Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Amendment) Act, 20001
| [Andhra Pradesh Act No. 34 of 2000] | [14th October, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 14th October, 2000 and the said assent is hereby first published on the 16th October, 2000 in the Andhra Pradesh Gazette for general information:-
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, 2000.
(2) it shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 3.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 (hereinafter referred to as the principal Act), in section 3,-
(i) for sub-section (1), the following shall be substituted, namely,-
(1)(i) There shall be paid to the Chief Minister, every month, a salary of rupees five thousand two hundred and fifty, a special allowance of rupees three thousand two hundred and fifty, a sumptuary allowance of rupees three thousand and a conveyance allowance of rupees ten thousand in case a bullet proof motor car is used or rupees seven thousand in case any other motor car is used:
Provided that if the Chief Minister desires that the propulsion charges incurred in respect of the motor car, used by him be borne by the State Government in lieu of the conveyance allowance payable to him, such propulsion charges shall be borne by the State Government.
(ii) There shall be paid to the Deputy Chief Minister, if any one member of the Council of Ministers whether a Cabinet Minister or a State Minister or a Deputy Minister, every month, a salary of rupees five thousand, a special allowance of rupees three thousand two hundred ??? a sumptuary allowance of rupees three thousand and a conveyance ??? of rupees ton thousand in ??? bullet proof motor car is used or rupees seven thousand in case any other motor car is used.
(ii) in sub-section (2), after the third proviso, the following proviso shall be added, namely,-
Provided also that where such Minister or Deputy Ministor ??? in any Mired accommodation provided by the State Government or in any building of his choice not provided by the State Government or in his own buildings he shall be paid a camp office allowance of rupees five thousnnd per mensum.".
3. Amendment of section 3A.- In section 3A of the Act, in sub-section (1),
(i) for clause (a) the following shall be ??? namely-
(a) There shall be paid to the Clause ??? the Whip in the ??? a salary of rupees five thousand ??? allowance of rupeesthree thousand and a ??? allowance of rupees ten thousand ??? proof motor car is used or rupees seven thousand in case any other motor car is used.
(ii) in clause (b), after the third proviso, the following shall be added namely,-
Provided also that where such Chief Whip or any Whip in the Assembly, resides in any hired accommodation provided by the State Government or in any building of his choice not provided by the State Government or in his own building, he shall be paid a camp office allowance of rupees five thousand per mensum.".
4. Amendment of section 4.- In section 4 of the Principal Act,-
(i) for sub-section (1), the following shall be substituted, namely,-
(1) There shall be paid to the Speaker and the Deputy Speaker, every month, a salary of rupees five thousand, a special allowance of rupees three thousand of hundred and fifty, a sumptuary allowance of rupees three thousand and a conveyance allowance of rupees ten thousand in case a bullet proof motor car is used or rupees seven thousand in case any other motor car is used.
(ii) in sub-section (2), after the third proviso the following proviso shall be added, namely,-
Provided also that where such Speaker or Deputy Speaker resides in any hired accommodation provided by the State Government or in any building of his choice not provided by the State Government or in his own building, he shall be paid a camp office allowance of rupees five thousand per mensum."
5. Amendment of section 11.- In section 11 of the Principal Act, in sub-section (1),-
(i) for clause (c), the following shall be substituted, namely,-
(c) a constituency allowance of rupees five thousand and a conveyance allowance of rupees five thousand per mensum.
(ii) in clause (d), for the words, ‘One thousand rupees’, the words, ‘One thousand and’ five hundred rupees shall be substitued.
(iii) In clause (3), in sub-clause (i), for the words, ‘rupees seven thousand’ the words, ‘eight thousand rupees’, shall be substituted.".
6. Amendment of section 11A.- In section 11A of the Principal Act, in sub-section (1),-
(i) in clause (a) for the words, ‘rupees five hundred per mensum’ the words ‘rupees one thousand per mensum’, shall be substituted.
(ii) in clause (iii) of the proviso, for the words, ‘rupees forty thousand’ the words, ‘rupees seventy five thousand’ shall be substituted."