Section 9B in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
9B. Advances to Ministers, [Deputy Minister] [Inserted by Act No. 2 of 1989 and came into force with effect from 1-4-1988.], Speaker and Deputy Speaker, Chief Whip and Whips in the Assembly. [The Chairman and the Deputy Chairman] [Added by Act 20 of 2007.], the Chief Whip and the Whip in the Council for purchase of Motor Cars.
- Subject to such rules as may be made by the State Government in this behalf, there may be paid to any Minister, the [Deputy Minister] [Inserted by Act No. 2 of 1989 and came into force with effect from 1-4-1988.], the Chief Whip in the Assembly, [the Whip in the Assembly] [Inserted by Act No. 28 of 1985 and came into force with effect from 10-3-1985.] the Speaker or the Deputy Speaker and [The Chairman and the Deputy Chairman] [Added by Act 20 of 2007.], the Chief Whip and Whip in the Council by way of a repayable advance a sum of money [as may be prescribed for the purchase of motor car in order that he may be able to discharge conveniently and efficiently the duties of his office.] [Substituted by Act No. 22 of 1998 and came into force with effect from 20-5-1998.]
