Andhra pradesh act 026 of 1991 : Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Amendment) Act, 1991

Section 1. Short title and commencement

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, 1991.

(2) It shall be deemed to have come into force on the 1st September, 1991.

Section 2. Amendment of section 11

2. Amendment of section 11.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 (Act 11 of 1954) (hereinafter, referred to as the principal Act), in section 11,-

(a) in sub-section (1), for clause (e), the following shall be substituted, namely:-

"(e) in respect of telephone facility,-

(i) an allowance of rupees one thousand five hundred per mensum inclusive of rentals;

(ii) installation charges;

(f) a clerical allowace of one thousand two hundred rupees per mensum".

(b) in sub-section (1A) for the words "seven thousand and five hundred", the words "fifteen thousand" shall be substituted.

Section 3. Repeal of Ordinance 9 of 1990

3. Repeal of Ordinance 9 of 1990.- The Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Amendment) Ordinance, 1990 is hereby repealed.

Section 4. Amendment of section 11B

4. Amendment of section 11B.- In section 11B of the principal Act, in, sub-section (1) in the proviso for the fords "one thousand rupees", the words "two thousand rupees" shall be substituted.

Section 5. ??? of section 11C

5. ??? of section 11C.- Section 11C of the principal Act shall be omitted.

Section 2. Amendment of the Schedule

2. Amendment of the Schedule.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 (Act 11 of 1954), in the Schedule,-

(1) for entry 49, the following shall be substituted, namely:-

"49. The Office of the President, Parakala Seshavatharam, Andhra Pradesh State Chamber of Panchayati Raj Hyderabad.

(2) in entry 73, for the words "Zilla Parishad", the words "Zilla Praja Parishad" shall be substituted;

(3) in entry 74, for the words "Panchayat Samithi", the words "Mandala Praja Parishad", shall be substituted;

(4) after entry 79, the following entries shall be added, namely:-

"80. The Office of the Chairman, Andhra Pradesh Medical and Health Housing and Infrastructure Development Corporation Limited.

81. The Office of the Chairman, Andhra Pradesh State Handloom Weavers Co-operative Society Limited.

82. The Office of the Chairman, Andhra Pradesh State Essential Commodities Corporation Limited.

83. The Office of the Chairman, Andhra Pradesh Girijan Co-operative Coffee Development Corporation Limited, Paderu

84. The Office of the Chairman, Andhra Pradesh Washermen Co-operative Federation.

85. The Office of the Chairman, Andhra Pradesh Nayee Brahmins Co-operative Federation.

86. The Office of the Chairman, Andhra Pradesh State Housing Corporation Limited.

87. The Office of the Chairman, Andhra Pradesh State Co-operative Rural Irrigation Corporation Limited.

88. The Office of the Chairman, Andhra Pradesh State Seeds Certification Agency.

89. The Office of the Chairman, Andhra Pradesh State Co-operative Marketing Federation.

90. The Office of the Chairman, Andhra Pradesh Co-operative Union.

91. The Office of the Chairman, Andhra Pradesh Co-operative Oil Seeds Growers' Federation.

92. The Office of the Chairman, Andhra Pradesh Co-operative Rice Mills Federation.

93. The Office of the Chairman, Andhra Pradesh Sahakara Vignana Samithi.

94. The Office of the Chairman, Andhra Pradesh Vikalangula Co-operative Finance-Corporation.

95. The Office of the Chairman, Andhra Pradesh Minorities Commission.

96. The Office of the Chairman, Andhra Pradesh Beverages Corporation Limited, Hyderabad.

97. The Office of the Chairman, Andhra Pradesh Urban Development and Housing Corporation Limited, Hyderabad.

98. The Office of the Chairman, Andhra Pradesh Grandhelaya Parishad.

99. The Office of the Chairman, Andhra Pradesh State Police Housing Corporation Limited.

100. The Office of the Chairman NEDCAP (Non-Conventional Energy Development Corporation of Andhra Pradesh)

101. The Office of the Chairman, Andhra Pradesh Technology Services Limited.

102. The Office of the Chairman, Hyderabad Metropolitan Water Supply and Sewerage Board.

103. The Office of the Chairman, Hyderabad Allwyns Limited.

104. The Office of the Chairman, Andhra Pradesh Electronics Development Corporation Limited.

105. The Office of the Chairman, Andhra Pradesh State Minorities Finance Corporation Limited.

106. The Office of the Chairman, Andhra Pradesh Scooters Limited.

107. The Office of the Chairman, Andhra Pradesh Handicraft Development Corporation Limited.

108. The Office of the Chairman, Andhra Pradesh Mineral Development Corporation.

109. The Office of the Chairman, Andhra Pradesh Foods.

110. The Office of the Chairman, Republic Forge Company Limited.

111. The Office of the Chairman of any Co-operative Sugar Mill.

112. The Office of the Chairman of any Co-operative Spinning Mill.

113. The Office of the Chairman of any Cotton Growers Co-operative Spinning Mill.

114. The Office of the Chairman, Andhra Pradesh Non-Resident Indian Investment Corporation Limited, (ANRICH).

115. The Office of Chairman/President of any Co-operative Society at the Primary, Central and Apex level."

Section 1. Short title and commencement

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, 1991.

(2) It shall be deemed to have come into force on the 6th December, 1990.

Section 3. Substitution of new section for section 11A

3. Substitution of new section for section 11A.- For section 11A of the principal Act, the following shall be substituted, namely:-

11A. Medical facilities to the Member of the Legislative Assembly and their facilities.- Subject to such conditions as may be determined by rules made by the Government, every Member of the Legislative Assembly who does not hold any of the offices referred to in sections 3 to 5 and sections 12A and 12B, and the members of his family shall be entitled to,-

(a) a medical allowance of rupees five hundred per mensum in lieu of supply of medicines free of charge from State Government hospital or dispensary;

(b) free accommodation and medical treatment in any hospital maintained by the State Government;

(c) reimbursement of the charges incurred towards hospitalisation in any Government hospital or in the Nizam's institute of Medical Sciences, Hyderabad, where such hospitalisation, is advised;

(d) medical treatment in any hospital outside India; and

(e) the provision of artificial limbs, hearing aids and the like et the cost of the State Government;

Provided that the cost to be borne or the amount to be reimbursed by the state Government in respect of medical treatment,-

(i) in any hospital within, or outside India, shall not exceed such sum as may be specified in the rules made by the State Government in this behalf, inclusive of the fare for air passage and expenditure incurred towards personal attendant, in case where facility for such treatment is abailable in any hospital in India; or

(ii) in any hospital outside India, shall not exceed the actual expenditure incurred for such treatment and the fare for air passage of the person treated and his personal attendant in case where facility for such treatment is not available in any hospital in India?

(iii) in respect of hospitalisation in any Government hospital or in the Nizam's Institute of Medical Sciences, Hyderabad, the amount to be reimbursed shall not exceed rupees forty thousand on each occasion.