in addition to the journey by railway or steamer, as may likewise be prescribed [* * *] [The words 'by the State Government' were deleted by Bombay 38 of 1959, section 4(2).][***] [Deleted by Maharashtra Act No. 57 of 2018, dated 13.8.2018.][[Provided that] [This proviso was inserted by Maharashtra 11 of 1966, section 2(a).], if a member ordinarily resides or carries on business at any place outside the State of Maharashtra, he shall be entitled to travelling allowance under this section only for that part of his journey which is performed within the limits of the State]:[[Provided further that] [This proviso was substituted by Maharashtra 3 of 1965, section 4(a)(iii).], where a member travels [by railway or steamer] [These words were substituted for the words 'by railway' by Maharashtra 64 of 1974 section 2.] in accordance with the facilities provided under section 5AC, or travels on a free pass under section 5A he shall be entitled only to a travelling allowance on an amount equal to one first class fare for the distance travelled as if such journey had been performed by railway.][Provided also that, where a Member travels by railway actually by air-conditioned two-tier [or three-tier] [This proviso was added by Maharashtra 3 of 1991, section 3.] he shall be entitled, if such journey is for any of the purposes specified in this section or, as the case may be, in accordance with the facilities provided under section 5AC, to a travelling allowance of an amount equal to one and one half of air-conditioned two-tier [or three-tier] [These words were inserted by Maharashtra 14 of 1999 section 2(a).] fare or to one such fare, as the case may be.]
