Section 5 in The Goa Salaries and Allowances of Ministers Act, 1964
5. [ [Motor car amenities] [Substituted by the Amendment Act 10 of 1970.].
- [(1) Each Minister shall be entitled to the free use of a motor car [which shall be provided and maintained by the Government] [Sub-section (1) substituted by the Amendment Act 7 of 1971 and thereafter by the Amendment Act 26 of 1997.] and the services of a chauffeur.][explanation.] [Substituted by the Amendment Act 25 of 2000, and thereafter same has been omitted by the Amendment Act 6 of 2003.](2)[* * *] [Sub-section (2) omitted by the Amendment Act 24 of 2004.](3)[ ] [First paragraph of sub-section 3 omitted by the Amendment Act 26 of 1997. Thereafter entire sub-section (3) omitted by the Amendment Act 25 of 2000.].][A Minister may use the motor car for private use up to a limit of 500 kms. per month subject to the payment of Rs.100/- per month.] [Inserted by the Amendment Act 4 of 1987.]
