Section 11B(2) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)The State Government may make rules regarding:(a)the nature of accommodation and the scales of furniture and other facilities to be provided under this section for members;(b)[ xxx] [Clauses (b) and Expalanation omitted by Act No.3 of 1989.] ]
