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State of Andhra Pradesh - Act

Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

ANDHRA PRADESH
India

Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

Act 2 of 1954

Published on 12 December 2007
Commenced on 12 December 2007
[This is the version of this document from 12 December 2007.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953(Act No. 2 of 1954)Last Updated 15th October, 2019An act to provide for the salaries and allowances of Ministers, Deputy Ministers, the Chief Whip in the Assembly, the Speaker, the Deputy Speaker, Parliamentary Secretaries and Members of the Andhra Pradesh Legislative Assembly and [the Chief Whip,] [Inserted by Act No. 20 of 2007.] the Whip, the Chairman, the Deputy Chairman and the members of Andhra Pradesh Legislative Council and the Chairman of the planning and Development Committees and the Leader of the Opposition in the Andhra Pradesh Legislative Assembly and the [Leader of the] [Inserted by Act No. 20 of 2007.] Opposition in the Andhra Pradesh Legislative Council and the Whips in [the Legislative Assembly] [Inserted by Act No. 20 of 2007.] and Council [and also to provide for the pension of persons served as Members of the Legislative Assembly and Legislative Council.] [Added by Act No. 28 of 1985 and came into force with effect from 31-10-1984.]Whereas it is expedient to provide by an Act of the Legislature for the salaries and allowances of Ministers, Deputy Ministers, the Chief Whip in the Assembly, the Speaker, Deputy Speaker, Parliamentary Secretaries and the Members of the Andhra Pradesh Legislative Assembly and [the Chief Whip] [Inserted by Act No. 20 of 2007.], the Whip, the Chairman , the Deputy Chairman and the Members of Andhra Pradesh Legislative Council and the Chairmen of Planning and Development Committees, and the Leader of Opposition in Andhra Pradesh Legislative Assembly, and [the Leader of the Opposition in Andhra Pradesh Legislative Council] [Inserted by Act No. 20 of 2007.] and also the Whips in the Legislative Assembly [and] [Inserted by Act No. 20 of 2007.] Council [and for the pension of persons served as Members of Legislative Assembly and Legislative Council.] [Added by Act No. 28 of 1985 and came into force with effect from 31-10-1984.]And whereas it is necessary to remove the disqualifications imposed on holders of certain offices for being chosen as, and for being, members of the said Legislative Assembly9 and Council; it is hereby enhanced as follows:-

1. Short title and commencement.

(1)This Act may be called the Andhra Pradesh Payment of [Salaries and Pension] [Submitted by Act No. 28 of 1985 and came into force with effect from 31.10.1984.] and Removal of Disqualifications Act, 1953.

(2)It shall be deemed to have come into force on 4th Janaury,1954.

2. Definitions.

- In this Act ,"Chief Whip in the Assembly" means the Government Chief Whip in the Andhra Pradesh Legislative Assembly and the "Chief Whip in the Council" means the Government Chief Whip in the Andhra Pradesh Legislative Council and "Whip in the Assembly" means the Government Whip in the Andhra Pradesh Legislative Assembly and Whip in the Council "Speaker and Deputy Speaker" means the Speaker and Deputy Speaker respectively of Andhra Pradesh Legislative Assembly and "Chairman" and "Deputy Chairman" means the Chairman and Deputy Chairman respectively of the Andhra Pradesh Legislative Council.

3. Salaries and allowances of and residences to Chief Minister and Ministers.

- [(1)(i) There shall be paid to Chief Minister, every month, a salary of rupees Sixteen thousand, a special allowance of Rupees Eight thousand, a sumptuary 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:Provided that if the Chief Minister desires that the propulsion charges incurred in respect of the motor car used by him be borne by the State Government in lieu of the conveyance allowance payable to him, such propulsion charges shall be borne by the State Government.(ii)There shall be paid to the Deputy Chief Minister, if any , and such member of the Council of Ministers, whether a Cabinet Minister or a State Minister or a Deputy Minister, every month, a salary of rupees fourteen thousand, a special allowance of rupees eight thousand, a sumptuary allowance of rupees seven thousand, and 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.]

(2)[ The Chief Minister, the Deputy Chief Minister, if any, and other Ministers and the Deputy Ministers shall each be entitled without the payment of rent to the use of a furnished residence provided by the state Government throughout his term of 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 one lakh only per mensum.Provided further that where any such Minister or Deputy Minister 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 only per mensum.Provided also that where any such Minister or Deputy Minister 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 five thousand only per mensum.] [Substituted by Act No. 7 of 2014 and come into force w.e.f.17.09.2014.]

(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 came into force w.e.f.1.4.1988.] and for the maintenance there of, 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 and came into force w.e.f.1.4.1988.] personally in respect of the furnishing and maintenance of such residence.

(4)The income-tax payable by the Chief Minister, the Deputy Chief Minister, if any, or any other Minister, in so far as it relates to the salary, allowances and perquisites mentioned in this section shall be borne by the State Government.Explanation. - For the purpose of this section and sections 3-A and 4,5:

(a)"residence" include the staff quarters and other buildings appurtenant thereto, and garden thereof: and

(b)"maintenance" in relation to a residence includes the payment of such local rates and taxes as are normally be borne by the tenant and the provision of electricity and water.

3A. Salaries and Allowances of Chief Whip in the Assembly and the Whip in the Assembly and the Chief Whip and the Whip in the Council and the Deputy Minister.

- [(1) (a) There shall be paid to the Chief Whip and the Whip in the Assembly, and the Chief Whip and the Whip in the Council, every month a salary of rupees fourteen thousand, a Special allowance of rupees eight thousand, a Sumptuary 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 and published in A.P. Gazette Part IV-B Extraordinary dated 20th April, 2012.](b)[ The Chief Whip and the Whip in the Assembly and the Chief Whip and the Whip in the Council 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: [Substituted by Act No.7 of 2014 and come into force w.e.f.17.09.2014.]Provided that the rent payable on the hired accommodation provided by the State Government shall not exceed rupees one lakh per mensum.Provided further that where the Chief Whip or the Whip in the Assembly and the Chief Whip and the Whip in the Council does not use the residence provided by the State Government under this clause, 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 only per mensum.Provided also that where such the Chief Whip or the Whip in the Assembly, and the Chief Whip and the Whip in the Council 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 five thousand only per mensum.] [Substituted by Act No. 9 of 2012 and published in AP Gazette Extraordinary dated 20th April, 2012.](c)All expenditure for furnishing the residence of the Chief Whip in the Assembly [or the Whip] [Inserted by Act No. 28 of 1985 and came into force with effect from 10-3-1985.] in the Assembly and the [Chief Whip] [Inserted by Act No.20 of 2007.] or any Whip in the Council for maintenance thereof, whether or not such residence is provided by the State Government under clause (b), 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 Whip in the Assembly [or the Whip] [Inserted by Act No. 28 of 1985 and came into force with effect from 10-3-1985.] in the Assembly and the [Chief Whip] [Inserted by Act No.20 of 2007.] or any Whip in the Council) personally in respect of the furnishing and the maintenance of such residence.

(2)[ Omitted.] [Omitted by Act No. 21 of 1990, dated 19-11-1990.]

(3)

(a)The income - tax payable by the Chief Whip in the Assembly [or the Whip] [Inserted by Act No. 28 of 1985 and came into force with effect from 10-3-1985.] in the Assembly and the [Chief Whip] [Inserted by Act No.20 of 2007.] or Whip in the Council in so far as it relates to the salary, allowances and the perquisites mentioned in this section shall be borne by the State Government.

(b)[ The income-tax payable by the Deputy Ministers , if any, in so far as it relates to the salary and allowances mentioned in this section shall be borne by the Government.] [Substituted by Act No.11 of 1981 in A.P. Gazette Extraordinary, dated 15-4-1981.]

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.]

4A. Validation of enhancement of house rent allowance to the speaker.

- Notwithstanding anything contained in Section 4, the enhancement House rent allowance from rupees ten thousand to rupees fifteen thousand per month in respect of the building owned by Speaker with effect from 1-6-2004 through executive orders issued in G.O.Rt.No. 4750, General Administration (Accommodation) Department, dated 17-8-2004 shall be deemed to have been validly made.

5. Salaries and Allowances of Parliamentary Secretaries.

- There shall be paid to each of the Parliamentary Secretaries , if any, a salary of one thousand per mensum and a consolidated house rent and conveyance allowance of [one thousand rupees per mensum] [Substituted by Act No. 11 of 1981 and came into force with effect from 5-3-1981.]The income tax payable by the Parliamentary Secretaries, if any, in so far as it relates to the salary and allowances mentioned in this section shall be borne by the State Government.

5A.

Omitted.

5B. Supply of furnishing and electrical appliances to certain office holders.

- The State Government may, subject to such rules as may be made by them in this belief, provide for furnishings and electrical appliances for the use at residences of each of the holders of the offices referred to in section 3-A, subsection (4) of section 4 and section 5.

6. Conveyance to be provided for Ministers etc.

- The State Government may, from time to time, provide suitable conveyances for the use of Ministers, [the Deputy Ministers] [Inserted by Act No. 2 of 1989 and came into force with effect from 1-4-1988.] the Speaker, The Chief Whip in the Assembly, [the Whip in the Assembly] [Inserted by Act No.28 of 1985 and came into force with effect from 10-3-1985.], the [Deputy Speaker] [Amendment came into force with effect from 21st December, 1979 vide Act No.7 of 1980 published in Andhra Pradesh Gazette, dated: 5th March,1980 in respect of Deputy Speaker.], the [Chairman.] [Added by Act No.20 of 2007.] The Deputy Chairman, the Chief Whip and the Whip in the Council [and the Parliamentary Secretaries] [Substituted by Act No. 11 of 1981 and came into force with effect from 5-3-1981.] subject to such rules regarding their maintenance and repair as may be made by the State Government:Provided that where any Minister, [Deputy Minister] [Inserted by Act No. 2 of 1989 and came into force with effect from 1-4-1988.] the Speaker or the Deputy Speaker and the [Chairman or the Deputy Chairman] [Added by Act No.20 of 2007.] does not use the conveyance provided by the State Government under this section, but desires to make use of his own motor car, he shall be paid a motor car allowance of [Thirty Thousand Rupees per mensum] [Substituted by Act No 9 of 2012.].Provided further that where the Chief Whip in the Assembly [or the Whip in the Assembly] [Inserted by Act No.28 of 1985 and came into force with effect from 10-3-1985.] and the [Chief Whip] [Added by Act No.20 of 2007.] or the Whip in the Council does not use the conveyance provided by the State Government under this section but desires to use his own motor car, he shall be paid a motor car allowance of [thirty thousand rupees per mensum] [Substituted by Act No 9 of 2012.].[Provided that whether any Minister, Deputy Minister, the Speaker or the Deputy Speaker, the Chief Whip or the Whip in the Assembly [the Chairman or the Deputy Chairman,] [Inserted by Act No. 21 of 1990 and published in Andhra Pradesh Gazette Extraordinary dated 19-11-1990.] the Chief Whip or the Whip in the Council desires to make use of his own motor car as aforesaid, he shall be provided with a driver by the Government.]

7. Travelling Allowance of Ministers, etc. 'on assuming and relinquishing office.

(1)A Minister or Deputy Minister or the Chief Whip in the Assembly [or Whip in the Assembly] [Inserted by Act No.28 of 1986 and came into force with effect from 10-3-1985.] or the Speaker or the Deputy Speaker or the [Chief Whip] [Added by Act No.20 of 2007.] in the Council or the Whip in the Council or the Chairman or the Deputy Chairman or Parliamentary Secretary, shall -

(a)in respect of the journey for assuming office, to the City of Hyderabad from his usual place of residence in the State, if it is outside the area comprised in that city and the city of Secunderabad: and

(b)in respect of journey on relinquishing office, from the city of Hyderabad to his usual place of residence in State before he assumed office, if such place is outside the area comprised in that city and in the city of Secunderabad be entitled to travelling allowances for himself and the members of family and for the transport of his personal effects, at such rates and upon such conditions as may be determined by the rules made by the State Government.

(1-A) Where the Speaker or the Chairman at any time after assuming office in the city of Hyderabad shifts his residence from the city of Hyderabad to his usual place of residence in the State before he assumed office, he shall, in respect of the journey made by him in that behalf, be entitled to Travelling allowance for himself and the members of his family and for the transport of his personal effects, as such rates and upon such conditions as may be determined by the rules made by the State Government.

(2)Omitted.Explanation. - For the purpose of this section, the expression "the State" shall include the territories specified in sub-section (1) of section 3 of the State Re-organisation Act, 1956 (Central Act No. XXXVII of 1956).

8. Travelling and daily allowance of Ministers etc.

(1)The holders of the offices referred to in sections 3 to 5 shall, in respect of their tours, be entitled to travelling and daily allowances to such rates and upon such conditions as may be determined by rules made by State Government .

(2)Omitted.

9. Ministers etc., and their families to be entitled to free accommodation in State hospitals and to free medical treatment in State hospitals and medical treatment elsewhere at Government Cost.

- Subject to such conditions as may be determined by rules made by the State Government , a Minister, the Speaker, the Deputy Speaker, [the Chairman and the Deputy Chairman] [Added by Act No. 20 of 2007.] and the members of his family shall be entitled, free of charge, to accommodation in hospitals maintained by the State Government and to medical treatment therein, and also, at the cost of the State Government , to medical treatment in any hospital elsewhere either within or outside India, and to the provision of artificial limbs, hearing aids, and the like:[Provided that the cost to be borne by the State Government in respect of medical treatment ,-

(a)in any hospital within or outside India, shall not exceed such sum as may be specified in the rules made by the State Government in this behalf, inclusive of the fare for air passage and expenditure towards personal attendant, in case where facility for such treatment is available in any hospital within India; or

(b)in any hospital outside India shall not exceed the actual expenditure incurred for such treatment and the fare for air passage of both the person treated and the personal attendant, in case where facility for such treatment is not available in any hospital within India.]

9A. Free accommodation and medical treatment in State hospitals and medical treatment elsewhere at Government Cost to holders of other offices and their families.

- Subject to such conditions as may be determined to in section 3-A to 5 other than those specified in section 9, and the members of their families shall be entitled , free of charge, to accommodation in hospitals maintained by the State Government and to medical treatment therein, and also at the cost of the State Government to medical treatment in any hospital elsewhere, either within or outside India, and to the position of artificial limbs, hearing aids and the like:[Provided that the cost to be borne by the State Government in respect of medical treatment,-

(a)In any hospital within or outside India, shall not exceed such sum as may be specified in the rules made by the State Government in this behalf, Inclusive of the fare for air passage and expenditure incurred towards personal attendant, in case where facility for such treatment is available in any hospital within India; or

(b)In any hospital outside India, shall not exceed the actual expenditure incurred for such treatment and the fare for air passage of both the person treated and the personal attendant in case where facility for such treatment is not available in any hospital within India]

9B. Advances to Ministers, [Deputy Minister] [Inserted by Act No. 2 of 1989 and came into force with effect from 1-4-1988.], Speaker and Deputy Speaker, Chief Whip and Whips in the Assembly. [The Chairman and the Deputy Chairman] [Added by Act 20 of 2007.], the Chief Whip and the Whip in the Council for purchase of Motor Cars.

- Subject to such rules as may be made by the State Government in this behalf, there may be paid to any Minister, the [Deputy Minister] [Inserted by Act No. 2 of 1989 and came into force with effect from 1-4-1988.], the Chief Whip in the Assembly, [the Whip in the Assembly] [Inserted by Act No. 28 of 1985 and came into force with effect from 10-3-1985.] the Speaker or the Deputy Speaker and [The Chairman and the Deputy Chairman] [Added by Act 20 of 2007.], the Chief Whip and Whip in the Council by way of a repayable advance a sum of money [as may be prescribed for the purchase of motor car in order that he may be able to discharge conveniently and efficiently the duties of his office.] [Substituted by Act No. 22 of 1998 and came into force with effect from 20-5-1998.]

10. Removal of certain disqualifications.

- No person shall be disqualified for being chosen as or for being a member of the Andhra Pradesh Legislative Assembly or the [Legislative Council] [Added by Act 20 of 2007.] on the ground only that the holds any of the offices specified in the Schedule to this Act.

11. Salaries and allowances of members of the Legislative Assembly and the [Legislative Council] [Added by Act 20 of 2007.].

- [(1) Every member of the Andhra Pradesh Legislative Assembly or the Legislative Council who does not hold any of the officers referred to in sections 3 to 5 and sections 12-A and 12-B shall be entitled to receive,-(a)[ a salary of Rs12,000/- (Rupees Twelve Thousand only) per mensum ;](b)[ Omitted.] [Omitted by Act No.9 of 2012.](c)travelling, daily and other allowances at such rates and upon such conditions as may be determined by rules made by the State Government.(d)travelling daily and other allowances at such rates and upon such conditions as may be determined by rules made by the State Government.](f)[ a security car allowance of rupees fifteen thousand per mensum.] [Added by Act No.3 of 2007, dated 19.1.2007.]

(1A)[ Every member referred to in sub-section (1) shall be provided, at his or her option , either with railway coupons enabling to travel in the first class up to a maximum distance of 70,922 Kms. (Seventy thousand Nine hundred and Twenty Two Kilometres) in a year or with such lump sum amount of Rs. 1,00,000/- per year (Rupees One lakh only) at the stage of 800 Kilometres according to the fair fixed for each Kilo meter travelled, up to 70,922 Kms (Seventy Thousand Nine Hundred and Twenty Two Kilometres) and such member or his or her spouse shall be entitled to travel either singly or together with spouse or with any other person by any railway in India.Provided that the lump sum amount so specified above shall be paid to each such member in two equal instalments, one in the first half of the year and the other in the second half of the year subject to such rules as may be made in this behalf.] [Substituted by Act No. 12 of 2016 and came into force with effect from 20-5-2016.]

(1B)[ - Every member referred to in sub-section (1), and his or her spouse shall, subject to such rules as may be made by the State Government in this behalf, be entitled to travel either singly or together with spouse or with any other person in any stage carriage vehicles operated by the Andhra Pradesh State Road Transport Corporation on any route.] [Substituted by Act No. 3 of 1989 and came into force with effect from 1-4-1988.][Provided that if such member is un-married or has no spouse living he shall be entitled to travel under this sub-section, together with any other person] [Inserted by Act No. 28 of 1985 and came into force with effect from 8-11-1985.]

(2)The salary referred to in clause (a) of sub - section (1) shall accrue to a member from the data on which he is declared duly elected or if such declaration is made before the vacancy occurs from the data of occurrence of the vacancy;Provided that the salary shall not be paid until the member has made and subscribed the oath or affirmation referred to in article 188 of the constitution.

11A. Medical facilities to the Members of the Legislative Assembly and the [Legislative Council] [Added by Act No. 20 of 2007.] and [Former Members] [Inserted by Act No. 12 of 1999.] of Legislative Assembly, and Legislative Council and their families.

(1)Subject to such conditions as may be determined by rules made by the Government , every Member of the Legislative Assembly and the [Legislative Council] [Added by Act No. 20 of 2007.] who does not hold any of the Office referred to in Sections 3 to 5 and Sections 12-A and 12-B, and the Members of his family shall be entitled to -

(a)[Omitted :] [Omitted by Act No. 35 of 2007.]

(b)Free accommodation and medical treatment in any hospital maintained by the State Government.

(c)Reimbursement of the charges incurred towards hospitalization in any Government hospital or in the Nizam's Institute of Medical Sciences, Hyderabad , where such hospitalization is advised ;

(d)Medical treatment in any hospital outside India ;and

(e)The provision of artificial limbs, hearing aids and the like at the cost of State Government ;

Provided that the cost to be borne or the amount to be reimbursed by the State Government in respect of medical treatment.

(i)In any hospital within or outside India, shall not exceed such sum as may be specified in the rules made by the State Government in this behalf, inclusive of the fare for air passage and expenditure incurred towards personal attendant, in case where facility for such treatment is available in any hospital in India; or

(ii)In any hospital outside India, shall not exceed the actual expenditure incurred for such treatment and the fare for air passage of the person treated and his personal attendant in case where facility for such treatment is not available in any hospital in India ;

(iii)In respect of hospitalization in any Government hospital or in the Nizam's Institute of Medical Sciences, Hyderabad, the amount to be reimbursed shall not exceed rupees Seventy five thousand on each occasion.

(2)[ Subject to such conditions as may be determined by rules made by the Government every former members of the Legislative Assembly and Legislative Council and the member of their families shall be entitle to the medical facilities specified in clasuses (b), (c) and (e) of sub - section (1).] [Inserted by Act No. 12 of 1999.]

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.]

11C. Books and Magazines Allowances.

- [Every member of the Legislative Assembly or the Legislative Council who does not hold any of the office referred to in sections 3,4,5,12-A and 12-B shall be entitled for Books and Magazines allowances of Rs.20,000/- for year upto Rs.1,00,000/- per term.] [Inserted by Act 12 of 2016.]

11D.

(1)[There shall be paid to every person who has served for a term or part of it as ;-

(i)A member of the Andhra Pradesh Legislative Assembly or

(ii)A member of the Andhra Pradesh Legislative Council, or

(iii)Partly as a member of the said Legislative Assembly and partly as a member of the said Legislative Council.]

[A pension of rupees thirty thousand per mensum for the first term or a part of it and a pension of rupees two thousand per mensum per each year of his service in subsequent term as such member, so however , that in no case the pension payable to such person shall exceed Rupees fifty thousand.] [Inserted by Act No.12 of 2016 and came into force with effect from 20-5-2016.]Explanation. - For the purposes of this sub-section-

(a)The period during which a person served as a member of the Legislative Assembly or Legislative Council or partly as a member of the Legislative Assembly and partly as a member of the Legislative Council, as it existed during the period commencing from the 15th August, 1947 and ending with the 1st November, 1956, of the Former Province or State of Madras or State of Hyderabad or State of Andhra shall be taken into account in computing the number of years. [In computing the first term or a part of it and the number of years in respect of subsequent term.] [Inserted by Act No. 3 of 2005.]

(b)[ In respect of the subsequent term the period of one(1) year shall be counted from the date of declaration of results of the election or as the case may be, from the date of the nomination ; [Inserted by Act No. 3 of 2005.]

(c)In respect of subsequent term the fractions of a year not less than six months , except in the case of the first year of service in such subsequent term as such member shall be counted as one year and other fractions shall be disregarded.

(d)The computation of service for the first term or a part of it, shall be from the date of declaration of results of the election or as the case may be from the date or nomination.]

(2)Where any person entitled to pension under sub-section (1) is also entitled to any salary from the Central Government or the state Government or any Corporation, owned or controlled by the Central Government or the State Government or any Local Authority under any law or otherwise or has become otherwise entitled to any remuneration from such Government. Corporation, or Local Authority such person shall not be entitled to any pension under sub-section (1) for the period during which he continues to be entitled to such salary or remuneration.Provided that where the salary or remuneration referred to in this sub - section is less than the pension to which he is entitled under sub-section (1), such person shall be entitled only to receive the difference as pension under this sub-section.Explanation I. - For the purpose of this sub- section ,the expression "salary" shall, in relation to a member of the Legislative Assembly or the Legislative Council include the constituency allowance to which he is entitled under clause ( c ) of sub-section (1) of section 11.Explanation II. - For the purpose of this sub-section, the expression remuneration shall not include pension to which a person is entitled from the Central Government or the State Government or the Corporation or the Local Authority referred to therein.

(3)In computing the number of years , [in respect of subsequent term] [Inserted by Act 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 and 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 section 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.

(4)[ The widow of a deceased Member, who is not re-married shall be entitled to receive half the pension which the deceased member would have been entitle to receive under this section, had he been alive.] [Inserted by Act No. 21 of 1990 and published in A.P. Gazette Part IV-B Extraordinary No.35, dated 19.11.1990.]

11E. [ Advance to Member of the Legislative Assembly and the Legislative Council for purchase of motor car/House Building Advance. [Inserted by Act No.12 of 2016 and came into force w.e.f.20.5.2016.]

- Subject to such rules as may be made by State Government in this behalf, there may be paid to a member of the Legislative Assembly or the Legislative Council by way of repayable advance of a sum of Rupees twenty lakhs (Rs.20,00,000/-) per term of five years for the purchase of Motor Car/ House Building Advance in such manner as may be prescribed.] [Substituted by Act No. 3 of 2005.]

11F. [ [Inserted by Act No. 9 of 2012.]

Every member of the Andhra Pradesh Legislative Assembly or the Legislative Council including those holding any of the Offices referred to in sections 3,3-A,4,12-A and 12-B shall be entitled to receive a constituency allowance of [Rs.1,13,000/- (Rupees One lakh, thirteen thousand only)] [Inserted by Act No .28 of 1985 and came into force with effect from 24-6-1984.] per mensum.] [Inserted by Act No .28 of 1985 and came into force with effect from 24-6-1984.]

12. Relinquishment of Salaries and allowances and cancellation thereof.

(1)Any person entitled to any salary or allowance under this Act may relinquish the whole or any portion thereof

(a)in the case of a Minister or a Deputy Minister or the Chief Whip in the Assembly (or the Whip in the Assembly ) or the [Chief Whip] [Inserted by Act No. 20 of 2007.] in the Council or the Whip in the Council or a Parliamentary Secretary within two months from the date on which he enters upon office as such;

(b)in the case of the Speaker or Deputy Speaker or the [Chairman or the Deputy Chairman] [Inserted by Act No. 20 of 2007.] within one month from the date on which he is chosen for the office;

(b)

(b)Omitted

(c)in the case of a member of the Andhra Pradesh Legislative Assembly the [Legislative Council] [Inserted by Act No. 20 of 2007.] within one month from the date on which he makes and subscribes the oath or affirmation referred to in article 188 of the Constitution.

(2)Any relinquishment made by any of the persons referred to in sub-section (1) in respect of any allowance may be cancelled by him if and only if the rules relating to that allowance are so revised as to alter the amount of the allowance to which he would have been entitled but for the relinquishment.

(3)Every relinquishment or cancellation made in pursuance of sub-section (1) or (2) shall be made in writing and shall take effect at such time and subject to such conditions as may be determined by rules made by the State Government.

12A. Application of provisions to Minster, to Chairman of Planning and Development Committees.

- The provisions of this Act shall apply in relation to the holder of the following offices as they apply in relation to a Minister, namely:-

(1)Chairman of the Telangana Planning and Development Committee

(2)Chairman of the Rayalaseema Planning and Development Committee

(3)Chairman of the Coastal Andhra Planning and Development Committee and

(4)Chairman of the North Coastal Andhra Planning Development Committee

12AA. [ Security Car allowance to Vice-Chairman State Planning Board. [Inserted by Act No.3 of 2007, dated 19.1.2007.]

- There shall be paid to the Vice Chairman , State Planning Board a security car allowance of rupees fifteen thousand per mensum subject to such rules as may be made by State Government.]

12B. [ Application of provisions relating to Minister to the Leader of Opposition. [Added by Act No. 3 of 2007.]

- The provisions of this Act shall apply in relation to the holder of Office of the Leader of Opposition in the Andhra Pradesh Legislative Assembly or in the Andhra Pradesh Legislative Council , as they apply in relation to a Minister.Provided that where there are two or more parties in opposition to the Government, in the Andhra Pradesh Legislative Assembly or in the 1Andhra Pradesh Legislative Council having the same numerical strength, the Speaker of the Andhra Pradesh Legislative Assembly or the 2Chairman of the Andhra Pradesh Legislative Council as the case may be shall having regard to the status of the parties, recognize any one of the Leader of such parties as Leader of the Opposition for the purpose of the section and such recognition shall be final and conclusive.Explanation. - In this Act, the term "Leader of the Opposition in the Andhra Pradesh legislative Assembly or in the Legislative Council means that member of the Andhra Pradesh Legislative Assembly or the Legislative Council as the case may be, who is , for the time being, the Leader in that House of the party in opposition to the Government having the greatest numerical strength and recognised as such by the Speaker of Andhra Pradesh Legislative Assembly or the Chairman of the Andhra Pradesh Legislative Council , as the case may be.]

12C. [ [Omitted by Act No. 28 of 1985 and came into force with effect from 10-3-1985 and published in A.P. Gazette Part IV-B Extraordinary No. 47, dated 8-11-1985.]

Omitted]

13. Power of State Government to make rules.

- ( 1) The State Government may make rules for carrying out the purpose of the Act and any rule made under this sub-section may be made so as to have retrospective effect.

(2)All rules made under this Act shall have effect as if enacted in the Act.

(3)Every rule made under this Act , shall immediately after it is made , be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified in the Andhra Pradesh Gazette have effect only in such modified form or shall stand annulled as the case may be , so however, that any such medication or annulment shall be without prejudice to the validity of anything previously done under that rule.

14. Saving.

- Nothing in this Act shall prevent a retired Government servant from drawing his pension in addition to any salary or allowance to which he may be entitled under this Act.

15. Repeal of Andhra Ordinance 1 of 1953.

- The Andhra Pradesh Payment of Salaries and Removal of Disqualifications Ordinance, 1953 (Andhra Ordinance No. 1 of 1953) is hereby repeated.

16. Special provision in respect of conveyance, house rent allowance etc, in respect of Deputy Speaker and Deputy Chairman during certain period.

- Not-withstanding anything contained in the Act,-

(a)during the period between the 26th March , 1974 and up to the commencement of the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Amendment) Act, 1979 (hereinafter referred to as the said Act) the Deputy Speaker and during the period between the 4th July , 1974 and up to the Commencement of the said Act, the Deputy Chairman, shall each be paid a conveyance allowance of six hundred rupees per mensum.

(b)during the period between the 26th March, 1974 and up to the commencement of the said Act , the Deputy Speaker and during the period between the 4th July, 1974 and up to the commencement of the said Act, the Deputy Chairman shall each be entitled without payment of rent to the use of furnished residence provide by the State Government.

Provided that where the Deputy Speaker or the Deputy Chairman does not use the residence provided by the State Government, he shall be paid a house rent allowance of three hundred rupees per mensum;

(c)all expenditure for furnishing the residence of the Deputy Speaker during the period between the 26th March, 1974 and up to the commencement of the said Act or the Deputy Chairman during the period between the 4th July, 1974 and up to the commencement of the said Act, and for the maintenance there of whether or not such residence is provided by the State Government under clause (b) shall be borne by the Government subject to such rules as may be made by the State Government in this behalf and no charge shall on the Deputy Speaker or the Deputy Chairman personally in respect of the furnishing and maintenance of such residence.

(d)during the period between the 1st September, 1977 and up to the commencement of the said Act, when the Deputy Speaker or the Deputy Chairman performs the functions of the office of the Speaker or the Chairman, as the case may be when the office of the speaker or the Chairman during any period is vacant, the Deputy Speaker or the Deputy Chairman shall be paid a conveyance allowance of one thousand rupees per mensum in lieu of conveyance allowance payable to him under clause (a)

The Schedule(see section 10)

1. The Office of the Chief Parliamentary Secretary, Parliamentary Secretary, Parliamentary Under-Secretary, Chief Whip in the Assembly, Deputy Chief Whip or Whip, [Chief Whip] [Added by Act No. 20 of 2007.] in the Council or the Whip.

1.

-A. Omitted.

1.

-B. the Office of the Chairman of the Telangana Planning and Development Committee or the Chairman of the Rayalaseema planning and Development Committee or the Chairman of the Coastal Andhra Pradesh and Development Committee, or the Chairman of the North Coastal Andhra Planning and development Committee.

1.

-C. The Office of the Chairman, Urban Development Authority for the Hyderabad Development Area.

1.

-D. The Office of the Leader of the Opposition in the Andhra Pradesh Legislative Assembly or [the Legislative Council] [Added by Act No. 20 of 2007.]

2. Any Office in the National Cadet Corps. Constituted under the National Cadet Corps Act, 1948 (Central Act XXXI of 1948) or in the Territorial Army constituted under the Territorial Army Act, 1948 (Central Act LVI of 1948)

2A. [ The Office of member of the National Disaster Management Authority constituted by the Government of India in Ministry of Home Affairs in their notification No. 1/15/2002-DM (I) NDMA (III)(A) dated 30th May, 2005.] [Added by Act No. 20 of 2005.]

3. The Office of the Chairman or member of any Committee provided the holder of any such office is not in receipt of, or entitled to, any remuneration other than Compensatory allowance.

3A. The Office of member of the Andhra Pradesh State Law Commission.

4. Any office of profit under an Insurer, the management of whose controlled business invested in the Central Government under the Life Insurance (Emergency Provisions) Act, 1956 (Central Act IX of 1956).

5. Any Office in the Auxiliary Air Force or the Air Defence Reserve raised under the Reserve and Auxiliary Air Force Act, 1952 (Central Act LXII of 1952).

6. The Office of the Vice-Chancellor of any University.

7. Subject to the Provisions of Section 10 of the Representation of the people Act, 1951, the Office of the Chairman , Director, Member or any other Officer of a Statutory Body, where the power to make any appointment to any such office or the power to remove any such person from there is vested in the Central Government or any State Government, as the case may be, provided the holder of any such office is not in receipt of, or entitled to any remuneration other than compensatory allowance.

7.

-A. Subject to the provisions of section 10 of the Representation of the people Act, 1951, the office of member of the Andhra Pradesh State Board Transport Corporation constituted under the Road Transport Corporations Act, 1950 (Central Act LXIV of 1950).

8. The Office of member of any local authority, provided the holder thereof is not in receipt of, or entitled to, any remuneration other than compensatory allowance.

9. The Office of any part time professor or lecturer, in a Government College.

10. The officer of any Honorary Medical Officer or Honorary Assistant Medical Officer in a Hospital under Government Management.

10.

-A. The Office of

(i)a Government Pleader or a Public Prosecutor.

(ii)a standing counsel appointed by the Government for being engaged by a charitable or religious Institution or endowment for conducting legal proceedings in its behalf.

11. The office of a Village Official or Watandar, namely, Patel, Patwari, Deshmukh, Deshpanya or Hissedar in such Watan who is not himself performing any service connected with the office or Watan or who is not customarily entrusted with any such service and who is in receipt of any share of the Rusum or other Emoluments to which he may be entitled as a hereditary Watandar or Hisserdar in the form of Haq-i-Malikana or otherwise.

12. A person drawing his service pension, political pension or grant, mansab, charitable grant or commutation sum or compensation in respect of a jagir, inam or both or grant.

13. The Office of the Chairman, Andhra Pradesh Scheduled castes, Co-operative Finance Corporation Limited, Hyderabad.

14. The Office of the Chairman, Andhra Pradesh Backward Classes Co-operative Finance Corporation Limited, Hyderabad.

15. The Office of the Chairman, Andhra Pradesh Scheduled tribes Co- operative Finance Corporation Limited, Hyderabad.

16. The Office of the Chairman, State Level Committee for protection of Civil Rights, Hyderabad.

17. The Office of the Chairman, Command Area Development Authority, Board of Tungabhadra Project Command Area, Anatapur.

18. The Office of the Chairman, Command Area Development Authority, Nagarjunasagar Left Canal Command Area, Khammam.

19. The Office of the Chairman, Command Area Development Authority, Nagarjunasagar Right Canal Command Area, Guntur.

20. The Office of the Chairman, Command Area Development Authority, Sreeramsagar Command Area, Jagityal, Karimnagar District.

21. The Office of the Chairman, Andhra Pradesh State Agro-Industries Corporation Limited, Hyderabad.

22. The Office of the Chairman of Market Committee constituted under The Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966.

23. The Office of the Chairman, Krishna and Godavari Delta Drainage Board, Hyderabad.

24. The Office of the Chairman, Andhra Pradesh State Electricity Board, Hyderabad.

25. The Office of the Chairman, Andhra Pradesh State Film Development Corporation Limited, Hyderabad.

26. The Office of the Chairman, Andhra Pradesh Travel and Tourism Corporation Limited, Hyderabad.

27. The Office of the Chairman, Urban Development Authority Vishakhapatnam, Visakhapatnam.

28. The Office of the Chairman, Urban Development Authority Vijayawada-Tenali- Mangalagiri, Vijayawada.

29. The Office of the Chairman, Andhra Pradesh Housing Board, Hyderabad.

30. The Office of the Chairman, Andhra Pradesh Women's Co-operative Finance Corporation Limited, Hyderabad.

31. The Office of the Chairman, Andhra Pradesh Industrial Infrastructure Corporation Limited, Hyderabad.

32. The Office of the Chairman, Andhra Pradesh State Textile Development Corporation Limited, Hyderabad.

33. The Office of the Chairman, Leather Industries Development Corporation of Andhra Pradesh Limited, Hyderabad.

34. The Office of the Chairman, Andhra Pradesh State Financial Corporation, Hyderabad.

35. The Office of the Chairman, State level Committee on District Centres, Hyderabad.

36. The Office of the Chairman, Andhra Pradesh Industrial Development Corporation Limited, Hyderabad.

37. The Office of the Chairman, Andhra Pradesh Small Scale Industrial Development Corporation Limited, Hyderabad.

38. The Office of the Chairman, Andhra Pradesh State Trading Corporation Limited, Hyderabad.

39. The Office of the Chairman, Andhra Pradesh Mining Corporation Limited, Hyderabad.

40. The Office of the Chairman, Andhra Pradesh State Road Transport Corporation Limited, Hyderabad.

41. The Office of the Chairman, State Council for Woman Education, Hyderabad.

42. The Office of the Chairman, Board of Intermediate Education, Hyderabad.

43. The Office of the Chairman, Sales Tax Advisor y Committee, Hyderabad.

44. The Office of the Chairman, Advisory Committee for Mecca Masjid, Hyderabad.

45. The Office of the Chairman, Andhra Pradesh Meat and Poultry Development Corporation Limited, Hyderabad.

46. The Office of the Chairman Andhra Pradesh Dairy Development Corporation Limited, Hyderabad.

47. The Office of the Chairman, Andhra Pradesh Fisheries Corporation Limited, Hyderabad.

48. The Office of the Chairman, Andhra Pradesh Forest Development Corporation Limited, Hyderabad.

49. The Office of the President [Parakala Seshavataram, Andhra Pradesh State Chamber of Panchayat Raj, Hyderabad.] [Substituted and added by Act No. 12 of 1991 and came into force with effect from 06-12-1990.]

50. The Office of the Chairman, Andhra Pradesh State Civil Supplies Corporation Limited.

51. The Office of the Chairman, Andhra Pradesh State Seeds Development Corporation Limited.

52. The Office of the Chairman, Andhra Pradesh State Warehousing Corporation.

53. The Office of the Chairman, Andhra Pradesh Khadi and Village Industries Board.

54. The Office of the Chairman, Andhra Pradesh State Irrigation Development Corporation Limited.

55. The Office of the Chairman, Tobacco Board, Guntur.

56. The Office of the Chairman, Andhra Pradesh Co-operative Housing Societies Federation Limited, Hyderabad.

57. The Office of the Chairman, Andhra Pradesh State Scheduled Castes and Tribes Co-operative Housing Societies Federation Limited, Hyderabad.

58. The Office of the Chairman, Girijan Co-operative Corporation Limited, Visakhapatnam.

59. The Office of the Chairman, Andhra Pradesh State Co-operative Bank Limited, Hyderabad.

60. The Office of the Chairman, Andhra Pradesh Co-operative Consumer's Federation Limited, Hyderabad.

61. The Office of the Chairman, Andhra Pradesh Co-operative Central Agricultural Development Bank Limited, Hyderabad.

62. The Office of the President Federation of Sericulturists and Silk Weavers Co-operative Societies Limited, Hyderabad.

63. The Office of the President, Urdu Academy, Hyderabad.

64. The Office of the Chairman, Andhra Pradesh Children's Board, Hyderabad.

65. The Office of the President, Andhra Pradesh State Wool Industrial Co-operative Society Limited, Hyderabad.

66. The Office of the President, Hindi Academy, Hyderabad.

67. The Office of the president, Federation of Garment Manufacturers Co-operative Society, Hyderabad.

68. The Office of the Chairman, Krishi Engine Limited, Hyderabad.

69. The Office of the Chairman, Andhra Pradesh State Board of Prevention and Control of Water Pollution, Hyderabad.

70. The Office of the Chairman, Andhra Pradesh State Federation of Co-operative Spinning Mills, Hyderabad

71. The Office of the Chairman, Andhra Pradesh Heavy Machinery and Engineering Limited, Vijayawada.

72. The Office of the Chairman, Nizam Sugar Factory Limited, Hyderabad.

73. The Office of the Chairman, [of a Zilla Praja Parishad.] [Substituted and added by Act No. 12of 1991 and came into force with effect from 6-12-1990.]

74. The Office of the President, [of a Mandala Praja Parishad.] [Substituted and added by Act No. 12of 1991 and came into force with effect from 6-12-1990.]

75. The Office of the Mayor of a Corporation.

76. The Office of the Chairman, Municipality.

77. The Office of the Chairman, Kakatiya Urban Development Authority, Warangal.

78. The Office of the Chairman, Tirupati Urban Development Authority, Tirupati.

79. The Office of the Deputy Chairman, State Development Board.

80. The Office of the Chairman, Andhra Pradesh Medical and Health Housing and Infrastructure Development Corporation Limited.

81. The Office of the Chairman, Andhra Pradesh State Handloom Weavers Co-operative Society Limited.

82. The Office of the Chairman, Andhra Pradesh State Essential Commodities Corporation Limited.

83. The Office of the Chairman, Andhra Pradesh Girijan Co-operative Coffee Development Corporation Limited, Paderu.

84. The Office of the Chairman, Andhra Pradesh Washermen Co-operative Federation.

85. The Office of the Chairman, Andhra Pradesh Nayee Brahmins Co-operative Federation.

86. The Office of the Chairman, Andhra Pradesh State Housing Corporation Limited.

87. The Office of the Chairman, Andhra Pradesh State Co-operative Rural Irrigation Corporation Limited.

88. The Office of the Chairman, Andhra Pradesh State Seed Certification Agency.

89. The Office of the Chairman, Andhra Pradesh State Co-operative Marketing Federation.

90. The Office of the Chairman, Andhra Pradesh Co-operative Union.

91. The Office of the Chairman, Andhra Pradesh State Co-operative Oil Seeds Growers Federation.

92. The Office of the Chairman, Andhra Pradesh Co-operative Rice Mills Federation.

93. The Office of the Chairman, Andhra Pradesh Sahakara Vignana Samithi.

94. The Office of the Chairman, Andhra Pradesh Vikalangula Co-operative Finance Corporation.

95. The Office of the Chairman, Andhra Pradesh Minorities Commission.

96. The Office of the Chairman, Andhra Pradesh Beverages Corporation Limited, Hyderabad.

97. The Office of the Chairman, Andhra Pradesh Urban Development and Housing Corporation Limited, Hyderabad.

98. The Office of the Chairman, Andhra Pradesh Grandalaya Parishad.

99. The Office of the Chairman, Andhra Pradesh State Police Housing Corporation Limited.

100. The Office of the Chairman, NEDCAP (Non-Conventional Energy Development Corporation of Andhra Pradesh)

101. The Office of the Chairman, Andhra Pradesh Technology Services Limited.

102. The Office of the Chairman, Hyderabad Metropolitan Water supply and Sewerage Board.

103. The Office of the Chairman, Hyderabad Alwyns Limited.

104. The Office of the Chairman, Andhra Pradesh Electronics Development Corporation Limited.

105. The Office of the Chairman, Andhra Pradesh State Minorities Finance Corporation Limited.

106. The Office of the Chairman, Andhra Pradesh Scooters Limited.

107. The Office of the Chairman, Andhra Pradesh Handicraft Development Corporation Limited.

108. The Office of the Chairman, Andhra Pradesh Mineral Development Corporation.

109. The Office of the Chairman, Andhra Pradesh Foods.

110. The Office of the Chairman, Republic Forge Company Limited.

111. The Office of the Chairman of any Co-operative Sugar Mill.

112. The Office of the Chairman of any Co-operative Spinning Mill.

113. The Office of the Chairman of any Cotton Growers Co-operative Spinning Mill.

114. The Office of the Chairman, Andhra Pradesh Non-Resident Indian Investment Corporation Limited (ANRICH).

115. The Office of the Chairman / President of any Co-operative Society at the Primary, Central and Apex Level.

116. [ The Office of the Chairman and Members Tirumala Tirupathi Devasthanam Board, Tirupathi.] [Added by Act No. 2 of 2007.]

In this Schedule-

(i)'Committee' means any Committee, Commission, Council Board or any other body of one or more persons, whether statutory or not, set up by the Central Government or any State Government.

(ii)'Compensatory Allowance' means such sum of money as the Central Government or the State Government concerned, as the case may be may determine as being payable to the Chairman or any other member of a Committee by way of travailing allowance, daily allowance, Conveyance allowance or house rent allowance for the purpose of enabling the Chairman or other member to recoup any expenditure incurred by him in attending any meeting of a Committee or performing any other Function as member of that Committee.

(iii)'Controlled Business' shall have the meaning as in clause (2) of Section 2 of the Life Insurance (Emergency Provisions) Act, 1956 (Central Act IX of 1956).

(iv)'Statutory Body' means any Corporation, Board , Company, Society or any other body of one or more persons whether incorporated or not, established, registered or formed by or under any Central Act or the law of any State for the time being in force or exercising powers and functions under any such act or law.

Note 1. - items 13 to 49 included by Amendment Act No. 7 of 1980 published in the Andhra Pradesh Gazette, dated, 5th March, 1980 and came into force with effect from 29th October, 1975.Note 2. - items 50 to 55 included by Amendment Act No.11 of 1961 and published in the Andhra Pradesh Gazette, dated: 15th April, 1981. Items 56 to 76 Included by Amendment Act No.26 of 1981 and published in the Andhra Pradesh Gazette, dated: 1st December, 1981. Items 56 to 72 came into force with effect from 1-11-1980 and items 73 to 76 came into force with effect from 9-7-1981.Note 3. - Item 77 came into force with effect from 8th May, 1984; Items 78 came into force with effect from 12th October, 1984; and Item 79 came into force with effect from 26th October, 1955, and included in the schedule by Amendment Act No. 9 of 1986 and published in Andhra Pradesh Gazette, Part IV-B, Extraordinary No. 11, dated 15th April, 1986Note 4. - Item No.80 to 115 came into force with effect from 6th December, 1990, and included in the Schedule by Amendment Act No. 12 of 1991, and published in the Andhra Pradesh Gazette, Part IV-B, Extraordinary No. 26, dated 16th April, 1991.Note 5. - item No. 2A came into force with effect from 24th August, 2005 and included in the Schedule by Amendment Act No. 20 of 2005 and Published in the Andhra Pradesh Gazette, Part IV-B, Extraordinary No. 41, dated 25th October, 2005.Note 6. - Item 116 came into force with effect from 1st June, 2007 and included in the Schedule by Amendment Act No.2 of 2007 and published in the Andhra Pradesh Gazette, Part IV-B, Extraordinary No. 2, dated 22nd January, 2007.

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