Section 11(1B) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(1B)[ Every member referred to in sub-section (1), and his or her spouse shall, subject to such rules as may be made by the State Government in this behalf, be entitled to travel [either singly or together with the spouse or with any other person] [Substituted by Act No.3 of 1989.] in any stage carriage vehicles operated by the [Telangana] [The Telangana State Road Transport Corporation (TSRTC) established for the State of Telangana w.e.f.27.04.2016 vide. G.O.Ms.No.31, TR & B (TR.II) Department, dated 27.04.2016.] State Road Transport Corporation on any route:[Provided that if such member is un-married or has no spouse living, he shall be entitled to travel under this sub-section, together with any other person.] [Substituted by Act No.28 of 1985.] ]
