Section 11 in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
11. Salaries and allowances of members of the Legislative Assembly and the [Legislative Council] [Added by Act 20 of 2007.].
- [(1) Every member of the Andhra Pradesh Legislative Assembly or the Legislative Council who does not hold any of the officers referred to in sections 3 to 5 and sections 12-A and 12-B shall be entitled to receive,-(a)[ a salary of Rs12,000/- (Rupees Twelve Thousand only) per mensum ;](b)[ Omitted.] [Omitted by Act No.9 of 2012.](c)travelling, daily and other allowances at such rates and upon such conditions as may be determined by rules made by the State Government.(d)travelling daily and other allowances at such rates and upon such conditions as may be determined by rules made by the State Government.](f)[ a security car allowance of rupees fifteen thousand per mensum.] [Added by Act No.3 of 2007, dated 19.1.2007.](1A)[ Every member referred to in sub-section (1) shall be provided, at his or her option , either with railway coupons enabling to travel in the first class up to a maximum distance of 70,922 Kms. (Seventy thousand Nine hundred and Twenty Two Kilometres) in a year or with such lump sum amount of Rs. 1,00,000/- per year (Rupees One lakh only) at the stage of 800 Kilometres according to the fair fixed for each Kilo meter travelled, up to 70,922 Kms (Seventy Thousand Nine Hundred and Twenty Two Kilometres) and such member or his or her spouse shall be entitled to travel either singly or together with spouse or with any other person by any railway in India.Provided that the lump sum amount so specified above shall be paid to each such member in two equal instalments, one in the first half of the year and the other in the second half of the year subject to such rules as may be made in this behalf.] [Substituted by Act No. 12 of 2016 and came into force with effect from 20-5-2016.](1B)[ - Every member referred to in sub-section (1), and his or her spouse shall, subject to such rules as may be made by the State Government in this behalf, be entitled to travel either singly or together with spouse or with any other person in any stage carriage vehicles operated by the Andhra Pradesh State Road Transport Corporation on any route.] [Substituted by Act No. 3 of 1989 and came into force with effect from 1-4-1988.][Provided that if such member is un-married or has no spouse living he shall be entitled to travel under this sub-section, together with any other person] [Inserted by Act No. 28 of 1985 and came into force with effect from 8-11-1985.](2)The salary referred to in clause (a) of sub - section (1) shall accrue to a member from the data on which he is declared duly elected or if such declaration is made before the vacancy occurs from the data of occurrence of the vacancy;Provided that the salary shall not be paid until the member has made and subscribed the oath or affirmation referred to in article 188 of the constitution.
