Section 11F in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
11F. [ Payment of constituency allowances. [Inserted with marginal heading by Act No.9 of 2012.]
- Every member of the [Telangana] Legislative Assembly or the Legislative Council including those holding any of the offices referred to in sections 3, 3-A, 4, 12A and 12-B shall be entitled to receive a constituency allowance of [Rs.2,30,000/- (rupees two lakhs and thirty thousand only) per mensem.] [Substituted by Act No.6 of 2016.] ]
