Section 3 in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
3. [ Salaries and allowances of and residences to Ministers. [Section 3 with marginal heading substituted by Act No.6 of 1968.]
- [(1)(i) There shall be paid to the Chief Minister every month, a salary of rupees fifty one thousand, a special allowance of rupees eight thousand, a sumptuary allowance of rupees seven thousand, a security car allowance of rupees twenty five thousand and conveyance allowance of rupees thirty thousand in case a bullet proof motor car is used or rupees ten thousand in case any other motor car is used:Provided that if the Chief Minister desires that the propulsion charges incurred in respect of the motor car used by him be borne by the State Government in lieu of the conveyance allowance payable to him, such propulsion charges shall be borne by the State Government.(ii)There shall be paid to the Deputy Chief Minister, if any, and such member of the Council of Ministers, whether a Cabinet Minister or a State Minister or a Deputy Minister, every month a salary of rupees thirty thousand, a special allowance of rupees eight thousand, a sumptuary allowance of rupees seven thousand, a security car allowance of rupees twenty five thousand and a conveyance allowance of rupees thirty thousand in case a bullet proof motor car is used or rupees ten thousand in case any other motor car is used.](2)The Chief Minister, the Deputy Chief Minister, if any, and other Ministers, [and the Deputy Ministers] [Inserted by Act No.3 of 1989.] shall each be entitled without 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 fifty thousand] [Inserted by Act No.21 of 1990.] per mensem:][Provided further that] [Substituted by Act No.21 of 1990.] where any such 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 other than his own building,] [Substituted by Act No.11 of 1993.] he shall be paid a house rent allowance of an amount equal to one and a half times the reasonable rent or the fair rent, calculated in respect of such building in the manner provided under the [Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960 (Act No. XV of 1960)] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] [subject to a maximum of [rupees fifty thousand] [Substituted by Act No.22 of 1984.] [per mensem] [Substituted by Act No.21 of 1990.]:][Provided also that where any such Minister or Deputy Minister desires to reside in his own building he shall be paid a house rent allowance which shall not be less than rupees five thousand but which shall not exceed [rupees fifty thousand] [Inserted by Act No.11 of 1993.] per mensem subject to evaluation by the Roads and Buildings Department:][Provided also that where 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 ten thousand] [Added by Act No.34 of 2000.] per mensem.](3)All expenditure for furnishing the residence of the Chief Minister, the Deputy Chief Minister, if any, or any other Minister [or the Deputy Minister] [Inserted by Act No.3 of 1989.] and for the maintenance thereof, whether or not such residence is provided by the State Government under this section, 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 Minister, Deputy Chief Minister, if any, or any other Minister [or the Deputy Minister] [Inserted by Act No.3 of 1989.] personally in respect of the furnishing and maintenance of such residence.(4)The income-tax payable by the Chief Minister, the Deputy Chief Minister, if any, or any other Minister, in so far as it relates to the salary, allowances and perquisites mentioned in this section shall be borne by the State Government.Explanation. - For the purposes of [this section and sections 3-A and 4] [Substituted by Act No.10 of 1979.],-(a)"residence" includes the staff quarters and other buildings appurtenant thereto, and the garden thereof; and(b)"maintenance" in relation to a residence includes the payment of such local rates and taxes as are normally to be borne by the tenant and the provision of electricity and water.]
