Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Amendment) Act, 1989*
| [Andhra Pradesh Act No. 2 of 1989] | [28th March, 1989] |
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 Fortieth year of the Republic of India, as follows:-
* Received the assent of the Governor on the 28th March, 1989. For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette Part-IV A, Extraordinary, dated the 4th March, 1989 at page 3.
Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Amendment) Act, 1989*
| [Andhra Pradesh Act No. 3 of 1989] | [28th March, 1989] |
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 Fortieth Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 28th March, 1989. For statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part-IV 4, Extraordinary, dated the ???.
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, 1989.
(2) It shall be deemed to have come into force on the 1st April, 1988.
2. Amendment of section 3.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 (Act II 1954) (hereinafter referred to as the principal Act), in section 3,-
(i) in sub-section (2), after the words "other Ministers" the words "and the Deputy Ministers" shall be inserted;
(ii) in sub-section (3), after the words "or any other Minister" occurring in two places the words "or the Deputy Minister" shall be inserted.
3. Amendment of section 9-B.- In section 9-B of the principal Act,-
(i) after the words "any Minister" the words "the Deputy Minister" shall be inserted;
(ii) for the words "twenty thousand rupees" the words "sixty thousand rupees or the actual cost of the motor car whichever is less" shall be substituted.
(iii) in the marginal headings after the word "Ministers" the words "Deputy Ministers" shall be inserted.
4. Repeal of Ordinance 15 of 1988.- The Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Amendment) Ordinance, 1988 is hereby repealed.
4. Amendment of section 11-B.- In section 11-B of the principal Act,-
(i) for sub-section (1) the following sub-section shall be substituted, namely:-
"(1) Every member of the Legislative Assembly who does not hold any of the offices referred to in sections 3, 4, 5, 12-A and 12-B shall be entitled without payment of rent, electricity and water charges the use of furnished accommodation at Hyderabad, provided by the State Government:
Provided that where any such member is not provided by the State Government with such accommodation, he shall be paid an accommodation allowance at the rate of one thousand rupees per mensum."
(ii) in sub-section (2), clause (b) and explanation thereunder shall be omitted.
2. Amendment of section 6.- 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 6,-
(i) in the Opening paragraph, after the words "use of the Ministers" the words "the Deputy Ministers" shall be inserted;
(ii) in the proviso,-
(a) after the words "any Minister" the words "the Deputy Minister" shall be inserted.
(b) for the words "one thousand rupees" the words "three thousand rupees" shall be substituted.
3. Amendment of section 11.- In section 11 of the Principal Act,-
(i) in sub-section (1-A), for the words "five thousand rupees per annum", the words "seven thousand and five hundred rupees; or with cash of the same value per annum at his choice", shall be substituted.
(ii) for sub-section (1-B), the following sub-section shall be substituted, namely;-
"(1-B) Every member referred to in sub-section (1), and his or her spouse shall, subject to such rules as may be made by the State Government in this, behalf, be entitled to travel either singly or, together with any other person in any stage carriage vehicles operated by the Andhra Pradesh State Road Transport Corporation on any route."
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Second Amendment) Act, 1989.
(2) It shall be deemed to have come into force on the 1st April, 1988;