Section 5 in The Gujarat Ministers' Salaries and Allowances Act, 1960
5. Conveyance for Ministers.
(1)The State Government may from time to time for the use of the Ministers purchase and provide motor cars and other suitable conveyances upto such conditions as regards their maintenance and repairs as may be determined by rules or orders.[(1-A) Where, under sub-section (1) the State Government has provided for the use of the Minister motor cars or other conveyances it shall also provide to them free of charge the service of a driver for each such car or conveyance.] [Sub-section (1A) was inserted, by Gujarat 3 of 1972, Section 3 (1) (w.e.f. 17-03-1972).](2)There shall also be paid to each Minister a conveyance allowance at the rate of Rs. [4,000] [Substituted for the figures '3,000' by Gujarat 23 of 2005, dated 23' March 2005 (w.e.f. 01-04-2005).] per month.
