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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Telangana - Subsection

Section 3A(1)(c) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(c)All expenditure for furnishing the residence of the Chief Whip in the Assembly [or the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [and the Chief Whip or any Whip in the Council] [Inserted by Act No.20 of 2007.] for maintenance thereof, whether or not such residence is provided by the State Government under clause (b), shall be borne by the State Government subject to such rules as may be made by the State Government in this behalf and no charge shall fall on the Chief Whip in the Assembly [or the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [and the Chief Whip or any Whip in the Council] [Inserted by Act No.20 of 2007.] personally in respect of the furnishing and the maintenance of such residence.