Section 3A(1) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(1)[(a) There shall be paid to the Chief Whip and the Whip in the Assembly, and the Chief whip and the Whip in the Council, every month, a salary of rupees thirty thousand, a special allowance of rupees eight thousand, a sumptuary allowance of rupees seven thousand, a security car allowance of rupees twenty five thousand and a conveyance allowance of rupees thirty thousand in case a bullet proof motor car is used or rupees ten thousand in case any other motor car is used.](b)The Chief Whip in the Assembly [and the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [and the Chief Whip and the Whip in the Council] [Inserted in clause (b) and in marginal heading by Act No.20 of 2007.] [xxx] [Omitted along with marginal heading by Act No.28 of 1985.] shall each be entitled, without payment of rent, to the use of a furnished residence provided by the State Government, throughout the term of their respective offices and for a period of fifteen days immediately thereafter:Provided that the rent payable on the hired accommodation provided by the State Government shall not exceed [rupees fifty thousand] [Substituted by Act No.9 of 2012.] per mensem:[Provided further that] [Substituted by Act No.21 of 1990.] where the Chief Whip in the Assembly [or the Whip in the Assembly] [Inserted along with marginal heading by Act No.28 of 1985.] [and the Chief whip and Whip in the Council] [Inserted by Act No.20 of 2007.] [xxx] [Omitted by Act No.28 of 1985.] does not use the residence provided by the State Government under this clause, but desires to reside in any [building of his choice, other than his own building] [Substituted by Act No.11 of 1993.], he shall be paid a house rent allowance of an amount equal to one and a half times the reasonable rent or the fair rent, calculated in respect of such building in the manner provided under the [Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.], [subject to a maximum of [rupees fifty thousand] [Substituted by Act No.22 of 1984.] [per mensem] [Substituted by Act No.21 of 1990.]]:[Provided also that where the Chief Whip or any Whip in the Assembly, [and the Chief Whip or any Whip in the Council] [Inserted by Act No.11 of 1993.] desires to reside in his own building he shall be paid a house rent allowance which shall not be less than rupees five thousand but which shall not exceed [rupees fifty thousand] [Substituted by Act No.9 of 2012.] per mensem subject to evaluation by the Roads and Buildings Department:][Provided also that where such Chief Whip or any Whip in the Assembly [and the Chief Whip or any Whip in the Council] [Added by Act No. 34 of 2000.] resides in any hired accommodation provided by the State Government or in any building of his choice not provided by the State Government or in his own building, he shall be paid a camp office allowance of [rupees ten thousand] [Substituted by Act No.9 of 2012.] per mensem.](c)All expenditure for furnishing the residence of the Chief Whip in the Assembly [or the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [and the Chief Whip or any Whip in the Council] [Inserted by Act No.20 of 2007.] for maintenance thereof, whether or not such residence is provided by the State Government under clause (b), shall be borne by the State Government subject to such rules as may be made by the State Government in this behalf and no charge shall fall on the Chief Whip in the Assembly [or the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [and the Chief Whip or any Whip in the Council] [Inserted by Act No.20 of 2007.] personally in respect of the furnishing and the maintenance of such residence.
