The Telangana Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Act, 2015.

THE TELANGANA PARLIAMENTARY SECRETARIES 
(APPOINTMENT, SALARIES, ALLOWANCES AND 
MISCELLANEOUS PROVISIONS) ACT, 2015. 
(ACT NO. 7 OF 2015) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Appointment of Parliamentary Secretary. 
4. Rank, Status of Parliamentary Secretary. 
5. Powers, functions and duties of Parliamentary 
Secretary. 
6. Salary and other allowances. 
7. Parliamentary Secretary not to draw salary and 
allowances as Member. 
8. Parliamentary Secretary not to practice profession etc. 
9. Power to remove difficulties. 
10. Power to make rules. 
11. Repeal of Ordinance 2 of 2014. 
 
THE TELANGANA PARLIAMENTARY SECRETARIES 
(APPOINTMENT, SALARIES, ALLOWANCES AND 
MISCELLANEOUS PROVISIONS) ACT, 2015. 
 
ACT No. 7 OF 2015. 
 
[23rd April, 2015] 
 
AN ACT TO PROVIDE FOR THE APPOINTMENT OF THE 
 PARLIAMENTARY SECRETARIES IN THE STATE OF 
 TELANGANA, THEIR SALARIES, ALLOWANCES AND 
 FOR MATTERS CONNECTED THEREWITH OR 
 INCIDENTAL THERETO. 
 
 Be it enacted by the Legislature of the State of 
Telangana in the Sixty-sixth Year of the Republic of India as 
follows:- 
 
1. (1) This Act may be called the Telangana Parliamentary 
Secretaries (Appointment, Salaries, Allowances and 
Miscellaneous Provisions) Act, 2015. 
 
 (2) It shall be deemed to have come into force on 19th 
December, 2014. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (a) “Chief Minister”  means the Chief Minister of 
Telangana; 
 
 (b) “Government” means the State Government of 
Telangana; 
 
 (c) “Member” means a member of either House of the 
Legislature of the State of Telangana; 
                                                           
 Received the assent of the Governor on the 20th April, 2015. 
Short title and 
commencement. 
Definitions. 
2  [Act No.7 of 2015] 
 (d) “Notification” means the notification published in the 
Telangana Gazette and the word notified shall be construed 
accordingly; 
 
 (e) “Parliamentary Secretary” means a Member of either 
House of the Legislature of the State of Telangana 
appointed as the Parliamentary Secretary under section 3; 
 
 (f) “prescribed” means prescribed by the Government 
by the rules made under this Act. 
 
3. The Chief Minister may, having regard to the 
circumstances and the need of the situation, at any time 
appoint such number of Parliamentary Secretaries from 
among the Members of either House of the Legislature of 
the State. 
 
4. A Parliamentary Secretary shall be of the rank and 
status of a Minister of State. 
 
5. A Parliamentary Secretary shall exercise such powers, 
discharge such functions and perform such duties as may 
be deemed fit and proper by the Chief Minister and 
assigned to each of them and specified by a notification. 
 
6. There shall be paid to each of the Parliamentary 
Secretaries such sala ry and other allowance as are 
admissible to a Minister of State under the Telangana 
Payment of Salaries and Pension and Removal of 
Disqualifications Act, 1953. 
 
7. Notwithstanding anything contained in any other law for 
the time being in force a Parliamentary Secretary shall not, 
while he draws salary and allowances for his office as such 
Parliamentary Secretary, be entitled to any salary or 
allowances as a Member of either House of  the Legislature 
of the State. 
Appointment of 
Parliamentary 
Secretary. 
Rank, Status of 
Parliamentary 
Secretary. 
Powers, functions 
and duties of 
Parliamentary 
Secretary. 
Salary and other 
allowances. 
Parliamentary 
Secretary not to 
draw salary and 
allowances as 
Member. 
[Act No.7 of 2015]  3 
8. A Parliamentary Secretary shall not, during his office as 
such Parliamentary Secretary, practice any profession or 
engage in any trade or commerce and undertake for 
remuneration any employment other than his duties as such 
Parliamentary Secretary. 
 
9. If any difficulty arises in giving effect to the provisions of 
this Act, the Government may, by order, not inconsistent 
with the provisions of this Act, remove the difficulty: 
 
 Provided that no such order shall be made after the 
expiry of two years from the date of coming into force of this 
Act. 
 
10. (1) The Government may, by notification, make rules for 
carrying out all or any of the purposes of this Act. 
 
 (2) Every rule made under this Act shall, immediately 
after it is made, be laid before each House of the State 
Legislature, if it is in session and if it is hot in session, in the 
session immediately following for a total period of fourteen 
days which may comprise in one session or in two 
successive sessions and if, before the expiration of the 
session in which it is so laid or the session immediately 
following, the Legislature of the State agrees in m aking any 
modification in the rule or in the annulment of the rule, the 
rule shall, from the date on which the modification or 
annulment is notified, have effect only in such modified form 
or shall stand annulled as the case may be, so however, that 
any su ch modification or annulment shall be without 
prejudice to the validity of anything  previously done under 
that rule. 
 
11. The Telangana Parliamentary Secretaries (Appointment, 
Salaries, Allowances and Miscellaneous Provis ions) 
Ordinance, 2014 is hereby repealed. 
 
* * * 
Parliamentary 
Secretary not to 
practice 
profession etc. 
Power to remove 
difficulties. 
Power to make 
rules. 
Repeal of 
Ordinance 2 of 
2014. 

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