Section 4(3) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(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.]
