Section 11D(3) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(3)In computing [the number of years in respect of subsequent term] [Substituted by Act No.3 of 2005.] for the purpose of sub-section (1), the period during which a person has served as a Chief Minister, Deputy Chief Minister, Minister and Deputy Minister, the Speaker and Deputy Speaker, the Chairman and the Deputy Chairman, the Chief Whip in the Assembly, Whip in the Assembly and the Chief Whip and Whip in the Council or held any of the offices specified in sections 12-A and 12-B or both by virtue of his membership of the Legislative Assembly or the Legislative Council, shall also be taken into account.
