Section 7(1A) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(1A)[ Where the Speaker [or the Chairman] [Inserted by Act No.10 of 1971.] at any time after assuming office in the city of Hyderabad, shifts his residence from the city of Hyderabad to his usual place of residence in the State before he assumed office, he shall, in respect of the journey made by him in that behalf, be entitled to travelling allowance for himself and the members of his family and for the transport of his personal effects, at such rates and upon such conditions as may be determined by rules made by the State Government.][Explanation. [Substituted by G.O.Ms.No.1, General Administration (SR) Department, dated 03.01.2015.] - For the purpose of this section, the expression "the State" shall mean the territories specified in section 3 of the Andhra Pradesh Re-organisation Act, 2014 (Central Act No.6 of 2014)].
