Section 4(2) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(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.]
