Section 11(1B) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(1B)[ - Every member referred to in sub-section (1), and his or her spouse shall, subject to such rules as may be made by the State Government in this behalf, be entitled to travel either singly or together with spouse or with any other person in any stage carriage vehicles operated by the Andhra Pradesh State Road Transport Corporation on any route.] [Substituted by Act No. 3 of 1989 and came into force with effect from 1-4-1988.][Provided that if such member is un-married or has no spouse living he shall be entitled to travel under this sub-section, together with any other person] [Inserted by Act No. 28 of 1985 and came into force with effect from 8-11-1985.]
