Section 4(2) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)The Speaker and the Deputy Speaker, [or the Chairman or the Deputy Chairman] [Inserted by Act No.20 of 2007.] shall be entitled without payment of rent to the use of furnished residence provided by the State Government, throughout the term of their 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] [Substituted by Act No.9 of 2012.] per mensem:Provided further that where the Speaker or the Deputy Speaker [or the Chairman or the Deputy Chairman] [Inserted by Act No.20 of 2007.] 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 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.9 of 2012.] per mensem:[Provided also that where the Speaker or the Deputy Speaker [or the Chairman or the Deputy Chairman] [Inserted by Act No.11 of 1993.] 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] [Substituted by Act No.9 of 2012.] per mensem subject to evaluation by the Roads and Buildings Department:][Provided also that where such Speaker or Deputy Speaker [and the Chairman and the Deputy Chairman] [Added by Act No.34 of 2000.] 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 fifty thousand] [Substituted by Act No.9 of 2012.] per mensem.]
