Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Amendment) Act, 1987*
| [Andhra Pradesh Act No. 44 of 1987] | [8th September, 1987] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th September, 1987. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A Extraordinary, dated the 12th August, 1987, at page 4.
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, 1987.
(2) It shall be deemed to have come into force on the 1st July, 1987.
2. Amendment of section 3.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 (Act II of 1954) (hereinafter referred to as the principal Act), in section 3, in sub-section (1), after the words "one thousand and five hundred rupees per mensem" the words "special allowance; of one thousand two hundred and fifty rupees per mensem" shall be inserted.
3. Amendment of Section 3A.- In section 3-A of the principal Act,-
(i) in sub-section (1), in clause (a), after sub-clause (i), the following sub-clause shall be inserted namely:-
"(i-a) special allowance of one thousand-two" hundred and fifty rupees per mensem";
(ii) for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) There shall be paid to each of the Deputy Ministers, if any, who are members of the Governor's Council of Ministers, a salary of one thousand and five hundred rupees per mensem, special allowance of one thousand two hundred and fifty rupees per mensem and a conveyance allowance of two thousand and five hundred rupees per mensem in case a motor car propelled by petrol is used and one thousand seven hundred and fifty rupees per mensem in case a motor car propelled by diesel oil is used,"
4. Amendment of section 4.- In section of the principal Act,-
(i) In section (1), after the words "one thousand and, five ??? rupees per mennsem" the words, "special allowance of one thousand two ??? and fifty rupees per mensem" shall be inserted;
(ii) in sub-section (4), in clause (a), after sub-clause (i), the following sub-clause shall be ??? namely:-
"(i-a) special allowance of one thousand two hacked and fifty rupees per mensem".
5. Amendment of section 11.- In section 11 of the principal Act, in sub-section (1),-
(i) in clause (a), for the words "five hundred rupees" the words "seven hundred and fifty rupees" shall be substituted;
(ii) in clause (c), for the words "one thousand, rupees" the words "one thousand and five hundred rupees" shall be substituted.