Section 3A in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
3A. Salaries and Allowances of Chief Whip in the Assembly and the Whip in the Assembly and the Chief Whip and the Whip in the Council and the Deputy Minister.
- [(1) (a) There shall be paid to the Chief Whip and the Whip in the Assembly, and the Chief Whip and the Whip in the Council, every month a salary of rupees fourteen thousand, a Special allowance of rupees eight thousand, a Sumptuary allowance of rupees seven thousand, a Security car allowance of rupees twenty five thousand and a Conveyance allowance of rupees thirty thousand in case a bullet proof motor car is used or rupees fifteen thousand in case any other motor car is used.] [Substituted by Act No. 9 of 2012 and published in A.P. Gazette Part IV-B Extraordinary dated 20th April, 2012.](b)[ The Chief Whip and the Whip in the Assembly and the Chief Whip and the Whip in the Council shall each be entitled, without payment of rent, to the use of a furnished residence provided by the State Government, throughout the term of their respective Offices and for a period of fifteen days immediately thereafter: [Substituted by Act No.7 of 2014 and come into force w.e.f.17.09.2014.]Provided that the rent payable on the hired accommodation provided by the State Government shall not exceed rupees one lakh per mensum.Provided further that where the Chief Whip or the Whip in the Assembly and the Chief Whip and the Whip in the Council does not use the residence provided by the State Government under this clause, but desires to reside in any building of his choice including his own building, he shall be paid a house rent allowance of rupees one lakh only per mensum.Provided also that where such the Chief Whip or the Whip in the Assembly, and the Chief Whip and the Whip in the Council 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 five thousand only per mensum.] [Substituted by Act No. 9 of 2012 and published in AP Gazette Extraordinary dated 20th April, 2012.](c)All expenditure for furnishing the residence of the Chief Whip in the Assembly [or the Whip] [Inserted by Act No. 28 of 1985 and came into force with effect from 10-3-1985.] in the Assembly and the [Chief Whip] [Inserted by Act No.20 of 2007.] or any Whip in the Council for maintenance thereof, whether or not such residence is provided by the State Government under clause (b), shall be borne by the State Government subject to such rules as may be made by the State Government in this behalf and no charge shall fall on the Chief Whip in the Assembly [or the Whip] [Inserted by Act No. 28 of 1985 and came into force with effect from 10-3-1985.] in the Assembly and the [Chief Whip] [Inserted by Act No.20 of 2007.] or any Whip in the Council) personally in respect of the furnishing and the maintenance of such residence.(2)[ Omitted.] [Omitted by Act No. 21 of 1990, dated 19-11-1990.](3)(a)The income - tax payable by the Chief Whip in the Assembly [or the Whip] [Inserted by Act No. 28 of 1985 and came into force with effect from 10-3-1985.] in the Assembly and the [Chief Whip] [Inserted by Act No.20 of 2007.] or Whip in the Council in so far as it relates to the salary, allowances and the perquisites mentioned in this section shall be borne by the State Government.(b)[ The income-tax payable by the Deputy Ministers , if any, in so far as it relates to the salary and allowances mentioned in this section shall be borne by the Government.] [Substituted by Act No.11 of 1981 in A.P. Gazette Extraordinary, dated 15-4-1981.]
