Section 16(c) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(c)all expenditure for furnishing the residence of the Deputy Speaker during the period between the 26th March, 1974 and up to the commencement of the said Act or the Deputy Chairman during the period between the 4th July, 1974 and up to the commencement of the said Act, and for the maintenance there of whether or not such residence is provided by the State Government under clause (b) shall be borne by the Government subject to such rules as may be made by the State Government in this behalf and no charge shall on the Deputy Speaker or the Deputy Chairman personally in respect of the furnishing and maintenance of such residence.
