Preamble
Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification (Third Amendment) Act, 1998*
| [Andhra Pradesh Act No. 25 of 1998] | [16th August, 1998] |
An Act further to Amend the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification Act, 1953
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-nine Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- This Act may be called the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Third Amendment) Act, 1998.
(2) It shall be deeded to have come into force on the 20th May, 1998.
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 thereinafter referred to as the principal Act), in section 11, for sub-section (1A), the following shall be substituted namely:-
"(1A) Every member referred to in sub-section (1) shall be provided, at ??? or her option, either with railway coupons enabling to travel in the first class upto a maximum distance of 30,000 Kms. (Thirty thousand Kilometers) in a year or with such lumpsum amount calculated at the prevailing railway fare at the stage of 800 Kilometers according to the fare fixed for each kilometer travelled, upto 30,000 Kms. and such member or his or her spouse shall be entitled to travel either singly or together with spouse or with any other person by any, railway in India:
Provided that the lumpsum amount so calculated shall be paid to each such member in two equal instalments, one in the first half of the year and the other in the second half of the year subject to such rules as may be made in this behalf."