Section 11B in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
11B.
[(1) Every member of the Legislative Assembly or the 2Legislative Council who does not hold any of the office referred to in Sections 3,4,5,12-A and 12-B shall be entitled, without payment of rent, electricity and water charges to the use of furnished accommodation at [the State Capital] [Substituted by Act No. 26 of 1991 and came into force with effect from 1-9-1991.], provided by the State Government.] [Substituted by Act No. 35 of 2007, dated 12.12.2007.][Provided further that where any member does not use the accommodation provided by the State Government under this sub-section such member shall be paid a accommodation allowance of rupees fifty thousand per mensum.] [Added by Act No. 20 of 2007.](2)The State Government may make rules regarding.(a)the nature of accommodation and the scale of furniture and other facilities to be provided under this section for members.(b)[Omitted] [Omitted by Act No. 3 of 1989 and came into force with effect from 1-4-1988.]
