Section 12 in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
12. Relinquishment of Salaries and allowances and cancellation thereof.
(1)Any person entitled to any salary or allowance under this Act may relinquish the whole or any portion thereof,-(a)in the case of a Minister [or a Deputy Minister, or the [Chief Whip in the Assembly] [Substituted by Act No.III of 1957.] [or the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [or the Chief Whip in the Council or the Whip in the Council] [Inserted by Act No.20 of 2007.] or a Parliamentary Secretary,] within two months from the date on which he enters upon office as such;(b)in the case of the Speaker or Deputy Speaker, 135 [or the Chairman or the Deputy Chairman] within one month from the date on which he is chosen for the office;(bb)[ xxx] [Omitted by Act No.1 of 1974.]](c)in the case of a member of the [Telangana] [Substituted by G.O.Ms.No.1, General Administration (SR) Department, dated 03.01.2015.] Legislative Assembly [or the Legislative Council] [Inserted by Act No.20 of 2007.] within one month from the date on which he makes and subscribes the oath or affirmation referred to in article 188 of the Constitution.(2)Any relinquishment made by any of the persons referred to in sub-section (1) in respect of any allowance may be cancelled by him, if and only if the rules relating to that allowance are so revised as to alter the amount of the allowance to which he would have been entitled but for the relinquishment.(3)Every relinquishment or cancellation made in pursuance of sub-section (1) or (2) shall be made in writing and shall take effect at such time and subject to such conditions as may be determined by rules made by the State Government.
