Section 11(1A) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(1A)[ Every member referred to in sub-section (1) shall be provided, at his or her option, either with railway coupons enabling to travel in the first class upto a maximum distance [of 70,000 Kms. (Seventy thousand Kilometers)] [Sub-section (1-A) substituted by Act No.25 of 1998.] 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, [up to 70,000 Kms.] [Substituted by Act No.10 of 2011.] 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.]
