Section 5A in The Rajasthan Ministers Salaries and other Facilities Act, 1956
5A. [ Concessions on account of electricity and water. [Inserted by Rajasthan 26 of 1957.]
- Every Minister shall, irrespective of whether or not he avails himself of the use of [an official residence] [Substituted by Rajasthan 9 of 1986. w.r.e.f. 2-4-1981.] in Jaipur to which he is entitled under-section 5, be further entitled to the concessions of payment by Government for him and on his behalf throughout his term of office [and upto a period of two months from the date, he ceases to be a minister] [Inserted by Rajasthan 3 of 1968.], [of all charges due from him on account of consumption of electricity and water at his residence: provided that such payment shall not exceed such limits as may be specified in the rules made in that behalf by the Governor] [Substituted by Rajasthan 10 of 1965.] .]
