Hyderabad Municipal Corporation (Amendment) Act, 20021
| [Andhra Pradesh Act No. 23 of 2002] | [21st December, 2002] |
An Act further to amend the Andhra Pradesh Payment of Salaries and Pension and removal of Disqualification Act, 1955
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-??? 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 21st December, 2002 and the said assent is hereby first published on the 23rd December, 2002 in the Andhra Pradesh Gazette for general information
STATEMENT OF OBJECTS AND REASONS
According to clause (f) of sub-section (1) of section 11 of the Andhra Pradesh Payment of Salaries and Pension and Removal of disqualifications Act, 1953, every member of the Andhra Pradesh Legislative Assembly, who does not hold any of the offices referred in Sections 3 to 5 and (Sections 12-A and 12-B) shall be entitled to Clerical Allowance of Rs. 2,000/- (Rupees Two thousand only) per mensum and according to clause (a) of section 11A of the said Act, every member of the Andhra Pradesh Legislative Assembly who does not hold any of the offices referred in section 3 to 5 and sections 2-A and 12-B, and the Members of his family shall be entitled to a medical allowance of rupees one thousand per mensum in lieu of supply of medicines free of charge from State Government hospital or dispensary.
In view of the orders issued by the Government in G.O.Ms. No. 207, G.A. (SR) department, Dt. 1-5-2001, every member of the Legislative Assembly is entitled to have a Personal Assistant on ??? from the Government Departments up to Upper Division Cleck cadre whose expenditure towards salaries and fixed travelling allowances shall be charged to the establishment from where he has been drafted. Therefore the question of payment of an amount of Rs. 2,000/- (Rupees Two thousand only) towards clerical allowance per mensum may not arise. Hence, clause (f) of sub-section (i) of section 11 of the said Act has been proposed to be omitted and decided to enhance the existing Medical allowance of Rs. 1000/- per month to Rs. 3,000/- per month by amending clause (a) of section 11-A of the set id Act.
This Bill seeks to give effect to the above decision.
1. Short title and commencement.- (1) This Act may ??? called the Hyderabad Municipal Corporation (Amendment) Act, 2002.
(2) If shall come into force on such date as the State Government may by notification appoint.
2. Amendment of section ???.- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification Act, 1953 (Act II of ???) thereinafter referred to as the principal Act, in section 11, in sub-section (1) clause (???) shall be omitted.
3. Amendment of section 11A.- In section 11A of the principal Act, in sub-section (1), in clause (a), for the words rupees one thousand per mensum, the words rupees three thousand per mensum shall be substituted.