Section 12B in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
12B. [ Application of provisions relating to Minister to the Leader of Opposition. [Added by Act No. 3 of 2007.]
- The provisions of this Act shall apply in relation to the holder of Office of the Leader of Opposition in the Andhra Pradesh Legislative Assembly or in the Andhra Pradesh Legislative Council , as they apply in relation to a Minister.Provided that where there are two or more parties in opposition to the Government, in the Andhra Pradesh Legislative Assembly or in the 1Andhra Pradesh Legislative Council having the same numerical strength, the Speaker of the Andhra Pradesh Legislative Assembly or the 2Chairman of the Andhra Pradesh Legislative Council as the case may be shall having regard to the status of the parties, recognize any one of the Leader of such parties as Leader of the Opposition for the purpose of the section and such recognition shall be final and conclusive.Explanation. - In this Act, the term "Leader of the Opposition in the Andhra Pradesh legislative Assembly or in the Legislative Council means that member of the Andhra Pradesh Legislative Assembly or the Legislative Council as the case may be, who is , for the time being, the Leader in that House of the party in opposition to the Government having the greatest numerical strength and recognised as such by the Speaker of Andhra Pradesh Legislative Assembly or the Chairman of the Andhra Pradesh Legislative Council , as the case may be.]
