Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Amendment) Act, 1986*
| [Andhra Pradesh Act No. 9 of 1986] | [13th April, 1986] |
An Act further to amend the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th April, 1986. For statement of Objects and Reasons, please see the Andhra Pradesh Gazette, part IV-A, Extraordinary, dated the 22nd March, 1986, at page 3.
STATEMENT OF OBJECTS AND REASONS
Under the provisos to sub-section (2) of section 3 and provisos to section 3 ??? of the Andhra Pradesh Payment of Salaries and ??? and ??? of Disqualifications Act, 1953, the Chief Minister Deputy chief Minister if any, other Ministers, Deputy Minister and the Chief Whip and Whip of the Legislative assembly ??? are entitled for payment of a maxium amount of rupees fifteen thousand per mensum towards rent, where thereof accommodation is provided to then, by the State Government or where they do not use the residence provided by the state Government but desire to reside in any building or there choice or where they reside in their own building Likewise, the Speaker and Deputy Speaker if the Legislative Assembly are entitled for payment of maxim amount or rupees ten thousand per mensum towards rent according to provisos under sub-section (2) of section 4 of the Act, where they reside in the hired accommodation ??? by the State Government, or in any building of their choice or in their own building.
Government have decided to pay an amount of rupees five thousand towards camp office allowance in addition to the ??? Allowance as specified in section 3, 3-A and 4 to such of the Ministers/??? Ministers/Chief Whip/Whip/Speaker/deputy Speaker of the legislative Assembly who resides in any hired accomodation provided by the State Government or in any building of his choice not provided by the Government or in his own building.
It is now proposed to enhance the existing limit of Rs. ??? to Rs. 75,000/- to the member of the Legislative Assembly and their families as was done in the case of the Government officers and ex-Legislators, in respect of reimbursement for medical treatment under proviso to clause (iii) or section 11-A(1).
To give effect to the above decisions, sections 3, 3-A, 4 and 11-A(1) of the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 have been suitably amended.
This Bill seeks to give effect to the above decision.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Amendment) Act, 1986.
(2) Section 2, in so far as it relates to,-
(a) item 77 shall be deemed to have come into force on the 8th May, 1984;
(b) item 78 shall be deemed to have come into force on the 12th October, 1984;
(c) item 79 shall be deemed to have come into force on the 26th October, 1935.
2. Amendment of the schedule.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 (Act II of 1954), in the Schedule, after entry 76, the following entries shall be inserted, namely:-
"77. The Office of the Chairman, Kakatiya Urban Development Authority, Warangal
78. The Office of the Chairman, Tirupat Urban Development Authority, Tirupati
79. The Office of the Deputy Chairman, State Development Board".