Section 15(d) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(d)during the period between the 1st September, 1977 and up to the commencement of the said Act, when the Deputy Speaker or the Deputy Chairman performs the functions of the office of the Speaker or the Chairman, as the case may be, when the office of the Speaker or Chairman during any period is vacant, the Deputy Speaker or the Deputy Chairman shall be paid a conveyance allowance of one thousand rupees per mensem in lieu of conveyance allowance payable to him under clause (a).
