Section 7 in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
7. Travelling Allowance of Ministers, etc., on assuming and relinquishing office.
- [(1)] [Renumbered as sub-section (1) by Act No.XXX of 1959.] [A Minister or Deputy Minister [or the Chief Whip in the Assembly] [Substituted by Act No.XX of 1955.] [or Whip in the Assembly] [Inserted by Act No.28 of 1985.] or the Speaker or the Deputy Speaker [or the Chief Whip in the Council, or the Whip in the Council or the Chairman or the Deputy Chairman] [Inserted by Act No.20 of 2007.] or a Parliamentary Secretary], shall-(a)in respect of the journey for assuming office, to the [City of Hyderabad] [Substituted by Andhra Pradesh Adaptation Order, 1956.], from his usual place of residence in the State, if it is outside [the area comprised in that city and the city of Secunderabad] [Substituted by Andhra Pradesh Adaptation Order, 1956.]; and(b)in respect of the Journey on relinquishing office, from the [City of Hyderabad] [Substituted by Andhra Pradesh Adaptation Order, 1956.] to his usual place of residence in the State before he assumed office, if such place is outside [the area comprised in that city and the city of Secunderabad] [Substituted by Andhra Pradesh Adaptation Order, 1956.] be entitled to travelling allowances for himself and the members of his family and for the transport of his personal effects, at such rates and upon such conditions as may be determined by rules made by the State Government.(1A)[ Where the Speaker [or the Chairman] [Inserted by Act No.10 of 1971.] at any time after assuming office in the city of Hyderabad, shifts his residence from the city of Hyderabad to his usual place of residence in the State before he assumed office, he shall, in respect of the journey made by him in that behalf, be entitled to travelling allowance for himself and the members of his family and for the transport of his personal effects, at such rates and upon such conditions as may be determined by rules made by the State Government.][Explanation. [Substituted by G.O.Ms.No.1, General Administration (SR) Department, dated 03.01.2015.] - For the purpose of this section, the expression "the State" shall mean the territories specified in section 3 of the Andhra Pradesh Re-organisation Act, 2014 (Central Act No.6 of 2014)].(2)[xxx] [Omitted by Act No.1 of 1974.]
