LexThe Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA PAYMENT OF SALARIES AND PENSION AND
REMOVAL OF DISQUALIFICATIONS ACT, 1953.
(ACT NO. II OF 1954)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Salaries and allowances of and residences to
Ministers.
3-A. Salaries and allowances of Chief Whip and the
Whip in the Assembly and the Chief Whip and the
Whip in the Council and of Deputy Minister.
4. Salaries and allowances of the Speaker and Deputy
Speaker and the Chairman and the Deputy
Chairman and residences to them.
4A. Validation of enhancement of House Rent
allowance to the Speaker.
5. Salaries and allowances of Parliamentary
Secretaries.
5-A. Omitted.
5-B. Supply of furnishings and electrical appliances to
certain office holders.
6. Conveyance to be provided for Ministers etc.,
7. Travelling Allowance of Ministers, etc., on assuming
and relinquishing office.
8. Travelling and daily allowances of Ministers etc.
9. Ministers etc., and their families to be entitled to free
accommodation in State hospitals and to free
medical treatment in State hospitals and medical
treatment elsewhere at Government cost.
2 [Act No. II of 1954]
9-A. Free accommodation and medical treatment in
State hospitals and medical treatment elsewhere at
Government cost to holders of other offices and
their families.
9-B. Advances to Ministers, Deputy Ministers, Chief
Whip in the Assembly, Whips in the Assembly,
Speaker and Deputy Speaker and the Chief Whip
and Whip in the Council, the Chairman and the
Deputy Chairman for purchase of motor cars.
10. Removal of certain disqualifications.
11. Salaries and allowances of members of the
Legislative Assembly and the Legislative Council.
11-A. Medical facilities to the Members of the Legislative
Assembly and the Legislative Council the Former
Members of the Legislative Assembly and the
Legislative Council and their families.
11-B. Accommodation to Members of the Legislative
Assembly and the Legislative Council.
11-C. Omitted.
11-D. Pension.
11-E. Advance to Members of the Legislative Assembly
and the Legislative Council for purchase of motor
car.
11-F. Payment of constituency allowance.
12. Relinquishment of Salaries and allowances and
cancellation thereof.
12-A. Application of provisions relating to Minister to
Chairman of Planning and Development
Committees.
12-AA. Security Car allowance to Vice-Chairman, State
Planning Board.
[Act No. II of 1954] 3
12-B. Application of provisions relating to Minister to the
Leader of Opposition.
12-C. Omitted.
13. Power of State Government to make rules.
14. Saving.
15. Special provision in respect of conveyance, house
rent allowance, etc., in respect of Deputy Speaker
and Deputy Chairman during certain period.
16. Repeal of Andhra Ordinance I of 1953.
The Schedule.
THE TELANGANA PAYMENT OF SALARIES AND PENSION
AND REMOVAL OF DISQUALIFICATIONS ACT, 1953.1
ACT No.II OF 1954.
1. (1) This Act may be c alled the 2Telangana Payment of
3[Salaries and Pension] and Removal of Disqualifications
Act, 1953.
(2) It shall be deemed to have come into force on 4th
January, 1954.
4[2. In this Act, “Chief Whip in the Assembly ” means the
Government Chief Whip in the Telangana Legislative
Assembly and “Chief Whip in the Council ” means the
Government Chief Whip in the Telangana Legislative
Council and “Whip in the Assembly” means the Government
Whip in the Telangana Legislative As sembly and “Whip in
the Council” means the Government Whip in the Telangana
Legislative Council, “Speaker and Deputy Speaker ” means
the Speaker and Deputy Speaker respectively of the
Telangana Legislative Assembly and “Chairman” and
“Deputy Chairman ” means the Chairman and Deputy
Chairman respectively of the Telangana Legislative Council.]
1. The Andhra Pradesh Payment of Salaries and Pension and Removal
of Disqualifications Act, 1953 in force in the combined State, as on
02.06.2014, has been adapted to the State of Telangana, under section
101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of
2014) vide. the Notification issued in G.O.Ms.No.1, General
Administration (SR) Department, dated 03.01.2015.
2. Substituted by G.O.Ms.No.1, General Administration (SR)
Department, dated 03.01.2015.
3. Substituted by Act No.28 of 1985 w.e.f.31.10.1984.
4. Substituted with marginal heading by Act No.20 of 2007.
*. Throughout the Act, for the words “Chief Whip” and “Government
Whip in the Council” the words “Chief Whip in the Assembly” and “Chief
Whip in the Council” shall respectively be substituted by Act No.11 of
1981.
Short title, extent
and
commencement.
Definitions.
2 [Act No.II of 1954]
5[3. 6[(1) (i) There shall be paid to the Chief Minister every
month, a salary of rupees fifty one thousand, a special
allowance of rupees eight thousand, a sumptuary allowance
of rupees seven thousand , a security car allowance of
rupees twenty five thousand and conveyance allowance of
rupees thirty thousand in case a bullet proof motor car is
used or rupees ten thousand in case any other motor car is
used:
Provided that if the Chief Minister desires that the
propulsion charges incurred in respect 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 Deputy Chief Minister, if
any, and such member of the Council of Ministers, whether
a Cabinet Minister or a State Minister or a Deputy Minister,
every month a salary of rupees thirty thousand , a special
allowance of rupees eight thousand, a sumptuary allowance
of rupees seven thousand , a s ecurity car allowance of
rupees twenty five thousand and a conveyance allowance of
rupees thirty thousand in case a bullet proof motor car is
used or rupees ten thousand in case any other motor car is
used.]
(2) The Chief Minister, the Deputy Chief Minister, if any,
and other Ministers, 7[and the Deputy Ministers] shall each
be entitled without payment of r ent to the use of a furnished
residence provided by the State Government throughout his
term of office and for a period of fifteen days immediately
thereafter:
5. Section 3 with marginal heading substituted by Act No.6 of 1968.
6. Sub-section (1) substituted by Act No.6 of 2016.
7. Inserted by Act No.3 of 1989.
Salaries and
allowances of and
residences to
Ministers.
[Act No.II of 1954] 3
8[Provided that the rent payable on the hired
accommodation provided by the State Government shall not
exceed 9[rupees fifty thousand] per mensem:]
10[Provided further that ] 11[where any such Minister
does not use the residence provided by the State
Government under this sub -section, but desires to reside in
any 12[building of his choice other than his own building,] 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,
calculated in respect of such building in the manner
provided under the 13Telangana Buildings ( Lease, Rent and
Eviction) Control Act, 1960 14[subject to a maxi mum of
9[rupees fifty thousand] 10[per mensem]:]
15[Provided also that where any such Minister or
Deputy Minister desires to reside in his own building he
shall be paid a house rent allowance which shall not be less
than rupees five thousand but which shall not exceed
9[rupees fifty thousand ] per mensem su bject to evaluation
by the Roads and Buildings Department:]
16[Provided also that where such Minister or Deputy
Minister resides in any hired accommodation provided by
the State Government or in any building of his choice not
provided by the State Government or in his own building, he
shall be p aid a camp office allowance of 9[rupees ten
thousand] per mensem.]
8. Inserted by Act No.21 of 1990.
9. Substituted by Act No.9 of 2012.
10. Substituted by Act No.21 of 1990.
11. Substituted by Act No.10 of 1979.
12. Substituted by Act No.11 of 1993.
13. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
14. Substituted by Act No.22 of 1984.
15. Inserted by Act No.11 of 1993.
16. Added by Act No.34 of 2000.
Act No.XV of 1960.
4 [Act No.II of 1954]
(3) All expenditure for furnishing the residence of the
Chief Minister, the Deputy Chief Minister, if any, or any other
Minister 17[or the Deputy Minister] 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 char ge shall
fall on the Chief Minister, Deputy Chief Minister , if any, or
any other Minister 17[or the Deputy Minister] personally in
respect of the furnishing and maintenance of such
residence.
(4) The income -tax payable by the Chief Minister, the
Deputy Chief Minister, if any, or any other Minister, in so far
as it relates to the salary, allowances and perquisites
mentioned in this section shall be borne by the State
Government.
Explanation:- For the purpose s of 18[this section and
sections 3-A and 4],-
(a) “residence” includes the staff quarters and other
buildings appurtenant thereto, and the garden thereof; and
(b) “maintenance” in relation to a residence includes
the payment of such local rates and taxes as are normally to
be borne by the tenant and the provision of electricity and
water.]
19[3A. (1) 20[(a) There shall be paid to the Chief Whip and
the Whip in the Assembly, and the Chief whip and the Whip
in the Council, every month, a salary of rupees thirty
thousand, a special allowance of rupees eight thousand , a
17. Inserted by Act No.3 of 1989.
18. Substituted by Act No.10 of 1979.
19. Section 3A with marginal heading substituted by Act No.11 of 1981.
20. Substituted by Act No.6 of 2016.
Salaries and
allowances of
Chief Whip [and
the Whip in the
Assembly] [and
the Chief Whip
and the Whip in
the Council] and
of Deputy
Minister.
[Act No.II of 1954] 5
sumptuary allowance of rupees seven th ousand, a security
car allowance of rupees twenty five thousand and a
conveyance allowance of rupees thirty thousand in case a
bullet proof motor car is used or rupees ten thousand in
case any other motor car is used.]
(b) The Chief Whip in the Assembly 21[and the Whip
in the Assembly] 22[and the Chief Whip and the Whip in the
Council] 23[xxx] shall each be entitled, without payment of
rent, to the use of a furnished residence provided by the
State Government, throughout the term of their respective
offices and for a period of fifteen days immediately
thereafter:
24[Provided that the rent payable on the hired
accommodation provided by the State Government shall not
exceed 25[rupees fifty thousand] per mensem:
26[Provided further that ] where the Chief Whip in the
Assembly 27[or the Whip in the Assembly ] 28[and the Chief
whip and Whip in the Council ] 29[xxx] does not use the
residence provided by the State Government under this
clause, but desires to reside in any 30[building of his choice,
other than his own building ], 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, calculated in respect of such
building in the manner provided under the 31Telangana
21. Inserted by Act No.28 of 1985.
22. Inserted in clause (b) and in marginal heading by Act No.20 of 2007.
23. Omitted along with marginal heading by Act No.28 of 1985.
24. Inserted by Act No.21 of 1990.
25. Substituted by Act No.9 of 2012.
26. Substituted by Act No.21 of 1990.
27. Inserted along with marginal heading by Act No.28 of 1985.
28. Inserted by Act No.20 of 2007.
29. Omitted by Act No.28 of 1985.
30. Substituted by Act No.11 of 1993.
31. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
6 [Act No.II of 1954]
Buildings (Lease, Rent and Eviction) Control Act, 1960 ,
32[subject to a maximum of 33[rupees fifty thousand] 34[per
mensem]:
35[Provided also that where the Chief Whip or any
Whip in the Assembly , 36[and the Chief Whip or any Whip in
the Council] desires to reside in his own building he shall be
paid a house rent allowance which shall not be less than
rupees five thousand but which shall not exceed 33[rupees
fifty thousand] per mensem subject to evaluation by the
Roads and Buildings Department:]
37[Provided also that where such Chief Whip or any
Whip in the Assembly 36[and the Chief Whip or any Whip in
the Council] resides in any hired accommodation provided
by the State Government or in any building of his choice not
provided by the State Government or in his own building, he
shall be paid a camp office allowance of 33[rupees ten
thousand] per mensem.
(c) All expenditure for furnishing the residence of the
Chief Whip in the Assembly 38[or the Whip in the Assembly ]
36[and the Chief Whip or Whip in the Council ] for
maintenance thereof, whether or not such residence is
provided by the State Government under clause (b), 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 Chief Whip in the Assembly 38[or the
Whip in the Assembly ] 36[and the Chief Whip or Whip in the
32. Substituted by Act No.22 of 1984.
33. Substituted by Act No.9 of 2012.
34. Substituted by Act No.21 of 1990.
35. Inserted by Act No.11 of 1993.
36. Inserted by Act No.20 of 2007.
37. Added by Act No.34 of 2000.
38. Inserted by Act No.28 of 1985.
[Act No.II of 1954] 7
Council] personally in respect of the furnishing and the
maintenance of such residence.
39[(2) [xxx]]
(3) (a) The income-tax payable by the Chief Whip in the
Assembly 40[and the Whip in the Assembly ] 41[and the Chief
Whip or Whip in the Council ] in so far as it relates to the
salary, allowances and perquisities mentioned in this section
shall be borne by the State Government.
(b) The income -tax payable by the Deputy Ministers,
if any, in so far as it relates to the salary and allowances
mentioned in this section shall be borne by the State
Government.]
42[4. 43[(1) There shall be paid to the Speaker and the
Chairman every month, a salary of rupees forty one
thousand, a special allowance of rupees eight thousand , a
sumptuary allowance of rupees seven thousand , a security
car allowance of rupees twenty five thousand and a
conveyance allowance of rupees thirty thousand in case a
bullet proof motor car is used or rupees ten thousand in
case any other motor car is used.
(1-A) There shall be paid to the Deputy Spea ker, and
the Deputy Chairman every month, a salary of rupees thirty
thousand, a special allowance of rupees eight thousand , a
sumptuary allowance of rupees seven thousand, a security
car allowance of rupees twenty five thousand and a
39. Omitted by Act No.21 of 1990.
40. Inserted by Act No.28 of 1985.
41. Inserted by Act No.20 of 2007.
42. Section 4 with marginal heading substituted by Act No.21 of 1990.
The words “and the Chairman and the Deputy Chairman” in the
marginal heading inserted by Act No.20 of 2007.
43. Section 4(1) substituted with 4(1) & (1-A) by Act No.6 of 2016.
Salaries and
allowances of the
Speaker and
Deputy Speaker
[and the
Chairman and the
Deputy Chairman]
and residences to
them.
8 [Act No.II of 1954]
conveyance allowance of rupees thirty thousand in case a
bullet proof motor car is used or rupees ten thousand in
case any other motor car is used.]
(2) The Speaker and the Dep uty Speaker , 44[the
Chairman and the Deputy Chairman ] 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 45[rupees fifty thousand] per mensem:
Provided further that where the Speaker or the Deputy
Speaker 44[or the Chairman or the Deputy Chairman] does
not use the residence provided by the State Government
under this sub -section, but desires to reside in any
46[building of his choice other than his own building ,] 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,
calculated in respect of such building in the manner
provided under the 47Telangana Buildings (Lease, Rent and
Eviction) Control Act, 1 960 subject to a maximum of
45[rupees fifty thousand] per mensem:
48[Provided also that where the Speaker or the Deputy
Speaker 44[or the Chairman or the Deputy Chairman ]
desires to reside in his own building he shall be paid a
house rent allowance which shall not be less than rupees
44. Inserted by Act No.20 of 2007.
45. Substituted by Act No.9 of 2012.
46. Substituted by Act No.11 of 1993.
47. Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
48. Inserted by Act No.11 of 1993.
Act XV of 1960.
[Act No.II of 1954] 9
five thous and but which shall not exceed 49[rupees fifty
thousand] per mensem subject to evaluation by the Roads
and Buildings Department:]
50[Provided also that where such Speaker or Deputy
Speaker 51[or the Chairman or the Deputy Chairman ]
resides in any hired accommodation provided by the State
Government or in any building of his choice not provided by
the State Government or in his own building, he shall be
paid a camp office allowance of 49[rupees ten thousand] per
mensem.
(3) All expenditure for furnishing the residence of the
Speaker and the Deputy Speaker 51[and the Chairman and
the Deputy Chairman ] 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 51[and the Chairman
and the Deputy Chairman ] personally in respect of the
furnishing and maintenance of such residence.
(4) The income tax payable by th e Speaker or the
Deputy Speaker 51[and the Chairman and the Deputy
Chairman] in so far as it relates to the salary, allowances
and perquisites mentioned in this section shall be borne by
the State Government.]
52[4A. Notwithstanding anything contained in section 4, the
enhancement of House Rent Allowance from rupees ten
thousand to rupees fifteen thousand per month in respect of
the building owned by the Speaker with effect from 1-6-2004
49. Substituted by Act No.9 of 2012.
50. Added by Act No.34 of 2000.
51. Inserted by Act No.20 of 2007.
52. Inserted with marginal heading by Act No.21 of 2007.
Validation of
enhancement of
House Rent
allowance to the
Speaker.
10 [Act No.II of 1954]
through executive orders issued in G.O.Rt.No.4750, General
Administration (Accommodation) Department, dated 17 -8-
2004 shall be deemed to have been validly made.]
53[5. There shall be paid to each of the Parliamentary
Secretaries, if any, a salary of 54[one thousand rupees ] per
mensem and a consolidated house rent and conveyance
allowance of 55[one thousand rupees] per mensem.]
56[The income tax payable by the Parliamentar y
Secretaries, if any, in so far as it relates to the salary and
allowances mentioned in this section shall be borne by the
State Government.]
57[5-A. Omitted]
58[5-B. The State Government may, subject to such rules as
may be made by them in this behalf, provide for furnishings
and electrical applianc es for the use at the residence of
each of the holders of the offices referred to in section 3 -A,
sub-section (4) of section 4 59[and section 5].
(2) The amendment made by sub -section (1) shall be
deemed to have come into force on the 28th October,
1969.]
6. The State Government may, from time to time, provide
suitable conveyances for the use of 60[the Ministers], 61[the
53. Substituted with marginal heading by Act No.XX of 1955.
54. Substituted by Act No.19 of 1975.
55. Substituted by Act No.11 of 1981.
56. Added by Act No.19 of 1975.
57. Section 5-A omitted by Act No.1 of 1974.
58. Inserted with marginal heading by Act No.10 of 1971.
59. Substituted by Act No.7 of 1972.
60. Substiututed by Act No.II of 1958 and the word “Ministers etc.,” in
the marginal heading substituted by Act No.7 of 1972.
61. Inserted by Act No.2 of 1989.
Salaries and
allowances of
Parliamentary
Secretaries.
Conveyance to be
provided for
60[Ministers etc.,]
Supply of
furnishings and
electrical
appliances to
certain office
holders.
[Act No.II of 1954] 11
Deputy Ministers] the Speaker, t he Chief Whip in the
Assembly, 62[the Whip in the Assembly ], the Deputy
Speaker, 63[the Chairman, the Deputy Chairman, the Chief
whip and the whip in the Council] 64[and the Parliamentary
Secretaries] subject to such rules regarding their
maintenance and repair as may be made by the State
Government:
65[Provided that where any Minister, 66[the Deputy
Minister], the Speaker 67[or the Deputy Speaker ] 63[and the
Chairman or the Deputy Chairman ] does not use the
conveyance provided by the State Government under this
section, but desires to make use of his own motor car, he
shall be paid a motor car allowance of 68[69[thirty thousand
rupees] per mensem]:
70[Provided further that where the 71[Chief Whip in the
Assembly] 62[or the Whip in the Assembly ] 63[and the Chief
Whip or the Whip in the Council ] does not use the
conveyance provided by the State Government under this
section, but desires to make use of his own motor car, he
shall be paid a motor car allowance of 68[69[thirty thousand
rupees] per mensem]:
72[Provided also that whether any Minister, Deputy
Minister, the Speaker or the Deputy Speaker, the Chief Whip
62. Inserted by Act No.28 of 1985.
63. Inserted by Act No.20 of 2007.
64. Inserted by Act No.11 of 1981.
65. Added by Act No.10 of 1979.
66. Inserted by Act No.2 of 1989.
67. Substituted by Act No.28 of 1985.
68. Substituted by Act No.3 of 2007.
69. Substituted by Act No.9 of 2012.
70. Added by Act No.7 of 1980.
71. Substituted by Act No.11 of 1981.
72. Added by Act No.21 of 1990.
12 [Act No.II of 1954]
or the Whip in the Assem bly, 73[the Chairman or the Deputy
Chairman, the Chief Whip or the Whip in the Council ]
desires to make use of his own motor car as aforesaid, he
shall be provided with a driver by the Government].
7. 74[(1)] 75[A Minister or Deputy Minister 76[or the Chief
Whip in the Assembly] 77[or Whip in the Assembly ] or the
Speaker or the Deputy Speaker 73[or the Chief Whip in the
Council, or the W hip in the Council or the Chairman or the
Deputy Chairman] or a Parliamentary Secretary], shall—
(a) in respect of the journey for assuming office, to
the 78[City of Hyderabad], from his usual place of residence
in the State, if it is outside 78[the area comprised in that city
and the city of Secunderabad]; and
(b) in respect of the Journey on relinquishing office,
from the 78[city of Hyderabad ] to his usual place of
residence in the State before he assumed office, if such
place is outside 78[the area comprised in that city and in the
city of Secunderabad ,] be en titled to travelling allowances
for himself and the members of his family and for the
transport of his personal effects, at such rates and upon
such conditions as may be determined by rules made by
the State Government.
79[(1-A) Where the Speaker 73[or the Chairman] at any
time after assuming office in the city of Hyderabad , shifts his
residence from the city of Hyderabad to his usual place of
residence in the State before he assumed office, he shall, in
73. Inserted by Act No.20 of 2007.
74. Renumbered as sub-section (1) by Act No.XXX of 1959.
75. Substituted by Act No.XX of 1955.
76. Substituted by Act No.11 of 1981.
77. Inserted by Act No.28 of 1985.
78. Substituted by Andhra Pradesh Adaptation Order, 1956.
79. Inserted by Act No.10 of 1971.
Travelling
Allowance of
Ministers, etc., on
assuming and
relinquishing
office.
[Act No.II of 1954] 13
respect of the journey made by him in that behalf, b e
entitled to travelling allowance for himself and the members
of his family and for the transport of his personal effects, at
such rates and upon such conditions as may be determined
by rules made by the State Government.]
80[Explanation:- For the purpose of this section, the
expression “the State” shall mean the territories specified in
section 3 of the Andhra Pradesh Re-organisation Act, 2014.]
81[(2) [xxx]]
8. 82[(1)] The holders of the offices referred to in sections
3 to 5 shall, in respect of their tours, be entitled to travelling
and daily allowances at such rates and upon such
conditions as may be determined by rules made by the
State Government.
81[(2) [xxx]]
83[9. Subject to such conditions as may be determined by
rules made by the State Government, a Minister, the
Speaker, the Deputy Speaker, 84[the Chairman, the Deputy
Chairman] and the members of his family shall be entitled,
free of charge, to accommodation in hospitals maintained
by the State Government and to medi cal treatment therein,
and also , at the cost of the State Government, to medical
treatment in any hospital elsewhere either within or outside
India, and to the provision of artificial limbs, hearing aids,
and the like:]
80. Substituted by G.O.Ms.No.1, General Administration (SR)
Department, dated 03.01.2015.
81. Omitted by Act No.1 of 1974.
82. Renumbered as sub-section (1) by Act No.XXX of 1959.
83. Substituted with marginal heading by Act No.10 of 1979.
84. Inserted by Act No.20 of 2007.
Travelling and
daily allowances
of Ministers etc.
Ministers etc., and
their families to be
entitled to free
accommodation
in State hospitals
and to free
medical treatment
in State hospitals
and medical
treatment
elsewhere at
Government cost.
Central Act No.6 of
2014.
14 [Act No.II of 1954]
85[Provided that the cost to be borne by the State
Government in respect of medical treatment,-
(a) in an y hospital within or outside In dia, shall not
exceed such sum as may be specified in the rules made by
the State Government in this behalf, inclusive of the fare for
air passage and expenditure incurred towards personal
attendant, in case where facility for such treatment is
available in any hospital within India; or
(b) in any hospital outside India shall not exceed the
actual expenditure incurred for such treatment and the fare
for air passage of both the person treated and the personal
attendant, in case where facility for such treatment is not
available in any hospital within India.]
86[9-A. Subject to such conditions as may be determined by
rules made by the State Government, the holders of the
offices referred to in 87[sections 3 -A to 5 ] other than those
specified in section 9, and the members of their families
shall be entitled, free of charge, to accommodation in
hospitals maintained by the State Government , and 88[to
medical treatment therein, and also , at the cost of the State
Government, to medical treatment in any hospital
elsewhere, either within or out -side India, and to the
provision of artificial limbs, hearing aids, and the like]:
85[Provided that the cost to be borne by the State
Government in respect of medical treatment,-
(a) in any h ospital within or outside India shall not
exceed such sum as may be specified in the rules made by
the State Government in this behalf, inclusive of the fare for
85. Added by Act No.28 of 1985.
86. Inserted with marginal heading by Act No.XXX of 1959.
87. Substituted by Act No.1 of 1974.
88. Substituted along with marginal heading by Act No.10 of 1979.
88[Free
accommodation
and medical
treatment in State
hospitals and
medical treatment
elsewhere at
Government cost]
to holders of other
offices and their
families.
[Act No.II of 1954] 15
air passage and expenditure incurred towards per sonal
attendant, in case where facility for such treatment is
available in any hospital within India; or
(b) in any hospital outside India, shall not exceed the
actual expenditure incurred for such treatment and the fare
for air passage of both the perso n treated and the personal
attendant, in case where facility for such treatment is not
available in any hospital within India.]
89[9-B. Any Minister, Deputy Minister , Chief Whip or Whip in
the Assembly, the Speaker or the Deputy Speaker , 90[the
Chief Whip and the Whip in the Council, the Chairman and
the Deputy Chairman] may be paid by way of a repayable
advance a sum of money as may be prescribed for the
purchase of motor car in order that he may be able to
discharge conveniently and effici ently the duties of his
office.]
91[10. No person shall be disqualified for being chosen as
or for being a member of the 92[Telangana] Legislative
Assembly 93[or the Legislative Council ] on the ground only
that he holds any of the offices specified in the Schedule to
this Act.]
89. Section 9-B substituted with marginal heading by Act No.22 of 1998.
90. Inserted including in marginal heading by Act No.20 of 2007.
91. Substituted with marginal heading by Act No.XXIII of 1956
92. Substituted by G.O.Ms.No.1, General Admistration (SR) Department,
dated 03.01.2015.
93. Inserted by Act No.20 of 2007.
Removal of
certain
disqualifications.
Advances to
Ministers, Deputy
Ministers, Chief
Whip in the
Assembly, Whips
in the Assembly,
Speaker and
Deputy Speaker
[and the Chief
Whip and Whip in
the Council, the
Chairman and the
Deputy Chairman]
for purchase of
motor cars.
16 [Act No.II of 1954]
11. 94[(1) Every member of the 95[Telangana] Legislative
Assembly or the Legislative Council who does not hold any
of the offices referred to in sections 3 to 5 and sections 12 -A
and 12-B shall be entitled to receive,-
96[(a) a salary of Rs. 20,000/- (rupees twenty
thousand only) per mensem;]
97[(b) [xxx]]
(c) travelling, daily and other allowances at such rates
and upon such conditions as may be determined by rules
made by the State Government.]
98[(1A) Every member referred to in sub -section (1)
shall be provided, at his or her option, either with railway
coupons enabling to travel in the first class upto a maximum
distance 99[of 70,000 Kms. ( Seventy thousand Kilometers) ]
in a year or with such lumps um amount calculated at the
prevailing railway fare at the stage of 800 Kilometers
according to the fare fixed for each Kilometer travelled, 99[up
to 70,000 Kms. ] and such member or his or her spouse
shall be entitled to travel either singly or together with
spouse or with any other person by any railway in India:
Provided that the lumpsum amount so calculated shall
be paid to each such member in two equal instal ments, one
in the first half of the year and the other in the second half of
the year subject to such rules as may be made in this
behalf.]
94. Substituted by Act No.4 of 2008 w.e.f.01.01.2003.
95. Substituted by G.O.Ms.No.1, General Admistration (SR) Department,
dated 03.01.2015.
96. Substituted by Act No.6 of 2016.
97. Omitted by Act No.9 of 2012.
98. Sub-section (1-A) substituted by Act No.25 of 1998.
99. Substituted by Act No.10 of 2011.
Salaries and
allowances of
members of the
Legislative
Assembly and the
Legislative
Council.
[Act No.II of 1954] 17
100[(1-B) Every member referred to in sub -section (1),
and his or her spouse shall, subject to such rules as may be
made by the State Government in this behalf, be entitled to
travel 101[either singly or together with the spouse or with
any other person ] in any stage carriage vehicles operated
by the 102Telangana S tate Road Transport Corporation on
any route:
103[Provided that if such member is un -married or has
no spouse living, he shall be entitled to travel under this
sub-section, together with any other person.]
(2) The salary referred to in clause (a) of sub -section
(1) shall accrue to a member from the date on which he is
declared duly elected 104[or in the case of a member
nominated by the Governor 105[xxx] from the date on which
he is so nominated, or, if such declaration or nomination is
made before the vacancy occurs ,] from the date of
occurrence of the vacancy:
Provided that the salary shall not be paid until the
member has made and subscribed the oath or affirmation
referred to in article 188 of the Constitution.
100. Substituted by Act No.3 of 1989.
101. Substituted by Act No.22 of 1998.
102. The Telangana State Road Transport Corporation (TSRTC)
established for the State of Telangana w.e.f.27.04.2016 vide.
G.O.Ms.No.31, TR & B (TR.II) Department, dated 27.04.2016.
103. Substituted by Act No.28 of 1985.
104. Substituted by Act No.II of 1958.
105. Omitted by Act No.28 of 1985.
18 [Act No.II of 1954]
106[107[11A. (1)] Subject to such conditions as may be
determined by rules made by the Government, every
Member of th e Legislative Assembly 108[or the Legislative
Council] who does not hold any of the Office s referred to in
sections 3 to 5 and s ections 12 -A and 12 -B, and the
Members of his family shall be entitled to,-
109[(a) [xxx]]
(b) free accommodation and medical treatment in
any hospital maintained by the State Government;
(c) reimbursement of the charges incurred towards
hospitalisation in any Government hospi tal or in the Nizam‟s
Institute of Medical Sciences, Hyderabad, where such
hospitalisation is advised;
(d) medical treatment in any hospital ou tside India;
and
(e) the provision of artificial limbs, hearing aids and
the like at the cost of the State Government:
Provided that the cost to be borne or the amou nt to
be reimbursed by the State Government in respect of
medical treatment,-
(i) in any hospital within or outside India, shall not
exceed such sum as may be specified in the rules made by
the State Government in this behalf, inclusive of the fare for
air passage and expenditure incurred towards personal
106. Section 11 -A. with marginal heading substituted by Act No.26 of
1991.
107. Section (11-A) renumbered as 11 -A (1); and marginal heading
amended by Act No.12 of 1999.
108. Inserted including in marginal heading by Act No.20 of 2007.
109. Omitted by Act No.35 of 2007.
Medical facilities
to [the Members
of the Legislative
Assembly, [and
the Legislative
Council] the
Former Members
of the Legislative
Assembly and the
Legislative
Council] and their
families.
[Act No.II of 1954] 19
attendant, in case where fa cility for such treatment is
available in any hospital in India; or
(ii) in any hospital outside India, shall not exceed
the actual expenditure incurred for such treatment and the
fare for air passage of the person treated and his personal
attendant in case where facility for such treatment is not
available in any hospital in India;
(iii) in respect of hospitalisation in any Government
hospital or in the Nizam ‟s Institute of Medical Sciences,
Hyderabad, the amount to be reimbursed shall not exceed
110[rupees seventy five thousand] on each occasion.]
111[(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).]
112[11-B. 113[(1) Every M ember of the Legislative Assembly
114[or the Legisl ative Council] who does not hold any of the
offices referred to in sections 3, 4, 5, 12-A and 12-B shall be
entitled without payment of rent, electricity and wate r
charges to the use of furnished accommodation at
Hyderabad, provided by the State Government:
115[Provided that where any such member does not use
the accom modation provided by the State Government
110. Substituted by Act No.34 of 2000.
111. Substituted by Act No.12 of 1999.
112. Section 11 -B substituted with marginal heading by Act No.14 of
1974.
113. Sub-section (1) substituted by Act No.3 of 1989.
114. Inserted including the marginal heading by Act No.20 of 2007.
115. Substituted by Act No.8 of 2012.
Accommodation
to members of the
Legislative
Assembly [and
the Legislative
Council].
20 [Act No.II of 1954]
under this sub -section, such member shall be paid an
accommodation allowance at the rate of Rs. 25,000/ -
(Rupees Twenty Five thousand), per mensem.]
(2) The State Government may make rules regarding:
(a) the nature of accommodation and the scale s of
furniture and other facilities to be provided under this
section for members;
116[(b) [xxx]]
117[11-C. [xxx]]
118[11-D. 119[(1) There shall be paid to every person who has
served for a term or part of it as,-
(i) a member of the 120Telangana Legislative
Assembly, or
(ii) a member of the 120Telangana Legislative Council,
or
(iii) partly as a member of the said Legislative
Assembly and partl y as a member of the said Legislative
Council;
121[A pension of Rs. 30,000/- (rupees thirty thousand
only) per mensem for the first term or a part of it and a
116. Clauses (b) and Expalanation omitted by Act No.3 of 1989.
117. Omitted by Act No.26 of 1991.
118. Omitted by Act No.7 of 1983 and again inserted with marginal
heading by Act No.28 of 1985.
119. Sub-section (1) substituted by Act No.3 of 2005.
120. Substituted by G.O.Ms.No.1, General Administration (SR)
Department, dated 03.01.2015.
121. Substituted by Act No.6 of 2016.
Pension.
[Act No.II of 1954] 21
pension of Rs. 1,000/- (rupees one thousand only) per
mensem for each year of his service in subseq uent term as
such member, so however, that in no case the pension
payable to such person shall exceed Rs.50,000/-(rupees fifty
thousand only) per mensem.]
Explanation:- For the purposes of this sub-section,-
(a) the period during which a person served as a
member of the Legislative Assembly or Legislative Council
or partly as a member of the Legislative Assembly and partly
as a member of the Legislative Council, as it existed during
the period commencing from the 15th August, 1947 , and
ending with the 1st November, 1956, of the Former Province
or State of Madras or State of Hyderabad or State of Andhra
shall be taken into account 122[in computing the first term or
a part of it and the number of years in respect of subsequent
term;]
(b) 123[in respect of the subsequent term ] the period
of one year shall be counted from the date of declaration of
results of the election or , as the case may be, from the date
of the nomination;
(c) 123[in respect of the subsequent term] the fractions
of a year not le ss than six months, except in the case of
122[the first year of service in such subsequent term ] as such
member, shall be counted as one year and other fractions
shall be disregarded.
123[(d) the computation of service for the first term or a
part of it, shall be from the date of declaration of results of
the election or as the case may be, from the date of
nomination.]
122. Substituted by Act No.3 of 2005.
123. Added by Act No.3 of 2005.
22 [Act No.II of 1954]
(2) Where any person entitled to pension under sub -
section (1) is also entitled to any salary from the Central
Government or the Stat e Government or any Corporation
owned or controlled by the Central Government or the State
Government or any Local Authority under any law or
otherwise or has become otherwise entitled to any
remuneration from such Government, Corporation , or Local
Authority, such person shall not be entitled to any pension
under sub -section (1) for the period during which he
continues to be entitled to such salary or remuneration:
Provided that where the salary or remuneration referred
to in this sub -section (1), such pe rson shall be entitled only
to receive the difference as pension under this sub-section.
Explanation I:- For the purpose of this sub -section, the
expression “salary” shall, in relation to a M ember of the
Legislative Assembly or the Legislative Council , include the
constituency allowance to which he is entitled under clause
(c) of sub-section (1) of section 11.
Explanation II:- For the purpose of this sub -section, the
expression “remuneration” shall not include pension to
which a person is entitled fro m the Central Government or
the State Government or the Corporation or the Local
Authority referred to therein.
(3) In computing 124[the number of years in respect of
subsequent term ] for the purpose of sub -section (1) , the
period during which a person has served as a Chief
Minister, Deputy Chief Minister, Minister and Deputy
Minister, the Speaker and Deputy Speaker, the Chairman
and the Deputy Chairman, the Chief Whip in the Assembly,
Whip in the Assembly and the Chief Whip and Whip in the
Council or held any of the offices specified in section s 12-A
124. Substituted by Act No.3 of 2005.
[Act No.II of 1954] 23
and 12 -B or both by virtue of his membership of the
Legislative Assembly or the Legislative Council, shall also be
taken into account.]
125[(4) The 126[spouse] of a deceased M ember, who is
not re -married, shall be entitled to receive 127[xxx] the
pension, which the deceased member would have been
entitled to receive under this section, had he been alive.]
128[11-E. A Member of the Legislative Assembly 129[or the
Legislative Council ] may be paid by way of repayable
advance a sum of money as may be prescribed for the
purchase of a motorcar.]
130[11-F. Every member of the 131Telangana Legislative
Assembly or the Legis lative Council including those holding
any of the offices referred to in sections 3, 3 -A, 4, 12A and
12-B shall be entitled to receive a constituency allowance of
126[Rs.2,30,000/- (rupees two lakhs and thirty thousand only)
per mensem.]
12. (1) Any person entitled to any salary or allowance
under this Act may relinquish th e whole or any portion
thereof,-
125. Added by Act No.21 of 1990.
126. Substituted by Act No.6 of 2016.
127. The word “half” omitted by Act No.6 of 2016.
128. Inserted by Act No.21 of 1990 and substituted with marginal
heading by Act No.22 of 1998.
129. Inserted including in marginal heading by Act No.20 of 2007.
130. Inserted with marginal heading by Act No.9 of 2012.
131. Substituted by G.O.Ms.No.1, General Administration (SR)
Department, dated 03.01.2015.
Relinquishment of
Salaries and
allowances and
cancellation
thereof.
Advance to
Members of the
Legislative
Assembly [and
the Legislative
Council] for
purchase of motor
car.
Payment of
constituency
allowances.
24 [Act No.II of 1954]
(a) in the case of a Minister 132[or a Deputy Minister ,
or the 133[Chief Whip in the Assembly] 134[or the Whip in the
Assembly] 135[or the Chief Whip in the Council or the Whip in
the Council] or a Parliamentary Secretary ,] within two
months from the date on which he enters upon office as
such;
(b) in the Excerpt shown. Open the full act in Lexace.