Section 11B in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
11B. [ Accommodation to members of the Legislative Assembly and the Legislative Council. [Section 11-B substituted with marginal heading by Act No.14 of 1974.]
- [(1) Every Member of the Legislative Assembly [or the Legislative Council] who does not hold any of the offices referred to in sections 3, 4, 5, 12-A and 12-B shall be entitled without payment of rent, electricity and water charges to the use of furnished accommodation at Hyderabad, provided by the State Government:[Provided that where any such member does not use the accommodation provided by the State Government under this sub-section, such member shall be paid an accommodation allowance at the rate of Rs. 25,000/- (Rupees Twenty Five thousand), per mensem.] [Substituted by Act No.8 of 2012.] ](2)The State Government may make rules regarding:(a)the nature of accommodation and the scales of furniture and other facilities to be provided under this section for members;(b)[ xxx] [Clauses (b) and Expalanation omitted by Act No.3 of 1989.] ]
