Section 4 in The West Bengal Salaries And Allowances Act, 1952
4. Residences of Chief Minister [, Deputy Chief Minister] [Words in marginal note inserted by W.B. Act 8 of 2000.] and Ministers.
(1)The Chief Minister [, the Deputy Chief Minister] [Words in sub-Section (1) inserted by W.B. Act 8 of 2000.] and each Minister shall be entitled, without payment of rent, to the use of a furnished residence in Calcutta throughout the term of his office and for a period of fifteen days immediately thereafter, or in lieu of such residence a house allowance at the rate of [Rs. 700] [Letters and figures Substituted for the letters and figures 'Rs. 350' by W.B. Act 8 of 1997.] per month or in the alternative such charges for accommodation in a hotel, boarding house or apartment as the State Government may by order determine.(2)All expenditure for furnishing any residence provided under this section and for the maintenance thereof shall be borne by the State Government and nothing shall be payable by the Chief Minister [or the Deputy Chief Minister] [Words inserted by W.B. Act 8 of 2000.] or any Minister in this connection:Provided that all expenditure for such furnishing of residence shall be on such scales as the State Government may by order determine.[Explanation. - For the purpose of this section the term Minister' shall include a Minister of State and a Deputy Minister by [Explanation inserted by W.B. Act 15 of 1972.] [***] [Omitted 'save however that a Minister of State and a Deputy Minister shall draw house allowance in lieu of residence at the rates of Rs. 600 and Rs. 500 per month respectively.' by West Bengal Act No. 17 of 2017, dated 1.4.2017.]
