Section 3(2) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)The Chief Minister, the Deputy Chief Minister, if any, and other Ministers, [and the Deputy Ministers] [Inserted by Act No.3 of 1989.] shall each be entitled without payment of rent to the use of a furnished residence provided by the State Government throughout his term of office and for a period of fifteen days immediately thereafter:[Provided that the rent payable on the hired accommodation provided by the State Government shall not exceed [rupees fifty thousand] [Inserted by Act No.21 of 1990.] per mensem:][Provided further that] [Substituted by Act No.21 of 1990.] where any such Minister does not use the residence provided by the State Government under this sub-section, but desires to reside in any [building of his choice other than his own building,] [Substituted by Act No.11 of 1993.] he shall be paid a house rent allowance of an amount equal to one and a half times the reasonable rent or the fair rent, calculated in respect of such building in the manner provided under the [Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960 (Act No. XV of 1960)] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] [subject to a maximum of [rupees fifty thousand] [Substituted by Act No.22 of 1984.] [per mensem] [Substituted by Act No.21 of 1990.]:][Provided also that where any such Minister or Deputy Minister desires to reside in his own building he shall be paid a house rent allowance which shall not be less than rupees five thousand but which shall not exceed [rupees fifty thousand] [Inserted by Act No.11 of 1993.] per mensem subject to evaluation by the Roads and Buildings Department:][Provided also that where such Minister or Deputy Minister resides in any hired accommodation provided by the State Government or in any building of his choice not provided by the State Government or in his own building, he shall be paid a camp office allowance of [rupees ten thousand] [Added by Act No.34 of 2000.] per mensem.]
