Section 11D(3) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(3)In computing the number of years , [in respect of subsequent term] [Inserted by Act 3 of 2005.] for the purpose of sub-section (1) the period during which a person has served as a Chief Minister, Deputy Chief Minister and Minister, the Speaker and Deputy Speaker, the Chairman and the Deputy Chairman, the Chief Whip in the Assembly, Whip in the Assembly and the Chief Whip and Whip in the Council or held any of the offices specified in section 12-A and 12-B or both by virtue of his membership of the Legislative Assembly or the Legislative Council, shall also be taken into account.
