Section 11 in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
11. Salaries and allowances of members of the Legislative Assembly and the Legislative Council.
- [(1) Every member of the [Telangana] [Substituted by Act No.4 of 2008 w.e.f.01.01.2003.] Legislative Assembly or the Legislative Council who does not hold any of the offices referred to in sections 3 to 5 and sections 12-A and 12-B shall be entitled to receive,-(a)[ a salary of Rs. 20,000/- (rupees twenty thousand only) per mensem;] [Substituted by Act No.6 of 2016.](b)[ [xxx] [Omitted by Act No.9 of 2012.](c)travelling, daily and other allowances at such rates and upon such conditions as may be determined by rules made by the State Government.](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.](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.] ](2)The salary referred to in clause (a) of sub-section (1) shall accrue to a member from the date on which he is declared duly elected [or in the case of a member nominated by the Governor [xxx] [Substituted by Act No.II of 1958.] from the date on which he is so nominated, or, if such declaration or nomination is made before the vacancy occurs,] from the date of occurrence of the vacancy:Provided that the salary shall not be paid until the member has made and subscribed the oath or affirmation referred to in article 188 of the Constitution.
