Section 11(2) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)The salary referred to in clause (a) of sub-section (1) shall accrue to a member from the date on which he is declared duly elected [or in the case of a member nominated by the Governor [xxx] [Substituted by Act No.II of 1958.] from the date on which he is so nominated, or, if such declaration or nomination is made before the vacancy occurs,] from the date of occurrence of the vacancy:Provided that the salary shall not be paid until the member has made and subscribed the oath or affirmation referred to in article 188 of the Constitution.
