Section 11B(2) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)The State Government may make rules regarding.(a)the nature of accommodation and the scale of furniture and other facilities to be provided under this section for members.(b)[Omitted] [Omitted by Act No. 3 of 1989 and came into force with effect from 1-4-1988.]
