Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Payment Of Salaries And Pension And Removal Of Disqualifications (Amendment) Act, 1999 12 of 1999 CONTENTS 1. Short title and commencement 2. Amendment of Section 11-A Andhra Pradesh Payment Of Salaries And Pension And Removal Of Disqualifications (Amendment) Act, 1999 12 of 1999 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 Fiftieth Year of the Republic of India as follows:- * Received the assent of the Governor in the 19-4-1999. For statement of objects and reasons please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, date 31-3-1999 at page 3. 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Amendment) Act, 1999. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of Section 11-A :- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953(Act II of 1954) in Section 11-A,- (i) the existing Section 11-A shall be numbered as Sub-section (1); (ii) after sub-section (1) as so renumbered, the following sub- section shall be added to sub-section (1), namely:- "(2) Subject to such conditions as may be determined by rules made by the Government every former member of the Legislative Assembly and Legislative Council and the members of their families shall be entitled to the medical facilities specified in clauses (b), (c) and (e) of sub-section (1). (iii) in the marginal heading for the words "the Members of the Legislative Assembly", the words "the Members of the Legislative Assembly, the former Members of the Legislative Assembly end the Legislative council" shall be substituted.