Section 6 in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
6. Conveyance to be provided for Ministers etc.
- The State Government may, from time to time, provide suitable conveyances for the use of Ministers, [the Deputy Ministers] [Inserted by Act No. 2 of 1989 and came into force with effect from 1-4-1988.] the Speaker, 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 [Deputy Speaker] [Amendment came into force with effect from 21st December, 1979 vide Act No.7 of 1980 published in Andhra Pradesh Gazette, dated: 5th March,1980 in respect of Deputy Speaker.], the [Chairman.] [Added by Act No.20 of 2007.] The Deputy Chairman, the Chief Whip and the Whip in the Council [and the Parliamentary Secretaries] [Substituted by Act No. 11 of 1981 and came into force with effect from 5-3-1981.] subject to such rules regarding their maintenance and repair as may be made by the State Government:Provided that where any Minister, [Deputy Minister] [Inserted by Act No. 2 of 1989 and came into force with effect from 1-4-1988.] the Speaker or the Deputy Speaker and the [Chairman or the Deputy Chairman] [Added by Act No.20 of 2007.] does not use the conveyance provided by the State Government under this section, but desires to make use of his own motor car, he shall be paid a motor car allowance of [Thirty Thousand Rupees per mensum] [Substituted by Act No 9 of 2012.].Provided further that where the Chief Whip in the Assembly [or the Whip in the Assembly] [Inserted by Act No.28 of 1985 and came into force with effect from 10-3-1985.] and the [Chief Whip] [Added by Act No.20 of 2007.] or the Whip in the Council does not use the conveyance provided by the State Government under this section but desires to use his own motor car, he shall be paid a motor car allowance of [thirty thousand rupees per mensum] [Substituted by Act No 9 of 2012.].[Provided that whether any Minister, Deputy Minister, the Speaker or the Deputy Speaker, the Chief Whip or the Whip in the Assembly [the Chairman or the Deputy Chairman,] [Inserted by Act No. 21 of 1990 and published in Andhra Pradesh Gazette Extraordinary dated 19-11-1990.] the Chief Whip or the Whip in the Council desires to make use of his own motor car as aforesaid, he shall be provided with a driver by the Government.]
