Preamble
Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Amendment) Act, 1999*
| [Andhra Pradesh Act No. 12 of 1999] | [19th April, 1999] |
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 Fiftieth Year of the Republic of India as follows:-
SOR Statement of Objects and Reasons
STATEMENT OF OBJECTS AND REASONS
Nith a view to provide medical facilities to the former Members of the Legislative Assembly and the Legislative Council and to the members of their families Government have decided to extend,-
(i) free accommodation and medical treatment in any Hospital maintained by the State Government;
(ii) reimbursement of the charges incurred towards hospitalisation in any Government Hospital or in the Nizaos Institute of Medical Sciences. Hyderabad/Sri Venkateswara Institute of Medical Sciences, Tirapathi where such hospitalisation is advised; and
(iii) providing artificial limbs, hearing aids and the like at the cost of the State Government subject to such rules as made by the Government in this behalf.
To give effect to the above decision, Government have decided to amend section 11A of the Andhra Pradesh Payment of Salaries and Pension end Removal of Disqualifications Act, 1953 suitably.
The bill seeks to give effect to the above decision.
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, 1999.
(2) It shall come into force on such date as the State Government nay, by notification, appoint.
Section 2. Amendment of Section 11-A
2. Amendment of Section 11-A.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 in Section 11-A,-
(i) the existing Section 11-A shall be numbered as Sub-section (1);
(ii) after sub-section (1) as so renumbered, the following sub-section shall be added to sub-section (1), namely:-
"(2) Subject to such conditions as may be determined by rules made by the Government every former member of the Legislative Assembly and Legislative Council and the members of their families shall be entitled to the medical facilities specified in clauses (b), (c) and (a) of sub-section (1)."
(iii) in the marginal heading for the words "the Members of the Legislative Assembly", the words "the Members of the Legislative Assembly, the former Members of the Legislative Assembly and the Legislative Council" shall be substituted.