Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Payment Of Salaries And Pension And Removal Of Disqualifications (Amendment) Act, 2011 10 of 2011 [18 April 2011] CONTENTS 1. Short title and commencement 2. Amendment of Section 11 3. Amendment of Section 11-D Andhra Pradesh Payment Of Salaries And Pension And Removal Of Disqualifications (Amendment) Act, 2011 10 of 2011 [18 April 2011] 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 Legislature of the State of Andhra Pradesh in the Sixty-second year of the Republic of India as follows: 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, 2011. (2) It shall be deemed to have come into force on and from the first January, 2011. 2. Amendment of Section 11 :- In the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953 (herein after referred to as die Principal Act,) (Act II of 1954) in Section 11- (i) in sub-section (1), for clauses (a) and (b) the following shall be substituted, namely: "(a) a salary of Rs. 12,000/- (Rupees twelve thousand only) per mensum" (b) a constituency allowance of Rs. 83,000/- (Rupees eighty three thousand only) per mensum, and (ii) in sub-section (1-A),-- (a) for the expression "of 30,000 Kms. (Thirty thousand Kilometers)" the expression "of 70,000 Kms. (Seventy thousand Kilometers)" shall be substituted. (b) for the expression "upto 30,000 Kms." the expression "upto 70,000 Kms." shall be substituted. 3. Amendment of Section 11-D :- In Section 11-D of the Principal Act, in subsection (1) for the paragraph after clause (iii) the following shall be, substituted, namely : "A pension of fifteen thousand rupees per mensum for the first term or a part of it and a pension of one thousand rupees per mensum for each year of his service in subsequent term as such member, so however, that in no case the pension payable to such person shall exceed twenty five thousand rupees per mensum"