Section 12(1) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(1)Any person entitled to any salary or allowance under this Act may relinquish the whole or any portion thereof,-(a)in the case of a Minister [or a Deputy Minister, or the [Chief Whip in the Assembly] [Substituted by Act No.III of 1957.] [or the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [or the Chief Whip in the Council or the Whip in the Council] [Inserted by Act No.20 of 2007.] or a Parliamentary Secretary,] within two months from the date on which he enters upon office as such;(b)in the case of the Speaker or Deputy Speaker, 135 [or the Chairman or the Deputy Chairman] within one month from the date on which he is chosen for the office;(bb)[ xxx] [Omitted by Act No.1 of 1974.]](c)in the case of a member of the [Telangana] [Substituted by G.O.Ms.No.1, General Administration (SR) Department, dated 03.01.2015.] Legislative Assembly [or the Legislative Council] [Inserted by Act No.20 of 2007.] within one month from the date on which he makes and subscribes the oath or affirmation referred to in article 188 of the Constitution.
