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Amendment
of section 3,
Act II of 1954.
Amendment
(2) It shall come into force on such date as the
State Government may, by notification, appoint.
2. In the Andhra Pradesh Payment of Salaries and
Pension and Removal of Disqualifications Act, 1953 (herein
after referred to as the principal Act), in section 3, for sub-
section (2), the following shall be substituted, namely:-
“(2) The Chief Minister, the Deputy Chief Minister, if any and
other Ministers and the Deputy Ministers shall each be entitled
without payment of rent to the use of a furnished residence
provided by the State Government throughout his term of
office and for a period of fifteen days immediately thereafter:
Provided that the rent payable on the hired
accommodation provided by the State Government shall not
exceeded rupees one lakh only per mensum:
Provided further that where any such Minister or Deputy
Minister does not use the residence provided by the State
Government under this sub-section, but desires to reside in
any building of his choice, including his own building, he shall
be paid a house rent allowance of rupees one lakh only per
mensum:
Provided also that where any such Minister or Deputy
Minister 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
only per mensum.".
3. In the principal Act, in section 3-A, in sub-section (1).
of section BA for clause (b), the following shall be substituted, namely :-
Y
W
”(b) The Chief Whip and the Whip in the Assembly and
the Chief Whip and the Whip in the Council shall each be
entitled, without payment of rent, to the use of a furnished
residence provided by the State Government, throughout
the term of their respective offices and for a period of fifteen
days immediately thereafter:
Provided that the rent payable on the hired
accommodation provided by the State Government shall
not exceed rupees one lakh only per mensum:
Provided further that where the Chief Whip or the
Whip in the Assembly and the Chief Whip or the Whip in
the Council does not use the residence provided by the
State Government under this clause, but desires to reside
in any building of his choice, including his own building, he
shall be paid a house rent allowance of rupees one lakh
only per mensum:
Provided also that where such Chief Whip or the Whip
in the Assembly and the Chief Whip or the Whip in the
Council 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 only per mensum.".
4. In the principal Act, in section 4, for sub-section (2), the
following shall be substituted. namely:-
"(2) The Speaker and the Deputy Speaker, the Chairman
and the Deputy Chairman shall each be entitled without
payment of rent to the use of a furnished residence
provided by the State Government, throughout the term of
his office and for a period of fifteen days immediately
thereafter:
Amendment of
of section 4.
'v
AN H PRA ESH GAZE'I'I' EXTRAORDINARY RegisteredNo.HSE/49 [Pricest.0—30 Ps]
Provided that the rent payable on the hired
accommodation provided by the State Government shall E
not exceed rupees one lakh only per mensum: A;
.1 ‘1
Provided further that where the Speaker or the Deputy e O L6 b) a 5 5°33 “3 L6 533
Speaker or the Chairman or the Deputy Chairman does THE ANDHRA PRADESH GAZETTE
not use the residence provided by the State Government PART IV-B EXTRAORDINARY
under this sub-section, but desires to reside in any building PUBLISHED BY AUTHORITY
of his choice, including his own building, he,shali be paid a
HYDERABAD , WEDNESDAY, SEPTEMBER 17, 2014
house rent allowanoe of rupees one lakh only per mensum:
ANDHRA PRADESH ACTS, ORDINANCES
Provided also that where such Speaker or the Deputy AND REGULATIONS Etc.,
Speaker or the Chalrman oLtZebDetfiutéChaléman m an): The following Act of theAndhra Pradesh Legislature received the
"ed accommodatlon prOVI e y e tate overnmen assent of the Governor on the 16m September. 2014 and the said assent is
or in any building of his choice; not provided by the State hereby first published on the 17th September, 2014 in theAndhra Pradesh Gazette
Government or In his own building, he shall be paid a camp for general information ;_
office allowance of rupees five thousand only per
mensum”. ACT NO. 7 OF 2014
AN ACT FURTHER TO AMEND THE
ANDHRA PRADESH PAYMENT OF
T. NARAYANA REDDY,
Secretary to Government (lie). SALARIES AND PENSION AND REMOVAL
Law Department. 0F DISQUALIFICATIONS ACT, 1953.
Be it enacted by the Legislature of the State of Andhra
Pradesh in the Sixty-fifth Year of the Republic of India
as follows:-
1. (1) This Act may be called the Andhra Short title and
Pradesh Payment of Salaries and Pension and mm
Removal of Disqualifications (Amendment) Act, 2014.
PRINTED AND PUBLISHED BY THE COMMISSIONER OF PRINTING, GOVERNMENT OF ANDHRA PRADESH, [1]
HYDERABAD.
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