Section 15 in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
15. Special provision in respect of conveyance, house rent allowance, etc., in respect of Deputy Speaker and Deputy Chairman during certain period.
- Notwithstanding anything contained in the principal Act,-(a)during the period between the 26th March, 1974 and up to the commencement of the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Amendment) Act, 1979 (hereinafter referred to as the said Act), the Deputy Speaker and during the period between the 4th July, 1974 and up to the commencement of the said Act, the Deputy Chairman, shall each be paid a conveyance allowance of six hundred rupees per mensem;(b)during the period between the 26th March, 1974 and up to the commencement of the said Act, the Deputy Speaker and during the period between the 4th July, 1974 and up to the commencement of the said Act, the Deputy Chairman shall each be entitled without payment of rent to the use of furnished residence provided by the State Government:Provided that where the Deputy Speaker or the Deputy Chairman does not use the residence provided by the State Government, he shall be paid a house rent allowance of three hundred rupees per mensem;(c)all expenditure for furnishing the residence of the Deputy Speaker during the period between the 26th March, 1974 and upto the commencement of the said Act, or the Deputy Chairman during the period between the 4th July, 1974, and up to the commencement of the said Act, and for the 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 Deputy Speaker or the Deputy Chairman personally in respect of the furnishing and maintenance of such residence;(d)during the period between the 1st September, 1977 and up to the commencement of the said Act, when the Deputy Speaker or the Deputy Chairman performs the functions of the office of the Speaker or the Chairman, as the case may be, when the office of the Speaker or Chairman during any period is vacant, the Deputy Speaker or the Deputy Chairman shall be paid a conveyance allowance of one thousand rupees per mensem in lieu of conveyance allowance payable to him under clause (a).
