Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Amendment) Act, 1993*
| [Andhra Pradesh Act No. 11 of 1993] | [24th April, 1993] |
An Act further to amend the Andhra Pradesh Payment or Salaries and Pension and Removal of Disqualifications Act, 1953.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 24th April, 1993. For Statement of objects & ??? please see the Andhra Pradesh Gazette, Part IV-A Extraordinary, dated the 23rd March, 1993 at Pages 7, 8, & 9.
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, 1993.
(2) Section 2(b), 3(ii) and 4(i), shall be deemed to have come into force on the 1st July, 1992 and the remaining provisions shall come into force with effect from the 1st April, 1993.
2. Amendment of section 3.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 (Act II of 1954) (herein after referred to as the principal Act), in section 3,-
(a) in sub-section (1),-
(i) in clause (i), in the opening paragraph for the portion beginning with the words "and a conveyance allowance" and ending with the words "diesel oil is used" the following shall be substituted, namely:-
"and a conveyance allowance of rupees six thousand in case a motor car propelled by petrol is used or rupees three thousand eight hundred in case a motor car propelled by diesel oil is used";
(ii) in clause (ii), for the portion beginning with the word "and a conveyance allowance" and ending with the words "diesel oil is used;", the following shall be substituted, namely:-
"and a conveyance allowance of rupees six thousand in case motor car propelled by petrol is used or rupees three thousand eight hundred in case a motor car propelled by diesel oil is used.";
(b) in sub-section (2),-
(i) in the first proviso, for the words "rupees five thousand", the words" "rupees ten thousand" shall be substituted;
(ii) in second proviso, for the words "building of his choice", the words "building of his choice other than his own building," and for the words "rupees three thousand", the words "rupees ten thousand" shall be substituted;
(iii) after the second proviso, the following proviso shall be inserted, namely:-
"Provided also that where any such Minister or Deputy Minister desires to reside in his own building he shall be paid a house rent allowance which shall not be less than rupees five thousand but which shall not exceed rupees ten thousand per mensem subject to evaluation by the Roads and Buildings Department.".
3. Amendment of section 3-4.- In section 3-A of the principal Act in sub-section (1),-
(i) in clause (a), for the portion beginning with the words "and a conveyance allowance" and ending with the words "diesel oil is used," the following shall be substituted, namely:-
aced.
"and a conveyance allowance of rupees six thousand in case a motor car propelled by petrol is used or rupees three thousand eight hundred in case a motor car propelled by diesel oil is used.";
(ii) in clause (b),-
(A) in the first proviso, for the words "rupees five-thousand", the words "rupees ten thousand" shall be substituted;
(B) in the second proviso, for the words "building of his choice", the words "building of his choice other than his own building," and for the words "rupeis throe thousand", the words "rupees ten thousand" shall be substituted;
(C) after the second proviso, the following proviso shall be inserted, namely:-
"Provided also that where the Chief Whip or any Whip in the Assembly desires to reside in his own building he shall be paid a house rent allowance which shall not be less than rupees five thousand but which shall not exceed rupees ten thousand per mensem subject to evaluation by the Roads and Buildings Department.".
4. Amendment of section 4.- In section 4 of the principal Act,-
(a) in sub-section (1), for the portion begining with the words "and a conveyance allowance" and ending with the words "diesel oil is used", the following shall be substituted, namely:-
"and a conveyance allowance of rupees six thousand in case a motor car propelled by petrol is used or rupees three thousand eight hundred in case a motor car propelled by diesel oil is used.";
(b) in sub-section (2),-
(i) in the first proviso, for the words "rupees five thousand", the words "rupees ten thousand" shall be substituted;
(ii) in the second proviso, for the words "building of his choice", the words "building of his choice other than his own building," and for the words "rupees three thousand", the words "rupees ten thousand" shall be substituted;
(iii) after the second proviso, the following proviso all be inserted, namely:-
"Provided also that where the Speaker or the Deputy Speaker desires to reside in his own building he shall be paid a house rent allowance which shall not be less than rupees five thousand but which shall not exceed rupees ten thousand per mensem subject to evaluation by the Roads and Buildings Department".
5. Amendment of section 6.- In section 6 of the principal Act,-
(a) in the first proviso, for the words "three thousand rupees, the words "six thousand rupees" shall be substituted.
(b) in the second proviso, for the words "three thousand rupees" the words "six thousand rupees" shall be substituted;
6. Amendment of section 11.-in section 11 of the principal Act,-
(a) in sub-section (1), in clause (c), in sub-clause (i), for the words "rupees one thousand five hundred" the words "rupees two-thounds" shall be substituted;
(b) in sub-section (1-A), for the words "provided with railway coupons of the value of fifteen thousand rupees or with cash of the same value at his choice per annum", the words "provided with railway coupons of the value of twenty thousand rupees or with cash of the same value at his choice per annum, in two equal instalments one in the first half of the year and the other in the second half of the year", shall be substituted,
7. Amendment of Section 11-D.- In section 11-D of the principal Act, in sub-section (1), for the words "one hundred rupees", the words "two hundred rupees" and for the words "one thousand rupees", the words "two thousand rupees" shall be substituted.