LexThe Maharashtra Legislature Members’ Salaries and Allowances Act.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1956 : XLIX] 1
THE MAHARASHTRA LEGISLATURE MEMBERS’ SALARIES AND ALLOWANCES
ACT
[Text as on 13th May 2024]
________________
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title and commencement.
2. Definitions.
3. Salaries to be paid to Members.
3A. [Deleted].
4. Daily allowance to be paid to Members.
5. Travelling allowance to be paid to Members.
5AA. Allowances to Chairman or Member of Committee when on tour on duty in any part of
India.
5AB. Chairman of Committees entitled to travel by air-conditioned coach or by air.
5AC. Free transit by railway and steamer.
5A. Free transit by road transport service.
5B. Daily allowance and travelling allowance to Members on vacating seats.
5C. Telephone facilities to Members.
6. Amenities.
6A. Travel facilities to Members.
6B. Other amenities.
6C. Constitution of Fund.
7. Minister, Minister of State, Deputy Minister, Speaker, Chairman, Leaders of the Opposition
or salaried Parliamentary Secretaries not entitled to salaries and allowances under this Act.
8. Power to make rules and orders.
9. Repeal.
2 The Maharashtra Legislature Members’ Salaries and Allowances Act [1956 : XLIX
1956 : XLIX] The Maharashtra Legislature Members’ Salaries and Allowances Act 3
LIST OF AMENDMENT ACTS
1. Amended by Bom. 41 of 1957
2. Amended by Bom. 43 of 1958
3. Amended by Bom. 38 of 1959
4. Amended by Bom. 66 of 1959
5. Adapted and modified by the Maharashtra Adaptation of Laws (State and Concurrent
Subjects) Order, 1960.
6. Amended by Mah. 29 of 1960
7. Amended by Mah. 17 of 1962
8. Amended by Mah. 23 of 1964
9. Amended by Mah. 3 of 1965
10. Amended by Mah. 11 of 1966
11. Amended by Mah. 29 of 1967
12. Amended by Mah. 21 of 1969
13. Amended by Mah. 24 of 1969
14. Amended by Mah. 52 of 1969
15. Amended by Mah. 2 of 1970
16. Amended by Mah. 23 of 1970
17. Amended by Mah. 16 of 1972
18. Amended by Mah. 49 of 1972
19. Amended by Mah. 64 of 1974 (1-1-1975)
20. Amended by Mah. 40 of 1975 (8-9-1975)
21. Amended by Mah. 11 of 1976 (14-4-1976)
22. Amended by Mah. 8 of 1978 (27-3-1978)
23. Amended by Mah. 9 of 1978 (7-3-1978)
24. Amended by Mah. 19 of 1978 (15-4-1978)
25. Amended by Mah. 15 of 1980
26. Amended by Mah. 28 of 1981 (1-4-1981)
27. Amended by Mah. 48 of 19811
28. Amended by Mah. 72 of 19812 (1-4-1981)
29. Amended by Mah. 23 of 1981 (1-8-1985)
30. Amended by Mah. 22 of 1987 (1-8-1987)
31. Amended by Mah. 3 of 19913 (2-1-1991)
1 Mah. 48 of 1981, except sections 5, 7 and 9 came into force on the 1 st April 1981. Section 5, 7 and 9 came into force on
the date of publication of the Act in the Official Gazette, i.e. 18th September 1981.
2 Mah. 72 of 1981, except sections 3 and 9 came into force on the 1st April 1981, the remaining sections came into force on
the date of publication of the Act in the Official Gazette, i.e. 29th December 1981.
3 Sections 2, 5 and 6 of this Act came into force on the 1st day of June 1990 and sections 3, 4 a nd 7 came into force on the
20th day of May 1987.
Note.- The date mentioned in the brackets indicate the date of commencement of the Act.
4 The Maharashtra Legislature Members’ Salaries and Allowances Act [1956 : XLIX
32. Amended by Mah. 25 of 1993 (1-8-1993)
33. Amended by Mah. 10 of 1997 (1-7-1997)
34. Amended by Mah. 14 of 1999 (25-1-1999)
35. Amended by Mah. 32 of 1999 (1-5-1999)
36. Amended by Mah. 8 of 2001 (8-1-2001)
37. Amended by Mah. 25 of 2003 (1-1-2003)
38. Amended by Mah. 26 of 2003 (31-12-2002)
39. Amended by Mah. 30 of 2005 (1-4-2005)
40. Amended by Mah. 18 of 2007 (5-5-2007)
41. Amended by Mah. 20 of 2008 (9-5-2008)
42. Amended by Mah. 26 of 2008 (8-8-2008)
43. Amended by Mah. 18 of 2009 (1-7-2009)
44. Amended by Mah. 32 of 2010 (1-4-2010)
45. Amended by Mah. 11 of 2013 (1-4-2013)
46. Amended by Mah. 32 of 2016 (24-8-2016)
47. Amended by Mah. 17 of 2017 (24-8-2016)
48. Amended by Mah. 57 of 2018 (24-8-2016)
49. Amended by Mah. 16 of 2020 (1-1-2020)
50. Amended by Mah. 44 of 2022 (1-4-2022)
Note.- The date mentioned in the brackets indicate the date of commencement of the Act.
1956 : XLIX] The Maharashtra Legislature Members’ Salaries and Allowances Act 5
ACT No. XLIX OF 19561
[THE MAHARASHTRA LEGISLATURE MEMBERS’ SALARIES AND ALLOWANCES ACT.]
[This Act received the assent of the Governor on the 30th November 1956; assent was first published,
in the Maharashtra Government Gazette, Part IV, on the 30th November 1956.]
An Act to provide for the salaries and allowances of Members of 2[the Maharashtra
Legislature] and certain other matters.
WHEREAS it is expedient to provide for the salaries and allowances of Members of 3[the
Maharashtra Legislature] and certain other matters as hereinafter appearing ; It is hereby enacted in the
Seventh Year of the Republic of India as follows :—
1. Short title and commencement.— 4[(1) This Act may be called the Maharashtra Legislature
Members’ Salaries and Allowances Act.]
(2) It shall be deemed to have come into force on the 1st day of November 1956.
2. Definitions.— In this Act, unless there is anything repugnant in the subject or context,—
(a) “Assembly” means the 5[Maharashtra Legislative Assembly] ;
(b) “Chairman” means the Chairman of the Council ;
(c) “Committee” means a committee of the Assembly or the Council or a joint committee of
both, as the case may be ;
(d) “Council” means the 6[Maharashtra Legislative Council];
(e) “Member” means a member of the Assembly or the Council, as the case may be;
(f) 7[“Minister”, “Minister of State” and “Deputy Minister” means respectively a Minister, a
Minister of State an d a Deputy Minister] of the 8[Government of Maharashtra], and “Minister”
includes the Chief Minister 9[and the Deputy Chief Minister];
10[(ff) “new Member” means a 11[Member who is elected or nominated to the Assembly or
Council after the commencement of the Bombay Legislature Members’ Salaries and Allowances
(Amendment) Act, 1969 (Mah. XXI of 1969)], and includes a Member who is re -elected or re -
nominated];
(g) “Parliamentary Secretary” means a Parliamentary Secretary to a Minister ;
(h) “Speaker” means the Speaker of the Assembly ;
1 For Statement of Objects and Reasons of the L. A. Bill No. LXVI of 1956 , see Bombay Government Gazette 1956,
Extraordinary, Part V, dated 8th November 1956, Pages 341-42.
2 These words were substituted for the words “the Bombay Legislature” by Mah. 15 of 1980. Schedule.
3 These words were substituted for the words “the Bombay Legislature” by Mah. 15 of 1980. Schedule.
4 Sub-section (1) was substituted, by Mah. 15 of 1980, Schedule.
5 These words were substituted for the words “Bombay Legislative Assembly” by the Maharashtra Adaptation of Laws
(State and Concurrent Subjects) Order, 1960.
6 These words were substituted for the words “Bombay Legislative Council” by the Maharashtra Ad aptation of Laws
(State and Concurrent Subjects) Order, 1960.
7 These words were substituted for the words “Minister” and “Deputy Minister” means respectively a Minister and the
“Deputy Minister” by Mah. 52 of 1969, s. 2.
8 These words were substituted for the words “Government of Bombay” by the Maharashtra Adaptation of Law (State and
Concurrent Subjects) Orders, 1960.
9 These words were inserted by Mah. 9 of 1978, s. 4.
10 Clause (ff) was inserted by Bom. 43 of 1958, s. 2(1).
11 These words, brackets and figures were substituted for the words brackets and figures, “a Member who takes his seat in
the Assembly or Council after the commencement of the Bombay Legislature Members’ Salaries and Allowances
(Amendment) Act, 1958” by Mah. 21 of 1969, s. 2(a).
6 The Maharashtra Legislature Members’ Salaries and Allowances Act [1956 : XLIX
1[(i) “term of office” means —
(a) in relation to a new Member, the period beginning with the date when such member takes his
seat in the Assembly or as the case may be, in the Council 2[or such other earlier date as the State
Government may by order specify in this behalf, if he is not likely to take his seat as aforesaid within
fifteen days of the date of occurance of vacancy or the date of notification of his election or
nomination, whichever is later,] and ending with the date on which his seat becomes vacant ;
(b) in relation to any other Member, the period at whichever date begun before the
commencement of the 3[Bombay Legislature Members’ Salaries and Allowances (Amendme nt) Act,
1969 (Mah. XXI of 1969)] and ending with the date on which his seat becomes vacant.]
3. Salaries to be paid to members. — 4[**] 5[(1) Save as otherwise provided in this Act, there
shall be paid to the Members, during the term of his office, the salary equivalent to the minimum basic
pay and dearness allowance admissible to the Principal Secretary to the Government of Maharashtra
and as revised, from time to time.]
6[ * * ]
3A. [Salary and allowance of Leaders of Opposition] Deleted by Mah. 8 of 1978, s. 14 (a).
4. Daily allowance to be paid to members.— There shall be paid subject to such rules or orders
7[as may be made under section 8] in this behalf, to each Member a daily allowance 8[at the rate of
9[Rs. 2,000]] for each day of the period of residence for the purpose of attending the session of the
Assembly or Council or the meeting of a Committee as the case may be, at the place where such
session or meeting is held 10[ or for each day of the period of residence at any place where any business
connected with the members’ duties as Chairman of a Committee is transacted] 11[or where any other
business connected with his duties as Members is transacted] :
Provided that in the case of a Member, who ordinarily resides or carries on business at the place
where such session or meeting is held 12[or where such business is transacted], there shall be paid to
such Member subject to the rules or orders as aforesaid daily allowance 13[at the rate of 14[Rs. 200]] for
each day on which he attends such session or meeting 15[or transacts such business]; but a break of not
more than three days between two successive meetings 16[or day on which such business is transacted]
shall be deemed to be days of attendance 17[or of the transaction of such business] for such Member
who does not leave the place of session or meetin g 18[or of the transaction of such business] during
such break.
19[Explanation.— For the purpose of this section and section 5, attendance of a Member, with the
approval of the Speaker or the Chairman, as the case may be, at any place for participating in any
refresher course in parliamentary practice and procedure, or for being presen t at any seminar,
conference or meeting of any Parliamentary Association, University or other recognised body on
1 Clause (i) was added by Bom. 43 of 1958, s. 2(2).
2 These words were inserted by Mah. 21 of 1969, s. 2(b) (i).
3 These words, brackets and figures were substituted for the words, brackets and figures “Bombay Legislature Members’
Salaries and Allowances (Amendment) Act, 1958”, by Mah. 21 of 1969, s. 2(b) (ii).
4 The words “and consolidated allowances” were deleted by Mah. 32 of 2016, s. 10(c).
5 Sub-section (1) was substituted by Mah. 17 of 2017, s. 8, w.e.f. 24th August 2016.
6 Sub-section (2) was deleted by Mah. 32 of 2016, s. 10(b).
7 These words and figures were substituted for the words “as the State Government may make” by Bom. 38 of 1959, s. 3.
8 This portion was substituted for the words, figures and letters “at the rate of Rs.” By Mah. 3 of 1965, s. 3.
9 These letters and figures were substituted for the letters and figures “Rs. 1,000” by Mah. 32 of 2016, s. 11.
10 These words were inserted by Mah. 17 of 1962, s. 2 (1).
11 These words were inserted by Mah. 19 of 1978, s. 2(a).
12 These words were inserted by Mah. 17 of 1962, s. 2(2) (a).
13 This portion was substituted for the words, figures and letters “at the rate of Rs.” By Mah. 3 of 1965, s. 3.
14 These letters and figures were substituted for the letters and figures “Rs. 150” by Mah. 25 of 1993, s. 3.
15 These words were inserted by Mah. 17 of 1962, s. 2(2) (b).
16 These words were inserted by Mah. 17 of 1962, s. 2(2) (c).
17 These words were inserted by Mah. 17 of 1962, s. 2(2) (d).
18 These words were inserted by Mah. 17 of 1962, s. 2(2) (e).
19 This Explanation was added by Mah. 19 of 1978, s. 2(b).
1956 : XLIX] The Maharashtra Legislature Members’ Salaries and Allowances Act 7
matters connected with any parliamentary affairs, shall be deemed to be attendance of the Member at
that place for transacting a business connected with his duties as a Member.]
5. Travelling allowance to be paid to Members. — (1) There shall be paid to each Member a
travelling allowance for a journey undertaken for the purpose of attending the session of the Assembly
or Council or a meeting of a Committee to the place were such session or meeting is held 1[or for the
purpose of t ransacting any business connected with his duties as Chairman of a Committee 2[or of
attending to any other business connected with his duties as Member], to the place where such business
is to be transacted] and for the return journey from such place —
3[(i) at the rate of one and one -half of 4[the air conditioned two -tier fare] for a journey by
railway 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 5* * *:
6[ * * *]
7[8[Provided that], 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]:
9[10[Provided further that], where a Member travels 11[by railway or steamer] 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 of an amount equal to one first class fare for the distance
travelled as if such journey had been performed by railway:]
12[Provided also that, where a Member travels by railw ay actually by air -conditioned two -tier
13[or three-tier] 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 14[or three-tier] fare, or to
one such fare, as the case may be.]
15[(1A) Notwithstanding anything contained in sub -section ( 1), any member may undertake or
perform journey by air from an y airport to any cities or towns or from any cities or towns to any
airport, within the State, total thirty -two single journeys; and journey from any airport within the State
to any airport situated out of the State within the territory of India, total eight single journeys during the
entire period of a year.
Explanation 16[I].— For the purposes of this sub -section, the term “any airport within the State”
shall include such airport situated out of the State, which is nearest from his place of residence.]
1 These words were inserted by Mah. 17 of 1962, s. 3(l).
2 These words were inserted by Mah. 3 of 1965, s. 4(a) (i).
3 Clause (i) was substituted by Mah. 3 of 1965, s. 4 (a) (ii).
4 These words were substituted for the words “the first class fare” by Mah. 18 of 2007, s. 2(a).
5 The words “by the State Government” were deleted by Bom. 38 of 1959, s. 4(2).
6 The first proviso was deleted by Mah. 57 of 2018, s. 2(a).
7 This proviso was inserted by Mah. 11 of 1966, s. 2(2) (a).
8 These words were substituted for the words “Provided further that” by Mah. 57 of 2018, s. 2(b).
9 This proviso was substituted by Mah. 3 of 1965, s. 4(a) (iii).
10 These words were substituted for the words “Provided also that” by Mah. 57 of 2018, s. 2(c).
11 These words were substituted for the words “by railway” by Mah. 64 of 1974, s. 2.
12 This proviso was added by Mah. 3 of 1991, s. 3.
13 These words were inserted by Mah. 14 of 1999, s. 2(a).
14 These words were inserted by Mah. 14 of 1999, s. 2(a).
15 Sub-section (1A) was substituted by Mah. 32 of 2010, s. 18.
16 The existing Explanation was renumbered as Explanantion I by Mah. 11 of 2013, s. 6.
8 The Maharashtra Legislature Members’ Salaries and Allowances Act [1956 : XLIX
1[Explanation II .— Where the member undertakes or performs journey by air, alongwith his
spouse, every single journey so undertaken or performed shall, for the purposes of this sub -section, be
counted as two single journeys.]
2[(2) Notwithstanding anything c ontained in section 4, or in this section, if a session of the
Assembly or the Council is adjourned for more than one day and if a member undertakes a journey
from the place where the session is held to the place where he ordinarily resides or carries on b usiness
and the return journey, he shall be entitled to draw, at his option, either the daily allowance for the
period of such journeys or the travelling allowances.]
3[5AA. Allowances to Chairman or member of Committee when on tour on duty in any
part of India. — There shall be paid to the Chairman or a member of Committee in respect of a
journey performed by him in the course of a tour in any part of India, undertaken in the discharge of his
duties as such Chairman or Member, 4[daily and travelling allowances] at the same rates as are
provided for in sections 4 and 5.]
5[5AB. 6* * * Chairman of 7* * * Committees entitled to travel 8[by air-conditioned coach or
by air]. — Notwithstanding anything contained in sections 5 and 5AA, 9* * * * * * any member
may, for the purpose of transacting any business connected with his duties as 10[Chairman of any
Committee] undertake or perform the journey referred to in those sections 11[either by railway in an air-
conditioned coach or by air] and in that case, he shall be entitled to receive travelling allowance of an
amount equal to one and one-fourth 12[of the fare for the air-conditioned class, or as the case may be, of
the air fare] for each such journey.
13[5AC. Free transit by railway and steamer. — (1) Every member shall 14 * * * be provided
with facilities, which shall entitle him at any time to travel singly by 15[first class or, as the case may
be, by air -conditioned two-tier 16[or three-tier]] by any railway in any part of India, or by steamer in
any part of the State of Maharashtra in such manner, and subject to such conditions, as may by rules or
orders be prescribed in that behalf :
Provided that such travel by railway in any par t of India, whether within the State or outside the
State, may be availed of by the member, either singly or jointly with his spouse or with his minor
children or jointly with his spouse and minor children 17[or companion] so, however, that the distance
so travelled by the member outside the State, and by the members of his family 18[or companion]
whether within or outside the State, in any financial year does not in the aggregate exceed 19[thirty
thousand kilometers].
1 Explanation II was inserted by Mah. 11 of 2013, s. 6.
2 Sub-section (2) was added by Mah. 28 of 1981, s. 4.
3 This section was inserted by Mah. 17 of 1962, s. 4.
4 These words were substituted for the words “daily travelling and conveyance allowance” by Mah. 3 of 1965, s. 5.
5 Sections 5AB and 5AC were inserted by Mah. 3 of 1965, s. 6.
Section 8 of Mah. 3 of 1965 reads as follows :—
“Section 5AB inserted in t he principal Act by section 6 of this Act shall be de emed to have come into force on the
15th day of December 1961.”.
6 The words “Leaders of Opposition and” were deleted by Mah. 8 of 1978, s. 14(a) (ii).
7 The word “certain” was deleted by Mah. 49 of 1972, s. 2(b).
8 These words were substituted for the words “by air” by Mah. 24 of 1969, s. 2(c).
9 The words “the Leaders of the opposition when undertaking or performing any journey for the purposes of those sections
and” were deleted by Mah. 8 of 1978, s. 14 (a) (i).
10 These words were substituted for the words beginning with the words “Chairman of the Committee” and ending with the
words “or Committee on Government Assurances” by Mah. 49 of 1972, s. 2(a).
11 These words were substituted for the words “by air” by Mah. 24 of 1969, s. 2(a).
12 These words were substituted for the words “of the air fare”, by Mah. 24 of 1969, s. 2(b).
13 Section 5AC was substituted by Mah. 72 of 1981, s. 2.
14 The words, figures and letters “with effect from the 1st day of April 1981” were deleted by Mah. 3 of 1991, s. 4(a) (i).
15 These words were substituted for the words “first class”, by Mah. 3 of 1991, s. 4(a)(ii).
16 These words were inserted by Mah. 14 of 1990, s. 3.
17 These words were inserted by Mah. 8 of 2001, s. 4(a) (i) (A).
18 These words were inserted by Mah. 8 of 2001, s. 4(a) (i) (B).
19 These words were substituted for the words “twenty thousand kilometers” by Mah. 22 of 1987, s. 5.
1956 : XLIX] The Maharashtra Legislature Members’ Salaries and Allowances Act 9
Explanation.— For the purpose of calculating the maximum limit of 1[thirty thousand kilometers]
for travelling, the number of kilometers travelled by the member outside the State, and the number of
kilometers travelled by the members of his family 2[or companion] from the place of their residence ,
whether within or outside the State shall be counted separately.
(2) (a) Notwithstanding anything contained in this Act, where a member, either singly or jointly
with his spouse or with his minor children or jointly with spouse and minor children 3[or companion]
undertakes a journey by air, in any part of India, whether within or outside the State, instead of by
railway as provided in this section, he shall be entitled, subject to the maximum limit of 4[thirty
thousand kilometers] for travelling to claim travelling allowance, as if he or both or all of them as the
case may be, had undertaken the 5[journey by air -conditioned two-tier by railway]. In such cases, the
difference between the fare for journey by air and the fare for 6[journey by air-conditioned two-tier by
railway] will have to borne by the Member.
(b) Where a Member, either singly or jointly with the members of his family 7[or companion]
aforesaid undertakes a journey by steamer or road transport, in any part of India outside the State, he
shall be entitled, subject to the maximum limit of 8[thirty thousand kilometers] for travelling to claim
the fare journey by steamer or road transport if it is less than the fare for 9[journey by air-conditioned
two-tier by railway] for the same distance or, if the fare for journey by steamer or road transport is
more the fare for 10[journey by air-conditioned two-tier by railway] for the same distance, to claim the
fare for 11[journey by air -conditioned two-tier by railway] for the same distance and he shall have to
bear the difference between the two fares.
(3) In this section and in section 5A where facilities are given to a Member to travel jointly with
the spouse with or without minor children 12[or companion] then in the case of a lady member, she
shall be entitled to have these facilities to travel, from time to time, jointly with her spouse or instead,
with any other member of her family as defined in the Explanation below sub-section (2) of section 6].
13[5A. Free transit by road transport service.— Every member shall be provided with one free
non-transferable pass 14[together with a voucher book, for reservation of seats without charges] which
shall entitle him at any time 15[to travel either singly or jointly with his spouse, 16[or companion] by
such road transport services; including those provided by the Maharashtra Tourism Development
Corporation Limited,] (in any part of the State of Maharashtra in which those services operate), in such
class of accommodation therein, and subject to such conditions, as may by rules or orders be prescribed
in that behalf.]
17[5B. Daily Allowance and travelling allowance to members on vacating
seats. — Notwithstanding anything contained in this Act, a person on ceasing to be a Member, shall
be entitled and be deemed always to have been entitled—
(a) for the day next succeeding the day on which he ceased to be a Member to daily
allowance at the rate provided for in section 4, and
1 These words were substituted for the words “twenty thousand kilometers” by Mah. 22 of 1987, s. 5.
2 These words were inserted by Mah. 8 of 2001, s. 4(a)(ii).
3 These words were inserted by Mah. 8 of 2001, s. 4(b)(i).
4 These words were substituted for the words “twenty thousand kilometers” by Mah. 22 of 1987, s. 5.
5 These words were substituted for the words “journey by first class by railway” by Mah. 11 of 2013, s. 7(i).
6 These words were substituted for the words “journey by first class by railway” by Mah. 11 of 2013, s. 7(i).
7 These words were inserted by Mah. 8 of 2001, s. 4(b)(ii).
8 These words were substituted for the words “twenty thousand kilometers” by Mah. 22 of 1987, s. 5.
9 These words were substituted for the words “journey by first class by railway” by Mah. 11 of 2013, s. 7(ii).
10 These words were substituted for the words “journey by first class by railway” by Mah. 11 of 2013, s. 7(ii).
11 These words were substituted for the words “journey by first class by railway” by Mah. 11 of 2013, s. 7(ii).
12 These words were inserted by Mah. 8 of 2001, s. 4(b)(ii).
13 Section 5A was substituted by Mah. 29 of 1960, s. 3.
14 These words were inserted by Mah. 29 of 1967, s. 3.
15 These words were substituted for the words “to travel by such road transport services” by Mah. 28 of 1981, s. 6.
16 These words were inserted by Mah. 8 of 2001, s. 5.
17 Section 5B was inserted by Bom. 66 of 1959, s. 2.
10 The Maharashtra Legislature Members’ Salaries and Allowances Act [1956 : XLIX
(b) for the return journey, to travelling allowance at the rate provided for in section 5 fo r
such journey.]
1[5C. Telephone facilities to members. — (1) A Member shall be entitled to have a telephone
installed at Government cost at the place where he ordinarily resides or at any other place in the State
which is also used by him for residence. The amount of initial deposit, installation and rental charges
shall be borne by the State Government.
(2) Where a Member has a telephone installed at a place of his residence referred to in sub -
section (1) at his own cost, then the rental charges in respe ct of such telephone shall be borne by the
State Government.
(3) There shall be paid to every Member 2[a sum of 3[Rs. 8,000]] per month irrespective of the
fact whether or not telephone facility has been provided under this section or whether the member has a
telephone installed at his own cost].
4[6. Amenities.— (1) A member shall be entitled to residential accommodation 5[either without
payment of rent or on payment of such rent and] on such scale and on such conditions and to such
other facilities as may be prescribed by rules or orders made under section 8 :
6[Provided that, where any residential accommodation is provided to a member in any Hostel for
the members, it shall be without payment of rent].
(2) Subject to rules or orders made under section 8, a member shall be entitled for himself and for
members of his family who are residing with, and dependent on him, free of charge, to accommodation
in hospitals maintained by the State Government and to medical attendance and treatment.
Explanation.— For the purpose of this sub -section, the expression “a member of his family”
means the husband, wife, son, daughter, father, mother, brother or sister].
7[(3) A member shall be entitled, free of charge, to the services of 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 orders as may be
made in this behalf, the assistant so appoint ed shall rece ive a fixed salary 8[per month as may be
specified by order issued by the State Government from time to time]].
9[(3A) There shall be paid to every Member a sum of Rs. 10,000 per month for the availing the
services of computer operator.]
10[ * * ]
11[(5) There shall be paid to every member a sum of 12[Rs. 10,000] per month for stationary and
postage.]
13[(6) With effect from the date of commencement of the Maharashtra Legislature Members’
Salaries and Allowances (Amendment) Act, 2020 (Mah. XVI of 2020), every Member shall be entitled,
free of charge, to the service of a Driver. For this purpose, the Member may appoint any person,
possessing valid driving licence and who has not attained the age of sixty years, as a Driver. The
1 Section 5C was substituted by Mah. 40 of 1975, s. 2.
2 These words, letter and figures were substituted for the word s, letters and figures “from 1st day of January 1975 a sum of
Rs. 1,550” by Mah. 3 of 1991, s. 5.
3 These letter and figures were substituted for the letters and figures “Rs. 6,000” by Mah. 30 of 2005, s. 13.
4 Section 6 was substituted by Mah. 23 of 1964, s. 2.
5 These words were inserted by Mah. 3 of 1965, s. 2.
6 This proviso was added by Mah. 28 of 1981, s. 8(a).
7 Sub-section (3) was substituted by Mah. 48 of 1981, s. 3.
8 These words were substituted for the words, letters and figures of “Rs. 25,000” per month from the State Government”
by Mah. 44 of 2022, s. 4.
9 Sub-section 3A was inserted by Mah. 32 of 2016,s. 12(b).
10 Sub-section (4) was deleted by Mah. 32 of 2016, s. 12(c).
11 This sub-section was added by Mah. 23 of 1985, s. 6(c).
12 These letters and figures were substituted for the letters and figures “Rs. 7,500” by Mah. 32 of 2010, s. 19(b).
13 Sub-section (6) was inserted by Mah. 16 of 2020, s. 2.
1956 : XLIX] The Maharashtra Legislature Members’ Salaries and Allowances Act 11
Driver so appointed shall receive such fixed salary per month, as may be specified by order issued by
the Government, from time to time.]
1[6A. Travel facilities to members. — Without prejudice to the provisions of this Act, every
member, who travels with his spouse 2[or companion] shall once during every session be entitled to
one first class railway fare or as the case may be, 3[steamer fare] for his spouse 4[or companion] from
his usual place of residence to the place where the session is held and for the return jou rney from such
place:]
5[Provided that, where a member and his spouse travel by railway actually by air -conditioned
two-tier, he shall be entitled to one air-conditioned two-tier fare for his spouse.]
6[6B. Other amenities.— (1) The State Government may, by order, subject to such terms and
conditions as may be specified in the said order, allot a piece of land, in the vicinity of Vidhan Bhavan
or MLAs’ Hostel in Mumbai, to the Maharashtra State Legislature for the purpose of making available
to the Members of the State Legislature, amenities like Gymkhana, Club House or Recreation Centre,
etc.
Explanation.— For the purposes of this section, “the Members of the State Legislature” means
the sitting and past Members of the State Legislature.
(2) On allotment of the land to the Maharashtra State Legislature by the State Government under
sub-section ( 1), a Managing Committee consisting of the office bearers as specified below, shall be
deemed to have been constituted from the date of such allotment, for the man agement, supervision,
running and maintenance of such Gymkhana, Club House or Recreation Centre, etc., as the case may
be, namely :—
(a) Chairman . . ex officio Chairperson.
(b) Speaker . . ex officio Co-Chairperson.
(c) Chief Minister . . ex officio Member.
(d) Deputy Chairman, Maharashtra Legislative Council . . ex officio Member.
(e) Deputy Speaker, Maharashtra Legislative Assembly . . ex officio Member.
(f) Deputy Chief Minister . . ex officio Member.
(g) Minister for Parliamentary Affairs . . ex officio Member.
(h) Leaders of Opposition in the Assembly and Council . . ex officio Members.
(i) Minister(s) of State Parliamentary Affairs . . ex officio Member(s).
(j) One member each from the recognised political . . ex officio Members.
parties in the State Legislature, nominated
by the Chairperson.
(3) The Chairperson shall appoint, from amongst the members, a Treasurer and such other office
bearers as deemed necessary, and the Principal Secretary of the Maharashtra Legislative Assembly or
the Maharashtra Legislative Council, nominated by the Chairpers on, shall be the ex officio Executive
Secretary of the Committee.
(4) The objectives, the nature and scope of the activities, etc., of such Gymkhana, Club House or
Recreation Centre, as the case may be, set up on such land by the Maharashtra State Legislat ure and
the membership fees, the annual subscription fees or any other fees or charges to be collected from the
members by such Gymkhana, Club House or Recreation Centre, as the case may be, shall be such as
may be prescribed by the rules made in this behalf by the Managing Committee and such rules shall be
laid, as soon as may be, after the same are made, before each House of the State Legislature.
1 Section 6A was inserted by Mah. 64 of 1974, s. 5.
2 These words were inserted by Mah. 8 of 2001, s. 6(i).
3 These words were substituted for the words “steamer fare and” by Mah. 11 of 1976, s. 3. Second Sch.
4 These words were inserted by Mah. 8 of 2001, s. 6(ii).
5 This proviso was added by Mah. 3 of 1991, s. 7.
6 Sections 6B and 6C were added by Mah. 26 of 2003, s. 2.
12 The Maharashtra Legislature Members’ Salaries and Allowances Act [1956 : XLIX
(5) The Managing Committee may make bye -laws for its governance, and for carrying out its
functions and duties, consistent with the provisions of this Act and the rules made thereunder and any
other law for the time being in force.
(6) The Executive Secretary of the Managing Committee shall be responsible for convening the
meetings of the Committee as per the directions of the Chairperson and for recording the minutes of the
meeting and shall perform such other duties and functions as may be directed by the Committee.
6C. Constitution of Fund.— (1) The Maharashtra Legislature Secretariat shall, on allotment of
land by the State Government under section 6B, constitute a fund to be called “the Gymkhana Fund”,
“the Club Fund”, or “the Recreation Centre Fund”, as the case may be. Such fund shall consist of,—
(i) initial grant of not less than rupees five crores give n by the State Government, after
appropriation duly made in this behalf, by law;
(ii) Membership fees, donations, endowments or any other money received by such
institution by way of rent or any other source.
(2) The Gymkhana, Club or the Recreation Centre, as the case may be, shall keep the current and
savings deposit account with the State Bank of India or any other nationalised bank.
(3) Such account shall be operated by such office bearers as may be authorised by the Managing
Committee.
(4) The Ma naging Committee shall lay before both Houses of the State Legislature, its Annual
Report, not later than three months from the expiry of every financial year.]
7. 1[Ministers, Ministers of State, Deputy Ministers,] Speaker, Chairman, 2[Leaders of the
Opposition] or salaried Parliamentary Secretaries not entitled to salaries and allowances, under
this Act.— Notwithstanding anything contained in this Act, 3[a Minister, Minister of State or Deputy
Minister], the Speaker or Chairman 4[or a Leader of the Oppos ition] or a salaried Parliamentary
Secretary shall not be entitled to any salary, allowances, or provision for residential accommodation
under this Act, by reason of the fact that 5[the Minister, Minister of State, Deputy Minister], Speaker,
Chairman, 6[Leader of the Opposition] or salaried Parliamentary Secretary is a Member of the
Assembly or Council.
8. 7[Power to make rules and orders]. — 8[(1) (a) For the purpose of making rules or orders
under this section, there shall be constituted a Joint Committee of both Houses of the State Legislature
consisting of five members from the Council nominated by the Chairman and ten members from the
Assembly nominated 9[by the Speaker and the Finance Minister shall be its ex-officio member and
Chairman].
(b) The Joint Committee constituted under clause ( a) 10 * * * shall have power to regulate its
procedure.
(c) A member of the Joint Committee, 11[other than Finance Minister] shall hold office as such
member for one year from the date of his nomination and any casual vacancy in the Joint Committee
may be filled by nomination by the Chairman or the Speaker, as the case may be.
(d) The Joint Committee constituted under clause ( a) may, in consultation with the State
Government make rules or orders for carrying out the purposes of this Act.
1 These words were substituted for the words “Minister, Deputy Minister” by Mah. 52 of 1969, s. 5(2).
2 These words were inserted by Mah. 8 of 1978, s. 14.
3 These words were substituted for the words “a Minister or Deputy Minister” by Mah. 52 of 1969, s. 5(1).
4 These words were inserted by Mah. 8 of 1978, s. 14 (c) (i).
5 These words were substituted for the words “a Minister or Deputy Minister” by Mah. 52 of 1969, s. 5(1).
6 These words were inserted by Mah. 8 of 1978, s. 14 (c) (ii).
7 Sub-section (1) and the marginal note were substituted for the original by Bom. 38 of 1959, s. 6.
8 Sub-section (1) and the marginal note were substituted for the original by Bom. 38 of 1959, s. 6.
9 These words were substituted for the words “by the Speaker” by Mah. 72 of 1981, s. 3(a).
10 The words “shall elect its Chairman and” were deleted by Mah. 72 of 1981, s. 3(b).
11 These words were inserted by Mah. 72 of 1981, 3(c).
1956 : XLIX] The Maharashtra Legislature Members’ Salaries and Allowances Act 13
(e) Any rules or orders made under clause ( d) shall not take effect until they are approved and
confirmed by the Chairman and the Speaker and are published in the Official Gazette ; and such
publication of the rules or orders shall be conclusive proof that they have been duly made.]
(2) Any rule or order under this section may be made so as to be retrospective to any date not
earlier than the 1st day of November 1956.
(3) Rules or orders made under this section shall have effect as if enacted in this Act.
9. Repeal.— The Bombay Legislature Members’ Salaries and Allowances Act, 1937 (Bom. III
of 1937), the Bombay Legislature Members’ Daily Allowance Act, 1950 (Bom. XXI of 1950), and the
Bombay Legislature Members’ Travelling Allowance Act, 1950 (Bom. XLV of 1950), (in this section
referred to as the said Acts), and any law corresponding with the provisions of this Act in forc e
immediately before the 1 st day of November 1956 in or in relation to any territories which after that
date form part of the new State of Bombay shall stand repealed :
Provided that notwithstanding such repeal any rules or orders made under the said Acts shall, so
far as they are not inconsistent with the provisions of this Act continue in force and be deemed to have
been made under the provisions of this Act, unless and until they are superseded by any rules or orders
made under this Act.