Section 11D(1) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(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.]
