Section 11(1A) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(1A)[ Every member referred to in sub-section (1) shall be provided, at his or her option , either with railway coupons enabling to travel in the first class up to a maximum distance of 70,922 Kms. (Seventy thousand Nine hundred and Twenty Two Kilometres) in a year or with such lump sum amount of Rs. 1,00,000/- per year (Rupees One lakh only) at the stage of 800 Kilometres according to the fair fixed for each Kilo meter travelled, up to 70,922 Kms (Seventy Thousand Nine Hundred and Twenty Two Kilometres) and such member or his or her spouse shall be entitled to travel either singly or together with spouse or with any other person by any railway in India.Provided that the lump sum amount so specified above shall be paid to each such member in two equal instalments, one in the first half of the year and the other in the second half of the year subject to such rules as may be made in this behalf.] [Substituted by Act No. 12 of 2016 and came into force with effect from 20-5-2016.]
