Section 6 in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
6. Conveyance to be provided for [Ministers] [Substiututed by Act No.II of 1958 and the word 'Ministers etc.,' in the marginal heading substituted by Act No.7 of 1972.] etc.
- The State Government may, from time to time, provide suitable conveyances for the use of [the Ministers] [Substiututed by Act No.II of 1958 and the word 'Ministers etc.,' in the marginal heading substituted by Act No.7 of 1972.], [the Deputy Ministers] [Inserted by Act No.2 of 1989.] the Speaker, the Chief Whip in the Assembly, [the Whip in the Assembly] [Inserted by Act No.28 of 1985.], the Deputy Speaker, [the Chairman, the Deputy Chairman, the Chief whip and the whip in the Council] [Inserted by Act No.20 of 2007.] [and the Parliamentary Secretaries] [Inserted by Act No.11 of 1981.] subject to such rules regarding their maintenance and repair as may be made by the State Government:[Provided that where any Minister, [the Deputy Minister] [Added by Act No.10 of 1979.], the Speaker [or the Deputy Speaker] [Substituted by Act No.28 of 1985.] [and the Chairman or the Deputy Chairman] [Inserted by Act No.20 of 2007.] does not use the conveyance provided by the State Government under this section, but desires to make use of his own motor car, he shall be paid a motor car allowance of [ [thirty thousand rupees] [Substituted by Act No.3 of 2007.] per mensem]]:[Provided further that where the [Chief Whip in the Assembly] [Added by Act No.7 of 1980.] [the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [and the Chief Whip or the Whip in the Council] [Inserted by Act No.20 of 2007.] does not use the conveyance provided by the State Government under this section, but desires to make use of his own motor car, he shall be paid a motor car allowance of [ [thirty thousand rupees] [Substituted by Act No.3 of 2007.] per mensem]]:[Provided also that whether any Minister, Deputy Minister, the Speaker or the Deputy Speaker, the Chief Whip or the Whip in the Assembly, [the Chairman or the Deputy Chairman, the Chief Whip or the Whip in the Council] [Added by Act No.21 of 1990.] desires to make use of his own motor car as aforesaid, he shall be provided with a driver by the Government].
