Section 3(3) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(3)All expenditure for furnishing the residence of the Chief Minister, the Deputy Chief Minister, if any, or any other Minister [or the Deputy Minister] [Inserted by Act No.3 of 1989.] and for the maintenance thereof, whether or not such residence is provided by the State Government under this section, 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 Minister, Deputy Chief Minister, if any, or any other Minister [or the Deputy Minister] [Inserted by Act No.3 of 1989.] personally in respect of the furnishing and maintenance of such residence.
