Section 4 in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
4. Salaries and allowances of the Speaker and the Deputy Speaker and the Chairman and the Deputy Chairman and residences to them.
- [(1) There shall be paid to the Speaker and the Deputy Speaker, the Chairman and the Deputy Chairman every month a salary of rupees fourteen thousand, a special 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 published in A.P. Gazette Extraordinary dated 20th April, 2012.](2)[ The Speaker and the Deputy Speaker and the Chairman and the Deputy Chairman 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:Provided that the rent payable on the hired accommodation provided by the State Government shall not exceed rupees one lakh per mensem:Provided further that where the Speaker or the Deputy Speaker or the Chairman or the Deputy Chairman does not use the residence provided by the State Government under this sub-section 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 per mensum.Provided also that where such Speaker or the Deputy Speaker or the Chairman or the Deputy Chairman desires to reside 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.7 of 2014 and came into force w.e.f.17.09.2014.](3)[ All expenditure for furnishing the residence of the Speaker and the Deputy Speaker and the [Chairman and the Deputy Chairman] [Substituted by Act No.21 of 1990 and published in A.P. Gazette Extraordinary, dated on 19.11.1990.] 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 Speaker and the Deputy Speaker and the [Chairman and the Deputy Chairman] [Added by Act No. 20 of 2007.] personally in respect of the furnishing and maintenance of such residence.The income Tax payable by the Speaker or the Deputy Speaker, the [Chairman and the Deputy Chairman] [Added by Act No. 20 of 2007.] in so far as it relates to the salary , allowances and the perquisites mentioned in this section shall be borne by the State Government.]
