Section 3(2) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)[ The Chief Minister, the Deputy Chief Minister, if any, and other Ministers and the Deputy Ministers shall each be entitled without the payment of rent to the use of a furnished residence provided by the state Government throughout his term of office and for a period of fifteen days immediately thereafter".Provided that the rent payable on the hired accommodation provided by the State Government shall not exceed rupees one lakh only per mensum.Provided further that where any such Minister or Deputy Minister does not use the residence provided by the State Government under this sub-section but desires to reside in any building of his choice including his own building, he shall be paid a house rent allowance of rupees one lakh only per mensum.Provided also that where any such Minister or Deputy Minister resides in any hired accommodation provided by the State Government or in any building of his choice not provided by the State Government or in his own building, he shall be paid a camp office allowance of Rupees five thousand only per mensum.] [Substituted by Act No. 7 of 2014 and come into force w.e.f.17.09.2014.]
