Section 11D(2) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)Where any person entitled to pension under subsection (1) is also entitled to any salary from the Central Government or the State Government or any Corporation owned or controlled by the Central Government or the State Government or any Local Authority under any law or otherwise or has become otherwise entitled to any remuneration from such Government, Corporation, or Local Authority, such person shall not be entitled to any pension under sub-section (1) for the period during which he continues to be entitled to such salary or remuneration:Provided that where the salary or remuneration referred to in this sub-section (1), such person shall be entitled only to receive the difference as pension under this sub-section.Explanation I. - For the purpose of this sub-section, the expression "salary" shall, in relation to a Member of the Legislative Assembly or the Legislative Council, include the constituency allowance to which he is entitled under clause (c) of sub-section (1) of section 11.Explanation II. - For the purpose of this sub-section, the expression "remuneration" shall not include pension to which a person is entitled from the Central Government or the State Government or the Corporation or the Local Authority referred to therein.
