Section 4 in The Rajasthan Ministers Salaries and other Facilities Act, 1956
4. Sumptuary allowance.
- [(1) In addition to the salary payable under section 3, there shall be paid to the Chief Minister with effect from the [1st April 2017] [Substituted by Rajasthan 4 of 1998 [30-3-1998].] or with effect from the date on which he may thereafter enter upon his office, a sumptuary allowance of [fifty five thousand rupees] [Substituted 'thirty five thousand rupees' by Act No. 25 of 2017, dated 17.5.2017.] per mensem.][(1 A) In addition to the salary payable under section 3, there shall be paid to a Deputy Chief Minister with effect from the date of commencement of the Rajasthan Ministers Salaries (Amendment) Act, 1998 (Act No.4 of 1998) or with effect from the date on which he may thereafter enter upon his office, a sumptuary allowance of six thousand rupees per mensem.] [Inserted by Rajasthan 4 of 1998 [30-3-1998]](2)[ In addition to the salary payable under section 3. there shall be paid with effect from the [1st April 2017] [Substituted by Rajasthan 4 of 1998 [30-3-1998]] or with effect from the date on which he may thereafter enter upon his office, to every Minister, other than the Chief Minister, a Minister of State, and a Deputy Minister, a sumptuary allowance of [fifty thousand rupees] [Substituted 'thirty five thousand rupees' by Act No. 25 of 2017, dated 17.5.2017.] per mensem].(3)[ In addition to the salary payable under section 3. there shall be paid, with effect from [1st April 2017] [Substituted by Rajasthan 4 of 1998 (30-3-1998).] or with effect from the date on which he may thereafter enter upon his office, to every Minister of State, a sumptuary allowance of [fifty thousand rupees] [Substituted 'thirty thousand rupees' by Act No. 25 of 2017, dated 17.5.2017.] per mensem].(4)[ In addition to the salary payable under section 3. there shall be paid, with effect from the date of commencement of the Rajasthan Ministers Salaries (Amendment) Act, 1998 (Act No. 4 of 1998) or with effect from the date on which he may thereafter enter upon his office, to every Deputy Minister a sumptuary allowance of two thousand five hundred rupees per mensem.] [Substituted by Rajasthan 4 of 1998 (30-3-1998).]
