Section 12(1) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(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.
