LexThe MAHARASHTRA MINISTERS' SALARIES AND ALLOWANCES ACT
Maharashtra · state statute
Open in Lexace · Ask the AI about this act
1956: Bom: XLVI]
THE MAHARASHTRA MINISTERS’ SALARIES AND ALLOWANCES ACT
CONTENTS
PREAMBLE.
SECTIONS.
Short title and commencement.
.
Definitions.
+ . Salaries of Ministers and Minister of State.
* Residences of Ministers and Ministers of State.
Conveyances for Ministers and Ministers of State.
Salaries of Deputy Ministers.
Residences of Deputy Ministers.
OorInnp wo DO e
Conveyances of Deputy Ministers.
[Deleted]. |
9. Travelling and daily allowances and residential accomodation at places other than headquarters.
10: Medical attendance. _ |
10A. Telephone facilities to Ministers.
>
10B. Free transit by railway, steamer.
10C. Facilities of a personal assistant and a computer operator. |
11. Sumptuary allowance to Chief Minister.
12. Ministers, Ministers of State and Deputy Minister not entitled to salaries and allowances as
members of State Legislature.
13. Ministers of State and Deputy Ministers not disqualified.
14. Power of State Government to make rules and orders. ts
15. Repeal.
H137—1
vee
| .
.
1956
: Bom.
XLVIIT]
BOMBAY
ACT
No.
XLVIII
OF
19561
”
[THE
MAHARASHTRA
MINISTERS’
SALARIES
AND
ALLOWANCES
ACT.
]
(This
Act
received
the
assent
of
the
Governor
on
the
30th
November
1956;
assent
was
first
published
in
the
Bombay
Government
Gazette,
Part
IV,
on
the
30th
N
ovember
1956.)
Amended
by
the
Bom.
42
of
1958.
Adapted
and
modified
by
the
Maharashtra
Adaptation
of
Laws
(State
and
Concurrent
Subjects)
Order,
1960.
Amended
by
Mah.
7 of
1960.
Amended
by
Mah.
49
of
1983
(1-4-1983)?
>.”
”
16
of
1962.
7”
”
1 of
1965.
"36
of
1969.
”
"4
of
19863
( 1-8-1985)4
>”
”
50
of
19698
a
-
7”
”
Al
of
1975
(8-9-1975).6
7"?
23
of
1987
(1-8-1987)?
—
”
”
”
17
of
1976
(26-4-1976),®
,
7”
”
52
of
1976.
:
»
”
"9
of
1978
(7+3-1978).9
7"
£of
1989
(1-7-1988)
7”
|”
“15
of
1980,
oe
>”
”
96
of
1981
(1-4-1981)
7”
“4
of
1991?
(1-6-1990)#
»
"27
of
1981
(1-4-1981)"
7?”
48
of
1981%
:
.
7”?
72
of
198138
( 1-4-1981)”
”
"4
of
1994
(1-8-1993)18
7”
*
10
of
1982
(1-2-1982)
»—”
19
of
1982
(1-4-1982)
oe
"—”
”
10
of
1997
(1-1-1997)
”
2
-
32
of
1999
(1-5-1999)
77”
8
of
2001
(8-1-2001)
»—”
-”
. 25
of
2003
(1-1-2003)
7”
”
30
of
2005
(1-4-2005)
1 For
Statement
of
Objects
and
Reasons,
see
Bombay
Government
Gazette,
1956,
Part
V,
Page
350.
? This
indicates
the
date
of
commencemént
of Act.
force
on
‘the
Ist
August
1985.
Sections
1,
2
and
3
came
into
force
én
the
28th
January
1986.
:
,
.
4 This
indicates
the
date
of
commencement
of
Act.
.
:
5 Maharashtra
Ordinance
No.
XV
of
1969
was
repealed
by
Mah.
50
of
1969.
® This
indicates
the
date
of
commencement
of Act.
:
? This
indicates
the
date
of
commencement
of
Act.
8 This
indicates
the
date
of
commencemerit
of
Act.
® This
indicates
the
date
of
commencement
of
Act.
1
"This
indicates
the
date
of
commencement
of
Act.
_
11
This
indicates
the
date
of
cominencement
of
Act.
.
.
:
:
2
Mah.
4
of
1991,
except
section
4 came
into
force
on
the
1*
August
1985.
Sections
1,
2
and
3
came
into
force
on
the
28"
January
1986.
13
Phig
indicates
the
date
of
commencement
of Act,
,
a
4
This
indicates
the
date
of
commencement
of
Act,
5
Mah.
48
of
1981,
except
sections
5, 7
and
9
came
into
force
on
the
Ist
April 1981.
Sections
5,
7
and
9
came
inte
force
on
the
date
of
publication
of
the
Act
in
the
Official.
Gazette
i.e.
on
the
18th
September
1981.
‘6
Mah.
79
of
1981,
except
sections
5
and
9
came
into
force
on
1st
April
1981,
Remaining
section
canie
into
force
on
the
29th
December
1981.
i.e.
the
date
of
publication
of
tha
Act
in
the
Official
Gazette.
"
This
indicates
the
date
of
commencement
of
Act.
5 This
indicates
the
date
of
commencement.of
Act,
® This
indicates
the
date
of
commencement
of
Act.
.
° This
indicates
the
date
of
commencement
of Act,
? This
indicates
the
date
of
commencement
of
Act,
? This
indicates
the
date
of
commencement
of
Act.
3 This
indicates
the
date
of
commencement
of
Act.
' This
indicates
the
date
of
commencement
of
Act.
’ This
indicates
the
date
of
commencement
of
Act,
G.C.P)
H
137-2(2043—2-2029)
2
-
Maharashtra
Ministers’
Salaries
and
Allowances
Act
[1956
: Mah.
XLVI
»
»
»
18
of
2009
(1-7-2009)
»
»
© 39
of
2010
(1-4-2010)
>»
7
*
44
of
2013
(1-4-2013)?
>
7
»
32
of
2016
(24-8-2016)"
>»
»
™
47
of
2017
(24-8-2016)*
An
Act
to
provide
for
the
salaries
and
allowances
of
the
Ministers
of
‘[the
Government
of
Maharashtra]
and
certain
other
matters.
WHEREAS,
it
is
expedient
to
provide
for
the
determination
of
the
salaries
and
allowances
of
the
Ministers
of
“[the
Government
of
Maharashtra]
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.—
8[(1)
This
Act
may
be
called
the
Maharashtra
Ministers’
Salaries
and
Allowances
Act.]
(2)
It
shall
be
deemed
to
have
come
into
force
on
the
Ist
day
of
November
1956.
2.
Definitions.—
In
this
Act,
unless
there
is
anything
repugnant
in
the
subject
or
context,—
(a)
“maintenance”
in
relation
to
a
residence
includes
the
payment
of
rates
and
taxes
due
to
Government
or
.
any
local
authority
and
the
provision
of
electricity,
gas
and
water
;
(B)9f
‘Minister’,
‘Minister
of
State’
and
‘Deputy
Minister’
means
respectively
a
Minister,
a
Minister
of
State
and
a
Deputy
Minister]
of
the
[Government
of
Maharashtra],
and
“Minister”
includes
the
Chief
Minister
“[and
the
Deputy
Chief
Minister];
.
(c).“
residence”
includes
the
staff
quarters
and
other
buildings
appurtenant
thereto,
and
the
gardens’
thereof
;
(d)
“rules
or
orders”
means
rules
or
orders
respectively
made
under
this
Act.
213,
Salaries
of
Ministers
and
Minister
of
State.—
(1)
Save
as
otherwise
provided
in
this
Act,
there
shall
be
paid
to
the
Minister,
during
the
term
of
his
office,
the
salary
equivalent
to
“ithe
basic
pay
and
dearness
allowance]
admissible
to
the
Chief
Secretary
to
the
Government
of
Maharashtra
and
as
revised,
from
time
to
time.
.
_
(2)
Save
as
otherwise
provided
in
this
Act,
there
shall
be
paid
to
the
Minister
of
State,
during
the
term
of
his
office,
the
salary
equivalent
to
“(the
basic
pay
and
dearness
allowance]
admissible
to
the
Additional
Chief
Secretary
to
the
Government
of
Maharashtra
and
as
revised,
from
time
to
time.]
1 This
indicates
the
date
of
commencement
of
Act.
2 This
indicates
the
date
of
commencement
of
Act.
3 This
indicates
the
date
of
commencement
of
Act.
4 This
indicates
the
date
of
commencement.of
Act.
5
This
indicates
the
date
of
commencement
of
Act.
:
a
:
8 These
words
were
substituted
for
the
words
“ the
Government
of
Bombay
” by
Mah.
15
of
1980,
Schedule.
7 These
words
were
stibstituted
for
the
words
“ the
Government
of
Bombay
” by
Mah.
15
of
1980,
Schedule.
8
Sub-section
(1)
was
substituted,
by
Mah.
15
of
1980,
Schedule.
.
:
9
These
words
were
substituted
for
the
words
“ Minister”
and
“
Deputy
Minister
”
means
respectively
a
“Minister”
and
a
“Deputy
Minister”
by
Mah.
50
of
1969,
s.
2.
:
:
10
‘These
words
were
substituted
for.
the
words
“Government
of
Bombay”
by
the
Maharashtra
Adaptation
of
Laws
(State
and
Concurrent
Subjects)
Order,
1960.
:
:
.
/
:
il
These
words
were
inserted
by
Mah.
9
of
1978,
s.
2.
12
Mig
section
was
substituted
by
Mah.
32
of
2016,
s. 6.
.
13
These
words
were
substituted
for
the
words
“the
basic
pay
and.dearness
allowances
and
other
allowances”
by
Mah.
17
of
2017,
s.
@(1),
w.e.f.
24.08.2016.
uO
.
.
:
.
14
These
words
were
substituted
for
the.words.
“the
basic
pay
and
dearness
allowances
and
other
allowances”
by
Mah.
17
of
2017,
s.°
6(2),
wef,
24,08,2016.
:
1956 : Born. XLVIIN] _. Maharashtra Ministers’ Salaries and Allowances Act 3
4.. Residences of \[Ministers and Ministers of State].— (7) Each {Minister and Minister of State]
shall be entitled, without payment of rent, to the use of furnished residence in Bombay throughout his term
of office and for a period of fifteen days immediately thereafter, or in lieu of such residence a house
allowance at the rate of *[‘[Rs. 10,000] per month and in addition a sum equal to the electricity charges and
water charges, if any, paid by him for his place of residence in Bombay (being a place other than.the place of
residence provided under this Act by State Government).]
(2) No charge shall fall on the ‘(Minister and Minister of State] personally in respect of the maintenance
of any residence provided under this section.
(3). The expenditure on furnishing the residence provided under this section shall be on such scale as the
State Government may by rules or orders determine.
®((4) Where a house allowance and other sum are payable under sub-section (1) to the Minister or
Minister: of State, then, save as otherwise provided by or under this Act, the State Government shall not
incur any expenditure, or the Minister or Minister of State shall not be entitled to any payment, for
additions, alterations, maintenance, repairs or for doing anything whatsoever in respect of his place of
residence.]
5. Conveyances for Ministers “[and Ministers of State.].— (1) The State Government may, from time
to time, for the use of *[the Ministers and Ministers of State] purchase and provide motor cars and other
suitable conveyances, upon such conditions as regards their maintenance and repairs as may be determined
by rules or orders made in this behalf. {The State Government may also provide free of charge the services
of a chauffeur for each motor car or conveyance so provided.]
Ope *]
6. Salaries of Deputy Ministers.—There shall be paid to each Deputy Minister Mlof salary of
Rs. 2 100} per month.]
7. Residences of Deputy Ministers.— (1) Each Deputy Minister shall be entitled, without payment of
rent, to the use of furnished residence in Bombay throughout his term of office and for a period of fifteen
days immediately thereafter, or in lieu of such residence a house allowance at the rate of “[“[Rs. 10,000]per .
month and in addition a sum equal to the electricity-charges and water charges, if any, paid by him for his
place of residence i in Bombay (being-a place other than the place of residence provided under this Act by the
_ State Government)].
(2) No charge shall fall on the Deputy Minister personally in-‘respect of the maintenance of any residence
provided under this section.
(3) The expenditure on furnishing the residence provided under this section shall be on such seale as the
State Government may by rules or orders determine.
1 These words were substituted for- the word “Minister” by Mah. 50 of 1969, s. 4 (2).
? These words were substituted for the word “the Ministers” by Mah. 50 of 1969, 4(Z).
3 This portion was substituted for the letters, figures and words “Rs, 250 per month” by Mah. 4 of 1989, s.6(a).
4 These letters-and figures were substituted for the letters and figures “Rs..2500” by Mah. 32 of 2010, s.11.
5 These words were substituted for the word “Minister” by Mah: 50-of 1969, 8.4(1).
° Sub-section (4) was added by Mah. 4 of 1989, s.6(6).
? These words weré added by Mah. 50 of 1969, 6..5(3).
5 "These words were substituted for the word “the Ministers” by Mah. 50 of 1969, 5(1)(a).
® These words were added by Mah. 50 of 1969; 5(1)(b).
10 Sub-section (2) was deleted by Mah. 17 of 2017, s..7.
U-This portion was substituted for the portion “a salary. of Rs. 750 per month” by Mah 50 of 1969, s. 6.
® These letters and figures were substituted for the letters and figures “Rs. 1,600” by Mah. 32 of 1999, =: 6.
13 ‘This portion was substituted for the letters, figures and words “Rs. 150 per month” by Mah. 4 of 1989. s. 7a).
14 These letters and figures were substituted for the letters and figures" Rs. 2,500 ” by Mah. 32 of 2010, 8. 12.
H 187-2a
4
oe
Maharashtra
Ministers’
Salaries
and
Allowances
Act
_
{1956
: Mah.
XLVIII
1[(4)
Where
a
house
allowance
and
other
sum
are
payable
under
sub-section
(1)
to
the
Deputy
Minister,
then
save
as
otherwise
provided
by
or
under
this
Act,
the
State
Government
shall
not
incur
any
expenditure
-
or
the
Deputy
Minister
shall
not
be
entitled
to
any
payment,
for
additions,
alterations,
maintenance,
repairs
or
for
doing
anything
whatsoever
i in
respect
of
his
place
of
residence.]
278,
Conveyance
for
Deputy
Minister.—
(2)
The
State
Government
may,
from
time
to
time,
for
use
of
the
Deputy
Ministers
purchase
and
provide
motor
cars
and
other
suitable
conveyances,
upon
such
conditions
as
regards
their
maintenance
and
repairs
as
may
‘be
determined
by
rules
or
orders
made
in
this
behalf.
*[The
State
Government
may
also
provide
free
of
charge
the
services
of
a
chauffeur
for
each
motor
car
or
conveyance
so
provided.]
6
4
[*
*]
§
[*
*
“]
.
89,
Travelling
and
daily
allowances
and
residential
accommodation
at
places
other
than
. headquarters.—Subject
to
any
rules
made
in
this
behalf
by
the
State
Government
"la
Minister
or
Minister
of
State
or
Deputy
Minister]
shall
be
entitled
to—
(a)
travelling
allowance
for
himself
and
members
of
his
family
and
for
the
transport
of
his
and
his.
family’s
effects—
@)
in
respect
of
the
journey
to
Bombay
from
his
usual
place
of
residence
outside
Bombay
for
assuming
office,
and
po
(i)
in
respect
of
the
journey.
from
Bombay
to
his
usual
place
of
residence
outside
Bombay
on
relinquishing
office,
and
(6)
travelling
and
daily
allowance
in
respect
of
tours
on
public
business
undertaken
by
him
and
suitable
residential
accommodation
at
places
visited
by
him
on
such
business.
.
- Explanation.—The
expression
“Bombay”
includes
any
other
place
appointed
by
the
State
Government
for
a
“
10..
Medical
attendance.—Subject
to
rules
or
orders
made
by
the
State
Government
*[a
Minister,
a
Minister
of
State
and
a
Deputy
Minister]
and
the
members
or
the
family
of
[the
Minister,
the
Minister
of
State]
or
the
Deputy
Minister,
as
the
case
may
be,
who
are
residing
with
and
dependant
on
him,
shall
be
entitled,
free
of
charge,
to
accommodation
in
hospitals
maintained
by
the
State
Government
and
to
medical
attendance
and
treatment.
Explanation.—For
the
purposes
of
this
section
the
expression
“s
member
of
the
family”
means
the
husband,
wife,
son,
daughter,
father,
mother,
brother
or
sister.
1 Gub-section
(4)
was
added
by
Mah.
4
of
1989,
8.
7(6).
2 Section
8 was
substituted
for
the
original
by
Bom.
16
of
1962,
8.
2.
3 These
words
were
added
by
Mah.
50
of
1969,-s.
7.
4 Sub-section
(2)
was
deleted
by
Mah.
32
of
2016,
s.
7.
5 Section
BA
was
deleted
by
Mah.
32
of
2016,
s.
8.
§ Section
9
was
substituted
for
the
original
by
Mah.
7-of
1960,
8.2.
These
words
were
substituted
for
the
words
“a
Minister
or
Deputy
Minister”
by
Mah.
50
of
1969,
3.8.
8 hese
wotds
were
substituted
for
the
words
“ a
Minister
and
°a-Deputy
“Minister”
by
Mah.
50
of
1969,
s.9.
2 *These
words
were
substituted
for
the
words
“the
Minister”,
by
Mah.
50
of
1969,
s.
9.
®
“1956:
Bom,
ALVIIT]
|
-
Maharashtra
Ministers’
Salaries
and
Allowances
Act
5
TIOA.
Telephone
facilities
to
Ministers.—(1
)
Every
*[Minister,
Minister
of
State
and
Deputy
’ Minister]
shall
during
the
term
of
his
office
be
entitled
also
to
have
a
telephone
installed
at
Government
cost
at
the
place
of
residence
or
at
any
place
in
his
constituency
selected
by
him
(being
a
place
other
than
the
place
of
residence
provided
under
this
Act
by
the
State
Government).
(2)
No
charge
shall
fall
on
the
*{Minister,
Minister
of
State
or
Deputy
Minister]
personally
in
respect
of
installation
of,
initial
deposit
for,
rental:
charges
for,
maintenance
of
and
official
calls
made
from,
the
telephone
installed
under
sub-section
(1
).
:
(3)
There
shall
also
be
paid
to
every
‘[Minister,
Minister
of
State
and
Deputy
Minister]
a
sum.of
*[Rs.
12,000]
per
month
from
the
month
in
which
telephone
facility
has
been
provided
under
this
section,
§
[(4)
Where
a
Minister,
Minister
of
State
or
Deputy
Minister
has
a
telephone
installed
at
any
place
referred
to
in
sub-section
(1)
at
his
own
cost,
then—~
. (a)
the
rental
charges
in
respect
of
such
telephone
shall
be
borne
by
the
State
Government
; and
there
shall
be
paid
to
such
Minister,
Minister
of
State
or
Deputy.
Minister,
as
the
case
may
be,
a.
sum.
of
7
Rs.
12,000]
per
month
in
respect
of
such
telephone
; and
(6)
the
charges
in
respect
of
official
calls
made
from
such
telephone
shall
also
be
borne
by
the
State
Government,
if
such
Minister,
Minister
of
State
or
Deputy
Minister,
as
the
case
maybe,
resides.
at
such
place
as
a
residence
and
a
separate
telephone
is
not
provided
to
him
by
or
under
the
provisions
of
this
Act
_ by
the
State
Government]
]
[10B.
Free
transit
by
railway,
steamer.—(/)
Every
Minister,
Minister
of
State
and
Deputy
Minister
shall
,°**
be
provided
with
facilities,
which
shall
entitle
him
at
any
time
to
travel
singly
by,
![first
class
or
as
the
case
may
be,
by
air-conditioned
two-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
tnay
by
rules
or
orders
be
prescribed
in
that
behalf:
:
:
Provided
that
such
travel
by
railway,
in
any
part
of
India,
whether
within
the
State
or
outside
the
State,
may
be
availed
of
by
the
Minister,
Minister
of
State
or
Deputy
Minister,
as
the
case
may
be,
either
singly
or
Jointly
with
his
spouse
or
with
his
minor
children
or
jointly
with
his
spouse
and
minor
children
“[or
companion],
so
however,
thatthe
distance
so
travelled
by
the
member
outside
the
State,
and
by
the
members
of
his
family
“for
companion]
whether
within
or
outside
the
State,
in
any
financial
year
does
not
|
in
the
aggregate
exceeds
™[fifty
thousand
kilometers.]
Explanation.—For
the
purpose
of
calculating
the
maximum
limit
of
“fifty:
thousand
kilometers]
for
travelling,
the
number
of
kilometers
travelled
by
the
Minister,
Minister
of
State
or
Deputy
Minister,
as
the
case
may
be,
outside
the
State
and
the
number
of
kilometers
travelled
by
the
members
of
his
family
“for
companion]
from
the
place
of
their
residence,
whether
within
or
outside
the
State,
shall-be
counted
separately.
:
* Section
10A
was
inserted
by
Mah.
41
of
1975,
s.
3.
.
2 These
words
were
substituted
for
the
words
“Minister
and
Minister
of
State”
by
Mah.
17
of
1974
s.
2(1).
* These
words
were
substituted
for
the
words
“Minister
or
Minister
of
State”
by
Mah.
17
of
1976
212).
* These
words
were
substituted
for
the
words
“Minister
and
Minister
of State”,
by
Mah.
17
of
1976s.
2/9).
° These
letters
and
figures
were
substituted
for
the
letters
and
figures
“Rs.
8,000”
by
Mah.
32
of
2010,
8.
14(a),
§ Sub-secton
(4)
was
substituted
by
Mah.
4 of
1989,
s.
8.
:
' These
letters
and
figures
were
substituted
for
the
letters
and
figures.
“Rs.
8,000"
by
Mah.
32
of
2010,
s.
44(8),
8 Section
10B
was
substituted
by
Mah.
72
of
1981,
s.
5.
°
The
words,
figures
and
letters
“with
effect
from
the
Ist
April
1981”
were
deleted
by
Mah.
def
1991,
5.4
faXi).
10
These
words
were
substituted
for
the
words
“first
class”
by
Mah.
4
of
1991,
s.
4a)
(ii),
41
These
words
were
inserted
by
Mah.
8 of
2001,
s.
3(a)ii),
.
22
These
words
were
inserted
by
Mah.
8
of
2001,
s.
3a).
18
These
words
were
substituted
for
the
words
“thirty
thousand
kilometres”
by
Mah.
82
of
2010,
5.
15.
14
These
words
were
substituted
for
the
words
“thirty
thousand
kilometres”
by
Mah.
32
of
2010,
s.
5.
These
words
were
inserted
by
Mah.
8
of
2001,
s.
8(a)(i).
‘
6
, .
Maharashtra
Ministers’
Salaries
and
Allowances
Act
.
[1956
: Mah.
XLVI
(2)
(a)
, Notwithstanding
anything
contained
in
this
Act
where
a
Minister,
Minister
of
State
or
Deputy
Minister,
either
singly
or
jointly
with
his
spouse,
or
with
his
minor
children
or
jointly
with
his
spouse
and
minor
children
[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
*Lfifty
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
sfjourney
by
air-conditioned
two-tier
by
railway].
In
such
cases,
the
difference
between
the
fare
for
journey
by
air
and
the
fare
for
‘[journey
by
air-conditioned
two-tier
by
railway]
will
have
to
be
borne
by
the
Minister,
Minister
of
State
or
Deputy
‘Minister,
as
the
case
may
be.
,
b)
‘Where
a
Minister,
Minister
of
State
or
Deputy
Minister,
either
singly
or
jointly
with
the
members
of
his
family
"for
companion]
as
‘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
*[fifty
thousand
kilometers]
for
travelling
to
claim
the
fare
for
journey
by
steamer
or
road
transport
if
it
is
less
than
fare
for
“[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
than
the
fare
for
‘journey
by
air-
conditioned
two-tier
by
railway]
for
the
same
distance,
|
to
claim
the
fare
for
*[journey
by
air-conditioned
two-tier
by
railway]
for
the
same
distance,
and
he
shall
have
to
bear
the
difference
between
two
fares.
(3)
In
this
section,
where
facilities
are
given
to
a
Minister
of
State
and
Deputy
Minister
to
travel
jointly
with
the
spouse
(with
or
without
minor.
children)
for
companion],
then
in
the
case
of
a
lady
Minister,
— /
Minister
of
State
or
Deputy
Minister
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
|
to
section
10].
:
uw
[10C.
Facilities
of
a
personal
assistant
and
computer
operator].
—*())
Every
Minister,
Minister
of
State
and
Deputy
Minister
shall
be
entitled,
free
of
charge,
to
the
service
of
a
personal
assistant.
For
this
purpose,
the
Minister,
Minister
of
State
or
Deputy
Minister,
as
the
case
may
be,
may
appoint
any
person,
possessing
such
qualifications
as
may
be
prescribed
by
rules
or
orders
made
under
section
14,
as
his
personal
assistant.
Subject
to
such
rules
or
orders
as
may
be
made
in
this
behalf
the
assistant
so
appointed
_
shall
receive
a
fixed
salary
of
“IRs.
25
000]
per
month
from
the
State
Government.]
18[(2)
There
shall
be
paid
to
every
Minister,
Minister
of
State
and
Deputy
Minister
assum
of
Rs.
10,000
_
“per
month
for
availing
the
services
of
computer
operator.]
1 These
words
were
inserted
by
Mah.
8 of
2001,
s. , 8M).
2
These
words
were
substituted
for
the
words
“thirty
thousand
kilometres”
by
Mah.
32
of
2010,
s.
15.
3 "These
words
were
substituted
for
the
words
“journey
by
first
class
by
railway”
by
Mah.
11
of
2013,
s.
Ati).
4 These
words
were
substituted
for
the
words
“journey
by
first
class
by
railway”
by
Mah.
11
of
2013,
s.
4).
5 ‘These
words
were
inserted
by
Mah.
8
of
2001,
s.
3()Wz).
4
§ These
words
were
substituted
for
the
words
“thirty
thousand
kilometres”
by
Mah.
32
of
2010,
8.
15.
a These
words
were
substituted
for
the
words
“journey
by
first
class
by
railway”
by
Mah.
11
of
2013,
8.
2(1
i.
8 These
words
were
substituted
for
the
words
“journey
by
first
class
by
railway”
by
Mah.
11
of
2013,
s.
(ii).
2 These
words
were
substituted
for
the
words
“journey
by
first
class
by
railway”
by
Mah.
11
of
2018;
s. + 2
ti}.
--
10
These
words
were
inserted
by
Mah.
8
of
2001,
s.
3(c).
U1
Section
10C
was
inserted
by
Mah.
48
of
1981,
s.
7 which
came
into
foree
on
the
18th
September
1981.
12
These
words
were
added
by
Mah.
32
of
2016,
s. 9(e).
13
Sootion
10C
was
renumbered
as
sub-section
(2)
thereof
by
Mah.
32
of
2016,
5.
9:
-
14
hese
letters
arid
figizes
were
substituted
for
the
jetters
and
figures
“Rs.
15,000"
by
Mah.
32
of
2016,
8.
9(a).
18
Sub-section
(2)
was
inserted
by
Mah.
32
of
2016,
8.
9/0).
HES
1956: Bom. XLVHI) - Maharashira Ministers’ Salaries and Allowances Act 7
11.
Sumptuary
allowance
to
Chief
Minister.—There
shall
be
placed
at
the
disposal
of
the
Chief
Minister
asum
of
‘[ten
lakh
rupees]
per
year
as
sumptuary
allowance.
.
2[Ministers,
Ministers
of
State
and]
Deputy
Minister
not
entitled
to
salaries
and
alicwanccs
as
member
of
State
Legislature.—Notwithstanding
anything
contained
in
any
law
for
the
time
being
in
force,
determining
the
salaries
and
allowances
of
the
members
of
the
State
Legislature,
"[a
Minister
or
a
Minister
of
State
or
a
Deputy
Minister]
shall
not
be
entitled
to
receive
any
salary
or
allowances
under
such
law,
although
he
is
a
member
of
the
[Maharashtra
Legislative
Assembly]
or
the
*{Maharashtra
Legislative
Council].
13.
* [Ministers
of
State
and
Deputy
Ministers]
not
disqualified
—For
t the
avoidance
of
doubt,
itis
hereby
declared
that
a
person
shall
not
be
disqualified
for
being
chosen
as,
or
for
being
member
of
the
[Maharashtra
Legislative
Assembly]
or
the
*{[Maharashtra
Legislative
Council]
merely
by
reason
of
the
fact
that
he
holds
the
“[office
of
a
Minister
of
State
or
of
a
Deputy
Minister].
14,
Power
of
State
Government
to
make
rules
and
orders.—
(1)
The
State
Government
may
make
rules
or
orders
for
carrying
out
the
purposes
of
this
Act.
2
(2)
Any
rule
or
order
made
under
this
section
may
be
made
so
as
to
be
restrospective
to
any
date
not
earlier
than
the
Ist
day
of
November
1956.
(3) Rules or orders made under this section shall have effect as if enacted i in this Act.
15..
Repeal.—The
Bombay
Ministers
Salaries
and
Allowances
Act,
1952:
(Bom.
VIL
of
1952)
Gn
this.
section
referred
to
as
“the
said
Act”)
and
any
law
corresponding
to
the
provisions
of
this
Act
in
force
immediately
before
the
1st
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
Act,
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
0 or
orders
made
under
that
Act.
1 These words were substituted for the letters and figures “Rs. 6,00,000” by Mah. 4 of 1989, s. 9.
2 These words were substituted for the words.“Minister and” by Mah. 50 of 1969, 's. 10(2).
3 These words were substituted for the words “ a Minister or 4 Deputy. Minister ” by Mah. 50 of 1969. s, 10(2).
“These
words
were
substituted
for
the
words
“Bombay
Legislative
Assembly”
by
the
Maharashtra
Adaptation
of
Laws
(State
and
Concurrent
Subjects)
Order,
1960.
®
These
words
were
substituted
for
the
words
“Bombay
Legislative
Council’,
by
the
Maharashtra
Adaptation
of
Laws
(State
and
Concurrent
Subjects)
Order,
1960.
__
§ These
words
were.
substituted
for
words
“Deputy
Minister”,
by
Mah.
50
of
1969,
8.
11(2)
_
-7
These
words
were
substituted
for
the
wor
ds“
a Minister
or
a
Deputy
Minister”
by
Mah.
50
of
1969.
s.
10(7).
®
These
words
were
substituted
for
the
words
“Bombay
Legislative
Council’,
by
the
Maharashtra
Adaptation
of
Laws
(State
and
Concurrent
Subjects)
Order,
1960.
°
These
words
were
substituted
for
the
words
“officer
of
a
Deputy
Minister”,
by
Mah.
50
of
1969,
s.
112).
.
10
The
words
“State
of
Bombay”
shall
stand
unmodified
vide
the
Maharashtra
Adaptation
of
Laws
(State
and
Concurrent
Subjects)
Order,
1960.
: