Section 9B in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
9B. [ Advances to Ministers, Deputy Ministers, Chief Whip in the Assembly, Whips in the Assembly, Speaker and Deputy Speaker and the Chief Whip and Whip in the Council, the Chairman and the Deputy Chairman for purchase of motor cars. [Section 9-B substituted with marginal heading by Act No.22 of 1998.]
- Any Minister, Deputy Minister, Chief Whip or Whip in the Assembly, the Speaker or the Deputy Speaker, [the Chief Whip and the Whip in the Council, the Chairman and the Deputy Chairman] [Added by Act No.28 of 1985.] may be paid by way of a repayable advance a sum of money as may be prescribed for the purchase of motor car in order that he may be able to discharge conveniently and efficiently the duties of his office.]
