Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Payment Of Salaries And Pensions And Rem0val Of Disqualifications (Amendment) Act, 1997 10 of 1997 [07 April 1997] CONTENTS 1. Short title 2. Amendment of section 3 3. Amendment of Section 11 Andhra Pradesh Payment Of Salaries And Pensions And Rem0val Of Disqualifications (Amendment) Act, 1997 10 of 1997 [07 April 1997] PREAMBLE An Act further to amend the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualification Act, 1953. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-eighth year of the Republic of India as follows:- * Received the assent of the governor on 4th April 1997. For Statement of the Objects and Reasons. Please see the A.P. Gazette Part IV-A Extraordinary dated 26th March, 1997 at P-3. 1. Short title :- This Act may be called the Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications (Amendment) Act, 1997. 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 in sub-section (2), (i) in the first proviso, for the words "rupees ten thousand", the words "rupees fifteen thousand", shall be substituted; (ii) in the second proviso, for the words "rupees ten thousand", the words "rupees fifteen thousand", Shall be substituted; (iii) in the third proviso, for the words "rupees ten thousand", the words "rupees fifteen thousand", shall be substituted. 3. Amendment of Section 11 :- In section 11, in sub-section (1) of the principal Act, (i) for clause (c), the following clause shall be substituted, namely:- "(c) a constituency allowance of two thousand rupees and a conveyance allowance of two thousand rupees per mensum." (ii) in clause (e) in item (i), for the words "an allowance of rupees two thousand per mensum", the words "an allowance of rupees four thousand per mensum", shall be substituted.