Section 7 in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
7. Travelling Allowance of Ministers, etc. 'on assuming and relinquishing office.
(1)A Minister or Deputy Minister or the Chief Whip in the Assembly [or Whip in the Assembly] [Inserted by Act No.28 of 1986 and came into force with effect from 10-3-1985.] or the Speaker or the Deputy Speaker or the [Chief Whip] [Added by Act No.20 of 2007.] in the Council or the Whip in the Council or the Chairman or the Deputy Chairman or Parliamentary Secretary, shall -(a)in respect of the journey for assuming office, to the City of Hyderabad from his usual place of residence in the State, if it is outside the area comprised in that city and the city of Secunderabad: and(b)in respect of journey on relinquishing office, from the city of Hyderabad to his usual place of residence in State before he assumed office, if such place is outside the area comprised in that city and in the city of Secunderabad be entitled to travelling allowances for himself and the members of family and for the transport of his personal effects, at such rates and upon such conditions as may be determined by the rules made by the State Government.(1-A) Where the Speaker or the Chairman at any time after assuming office in the city of Hyderabad shifts his residence from the city of Hyderabad to his usual place of residence in the State before he assumed office, he shall, in respect of the journey made by him in that behalf, be entitled to Travelling allowance for himself and the members of his family and for the transport of his personal effects, as such rates and upon such conditions as may be determined by the rules made by the State Government.(2)Omitted.Explanation. - For the purpose of this section, the expression "the State" shall include the territories specified in sub-section (1) of section 3 of the State Re-organisation Act, 1956 (Central Act No. XXXVII of 1956).
