Section 4 in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
4. [ Salaries and allowances of the Speaker and Deputy Speaker [and the Chairman and the Deputy Chairman] [Section 4 with marginal heading substituted by Act No.21 of 1990.] and residences to them.
- [(1) There shall be paid to the Speaker and the Chairman every month, a salary of rupees forty one 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.(1A)There shall be paid to the Deputy Speaker, and the Deputy Chairman 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.] [Section 4(1) substituted with 4(1) & (1-A) by Act No.6 of 2016.](2)The Speaker and the Deputy Speaker, [or the Chairman or the Deputy Chairman] [Inserted by Act No.20 of 2007.] shall be entitled without payment of rent to the use of furnished residence provided by the State Government, throughout the term of their office 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 where the Speaker or the Deputy Speaker [or the Chairman or the Deputy Chairman] [Inserted by Act No.20 of 2007.] does not use the residence provided by the State Government under this sub-section, 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 (Act XV of 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.9 of 2012.] per mensem:[Provided also that where the Speaker or the Deputy Speaker [or the Chairman or the Deputy Chairman] [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 Speaker or Deputy Speaker [and the Chairman and the Deputy Chairman] [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 fifty thousand] [Substituted by Act No.9 of 2012.] per mensem.](3)All expenditure for furnishing the residence of the Speaker and the Deputy Speaker [and the Chairman and the Deputy Chairman] [Inserted by Act No.20 of 2007.] and for the maintenance thereof, whether or not such residence is provided by the State Government under this section, 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 Speaker and the Deputy Speaker [and the Chairman and the Deputy Chairman] [Inserted by Act No.20 of 2007.] personally in respect of the furnishing and maintenance of such residence.(4)The income tax payable by the Speaker or the Deputy Speaker [and the Chairman and the Deputy Chairman] [Inserted by Act No.20 of 2007.] in so far as it relates to the salary, allowances and perquisites mentioned in this section shall be borne by the State Government.]
