Section 15(c) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(c)all expenditure for furnishing the residence of the Deputy Speaker during the period between the 26th March, 1974 and upto 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 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 Deputy Speaker or the Deputy Chairman personally in respect of the furnishing and maintenance of such residence;
