Section 3 in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
3. Salaries and allowances of and residences to Chief Minister and Ministers.
- [(1)(i) There shall be paid to Chief Minister, every month, a salary of rupees Sixteen thousand, a special allowance of Rupees Eight thousand, a sumptuary allowance of rupees Seven thousand, a security car allowance of rupees twenty five thousand and a conveyance allowance of rupees thirty thousand in case a bullet proof motor car is used or rupees Fifteen thousand in case any other motor car is used:Provided that if the Chief Minister desires that the propulsion charges incurred in respect of the motor car used by him be borne by the State Government in lieu of the conveyance allowance payable to him, such propulsion charges shall be borne by the State Government.(ii)There shall be paid to the Deputy Chief Minister, if any , and such member of the Council of Ministers, whether a Cabinet Minister or a State Minister or a Deputy Minister, every month, a salary of rupees fourteen thousand, a special allowance of rupees eight thousand, a sumptuary allowance of rupees seven thousand, and a security car allowance of rupees twenty five thousand and a conveyance allowance of rupees thirty thousand in case a bullet proof motor car is used or rupees fifteen thousand in case any other motor car is used.](2)[ The Chief Minister, the Deputy Chief Minister, if any, and other Ministers and the Deputy Ministers shall each be entitled without the 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 exceed 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.] [Substituted by Act No. 7 of 2014 and come into force w.e.f.17.09.2014.](3)All expenditure for furnishing the residence of the Chief Minister, the Deputy Chief Minister, if any, or any other Minister [or the Deputy Minister] [Inserted by Act. No. 3 of 1989 and came into force w.e.f.1.4.1988.] and for the maintenance there of, whether or not such residence is provided by the State Government under this section, shall be borne by the State Government, subject to such rules as may be made by the State Government in this behalf and no charge shall fall on the Chief Minister, Deputy Chief Minister if any, or any other Minister [or the Deputy Minister] [Inserted by Act. No. 3 of 1989 and came into force w.e.f.1.4.1988.] personally in respect of the furnishing and maintenance of such residence.(4)The income-tax payable by the Chief Minister, the Deputy Chief Minister, if any, or any other Minister, in so far as it relates to the salary, allowances and perquisites mentioned in this section shall be borne by the State Government.Explanation. - For the purpose of this section and sections 3-A and 4,5:(a)"residence" include the staff quarters and other buildings appurtenant thereto, and garden thereof: and(b)"maintenance" in relation to a residence includes the payment of such local rates and taxes as are normally be borne by the tenant and the provision of electricity and water.
