Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Payment Of Salaries And Pension And Removal Of Disqualifications (Amendment) Act, 1990 21 of 1990 CONTENTS 1. Short Title 2. Amendment of section 3 3. Amendment of section 3A 4. Substitution of new section for section 4 5. Omission of section 4A 6. Amendment of section 6 7. Amendment of section 11 8. Amendment of section 11D 9. Insertion of new section 11E Andhra Pradesh Payment Of Salaries And Pension And Removal Of Disqualifications (Amendment) Act, 1990 21 of 1990 PREAMBLE An Act further to amend the Andhra Pradesh payment of Salaries and Pension and Removal of Disqualifications Act, 1953. BE it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-first year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Amendment) Act, 1990. 2. Amendment of section 3 :- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953(Act II of 1954) (hereinafter referred to as the principal Act), in section 3,- (1) for sub-section (1), the following shall be substituted namely:- "(1) (i) There shall be paid to the Chief Minister every month a salary of rupees two thousand two hundred and fifty, a special allowance of rupees one thousand two hundred and fifty, a sumptuary allowance of rupees one thousand and a conveyance allowance of rupees three thousand five hundred in case a motor car propelled by petrol is used or rupees two thousand two hundred and fifty in case a motor car propelled by diesel oil is used: Provided that if the Chief Minister desires that the propulsion charges incurred instead 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 De puty Chief Minister, if any, and to each of the Council of Ministers whether a Cabinet Minister or a State Minister, and a Deputy Minister, every month, a salary of rupees one thousand seven hundred and fifty, a special allowance of rupees one thousand two hundred and fifty, a sumptuary allowance of rupees one thousand and a conveyance allowance of rupees three thousand five hundred in case a motor car propelled by petrol is used or rupees two thousand two hundred and fifty in case a motor car propelled by diesel oil is used." (2) in sub-section (2),- (a) before the proviso, the following proviso shall be inserted, namely:- "Provided that the rent payable on the hired accommodation provided by the State Government shall not exceed rupees five thousand per mensem." (b) in the existing proviso for the words "provided that" the words "provided further that" and for the words "two thousand five hundred rupees per mensem" the words "rupees three thousand per mensem" shall respectively be substituted. 3. Amendment of section 3A :- In section 3A of the principal Act,- (1) in sub-section (1),- (i) for clause (a), the following shall be substituted, namely:- "(a) There shall be paid to the Chief Whip and the Whip in the Assembly, every month, a salary of rupees one thousand seven hundred and fifty, a special allowance of rupees one thousand two hundred and fifty, a sumptuary allowance of rupees one thousand and a conveyance allowance of rupees three thousand five hundred in case a motor car propelled by patrol is used or rupees two thousand two hundred and fifty in case a motor car propelled by diesel oil is used." (ii) in clause (b),- (a) before the proviso, the following proviso shall be inserted, namely:- "Provided that the rent payable on the hired accommodation provided by the State Government shall not exceed rupees five thousand per mensem". (b) in the existing proviso, for the words, "Provided that" the words, "Provided further that" and for the words "two thousand five hundred rupees per mensem", the words "rupees three thousand per mensem", shall respectively be substituted. (2) sub-section (2) shall be omitted. 4. Substitution of new section for section 4 :- For section 4 of the principal Act, the following shall be substituted; namely:- 4. Salaries and Allowances of the Speaker and Deputy Speaker and residences to them.-- (1) There shall be paid to the Speaker and the Deputy speaker, every month, a salary of rupees one thousand seven hundred and fifty, a special allowance of rupees one thousand two hundred and fifty, a sumptuary allowance of rupees one thousand and a conveyance allowance of rupees three thousand five hundred in case a motorcar propelled by patrol is used or rupees two thousand two hundred and fifty in case a motor car propelled by diesel oil is used. (2) The Speaker and the Deputy Speaker shall be entitled without payment of rent to the use of furnished residence provided by the State Government, throughout the term of their 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 five thousand per mensems; Provided further that where the Speaker or the Deputy Speaker does not use the residence provided by the State Government under this sub-section, but desires to reside in any building of his choice, 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; calculation respect of such building in the manner provided under the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act (A.P. Act XV of 1960) 1960 subject to a maximum of rupees, three thousand per mensem; (3) All expenditure for furnishing the residence of the speaker and the Deputy speaker 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 Speaker and the Deputy Speaker personally in respect of the furnishing and maintenance of such residence. (4) The income tax payable by the Speaker or the Deputy Speaker in so far as it relates to the salary, allowances and perquisites mentioned in this section shall be borne by the State Government". 5. Omission of section 4A :- Section 4 A of the principal Act shall be omitted. 6. Amendment of section 6 :- In section 6 of the principal Act, after second proviso, the following proviso shall be added, namely,- "Provided also that Whether any Minister, Deputy Minister, the Speaker or the Deputy Speaker, the Chief Whip or the Whip in the Assembly desires to make use of his own motor car as aforesaid, he Shall be provided with a driver by the Government. 7. Amendment of section 11 :- In section 11 of the principal Act in sub-section (1),- (a) in clause (c), after the words "one thousand five hundred rupees", the words "and a conveyance allowance of one thousand five hundred rupees", shall be inserted; (b) in clause (d), the words "telephone and" shall be omitted; (c) after clause (d), the following shall be inserted, namely:- "(e) in respect of telephone facility,- (i) rentals; (ii) call charges not exceeding rupees fifteen hundred on one or two telephones, for every two months; and (iii) installation charges." 8. Amendment of section 11D :- In section 11D of the principal Act, (1) in sub-section (1),- (a) in the opening portion, the words "whose annual income does not exceed rupees six thousand and" shall be omitted; (b) in clause (iii) for the words "fifty rupees per mensem", the words "one hundred rupees per mensem" and for the words "five hundred rupees per mensem", the words "one thousand rupees per mensem" shall respectively be substituted. (2) after sub-section (3), the following sub-section shall be added, namely:- "(4) The widow of a deceased Member, who is not re-married, shall be entitled to receive half the pension, which the deceased Member would have been entitled to receive under this section, had he been alive". 9. Insertion of new section 11E :- After section 11D of the principal Act, the following section shall be inserted, namely:- 11E. "Advance to Members of title Legislative Assembly for purchase of motor car.-- Subject to such rules as may be made by the State Government in this behalf, there may be paid to a Member of the Legislative Assembly by way of repayable advance & sum not exceeding rupees sixty thousand for the purchase of a motor car."