Andhra pradesh act 022 of 1998 : Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Amendment) Act, 1998

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, 1998.

(2) Section 4 shall be deemed to have come into force on the 1st April, 1988 and sections 2 and 5 shall be deemed to have come into force on the 25th July, 1995, and remaining provision shall come into force at once.

Section 2. Substitution of new section 9B

2. Substitution of new section 9B.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 (Act II of 1956) thereinafter referred to as the principal Act), for section 9-B, the following shall be substituted, namely:-

"9-B. Advances to Ministers, Deputy Ministers, Chief Whip in the Assembly, Whips in the Assembly, Speaker and Deputy Speaker for purchase of motor cars:-

Any Minister, Deputy Minister, Chief Whip or Whip in the Assembly, the Speaker or the Deputy Speaker may he paid by way of a repayable advance a sum of money as may be prescribed for the purchase of motor car in order that he may be able to discharge conveniently and efficiently the duties of his office."

Section 3. Amendment of section 11

3. Amendment of section 11.- In the principal Act, in section 11, in sub-section (1-B), for the words, "either singly or together with any other person", the words "either singly or together "with the spouse or with any other person" shall be substituted.

Section 4. Amendment of section 11B

4. Amendment of section 11B.- In the principal Act, in section 11-B, in sub-section (1), for the existing proviso, the following proviso shall be substituted, namely:-

"Provided that where any such member does not use the accommodation provided by the State Government under this sub-section, such member shall be paid an accommodation allowance at the rate of rupees two thousand per mensum."

Section 5. Substitution of new section for section 11E

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

"11-E. Advance to Members of the Legislative Assembly for purchase of motor car:-A Member of the Legislative Assembly may be paid by way of repayable advance a sum of money as may be prescribed for the purchase of a motorcar.".

Section 6. Amendment of section 11-B

6. Amendment of section 11-B.- In section 11-B of the Principal Act, in sub-section (1), in the proviso for the words "two thousand rupees", the words "three thousand rupees" shall be substituted.

Section 2. Amendment of section 3

2. Amendment of section 3.- 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 3, in sub-section (1),-

(1) in clause (i), for the words "a salary of rupees two thousand two hundred and fifty", the words "a salary of rupees three thousand", shall be substituted;

(2) in clause (ii), for the words "a salary of rupees one thousand seven hundred and fifty", the words "a salary of rupees two thousand and five hundred" shall be substituted.

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, 1998.

(2) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint.

Section 3. Amendment of section 3A

3. Amendment of section 3A.- In section 3A of the principal Act, in sub-section (1), in clause (a), for the words "every month a salary of rupees one thousand seven hundred and fifty" the words "every month a salary of rupees two thousand five hundred" shall be substituted.

Section 4. Amendment of section 4

4. Amendment of section 4.- In section 4 of the principal Act, in sub-section (1) for the words "every month a salary of rupees one thousand seven hundred and fifty", the words "every month a salary of rupees two thousand five hundred" shall be substituted.

Section 5. Amendment of section 11

5. Amendment of section 11.- In section 11 of the principal Act,-

(1) in sub-section (1),-

(A) in clause (a) for the words "seven hundred and fifty rupees per mensum" the words "two thousand five hundred rupees per mensum" shall be substituted.

(B) for clause (c) the following shall be substituted, namely-

"(c) a Constituency allowance of three thousand rupees and a Conveyance allowance of three thousand rupees per mensum;".

(C) in clause (d), for the words "five hundred rupees", the words "one thousand rupees" shall be substituted;

(D) in clause (e) in sub-clause (i), for the words "rupees four thousand", the words "rupees seven thousand" shall be substituted.

(E) in clause (f), for the words "one thousand two hundred rupees" the words "two thousand rupees" shall be substituted.

(2) for sub-section (1A), the following shall be substituted, namely:-

"(1A) Every member referred to in sub-section (1) shall be entitled to travel in first class up to a maximum distance of 30,000 Kms. (Thirty thousand Kilometers) in a year for which he shall be provided with railway coupons of the value determined on the prevailing rates upto 30,000, Kms. (thirty thousand Kilometers), or with cash of the same value at his choice per annum, in twp equal instalments, one in the first half of the year and the other in the second half of the year.