Section 116 in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
116. [ The Office of the Chairman and Members Tirumala Tirupathi Devasthanam Board, Tirupathi.] [Added by Act No. 2 of 2007.]
In this Schedule-(i)'Committee' means any Committee, Commission, Council Board or any other body of one or more persons, whether statutory or not, set up by the Central Government or any State Government.(ii)'Compensatory Allowance' means such sum of money as the Central Government or the State Government concerned, as the case may be may determine as being payable to the Chairman or any other member of a Committee by way of travailing allowance, daily allowance, Conveyance allowance or house rent allowance for the purpose of enabling the Chairman or other member to recoup any expenditure incurred by him in attending any meeting of a Committee or performing any other Function as member of that Committee.(iii)'Controlled Business' shall have the meaning as in clause (2) of Section 2 of the Life Insurance (Emergency Provisions) Act, 1956 (Central Act IX of 1956).(iv)'Statutory Body' means any Corporation, Board , Company, Society or any other body of one or more persons whether incorporated or not, established, registered or formed by or under any Central Act or the law of any State for the time being in force or exercising powers and functions under any such act or law.Note 1. - items 13 to 49 included by Amendment Act No. 7 of 1980 published in the Andhra Pradesh Gazette, dated, 5th March, 1980 and came into force with effect from 29th October, 1975.Note 2. - items 50 to 55 included by Amendment Act No.11 of 1961 and published in the Andhra Pradesh Gazette, dated: 15th April, 1981. Items 56 to 76 Included by Amendment Act No.26 of 1981 and published in the Andhra Pradesh Gazette, dated: 1st December, 1981. Items 56 to 72 came into force with effect from 1-11-1980 and items 73 to 76 came into force with effect from 9-7-1981.Note 3. - Item 77 came into force with effect from 8th May, 1984; Items 78 came into force with effect from 12th October, 1984; and Item 79 came into force with effect from 26th October, 1955, and included in the schedule by Amendment Act No. 9 of 1986 and published in Andhra Pradesh Gazette, Part IV-B, Extraordinary No. 11, dated 15th April, 1986Note 4. - Item No.80 to 115 came into force with effect from 6th December, 1990, and included in the Schedule by Amendment Act No. 12 of 1991, and published in the Andhra Pradesh Gazette, Part IV-B, Extraordinary No. 26, dated 16th April, 1991.Note 5. - item No. 2A came into force with effect from 24th August, 2005 and included in the Schedule by Amendment Act No. 20 of 2005 and Published in the Andhra Pradesh Gazette, Part IV-B, Extraordinary No. 41, dated 25th October, 2005.Note 6. - Item 116 came into force with effect from 1st June, 2007 and included in the Schedule by Amendment Act No.2 of 2007 and published in the Andhra Pradesh Gazette, Part IV-B, Extraordinary No. 2, dated 22nd January, 2007.
