Section 5(1) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(1)With effect from the date referred to in section 3, each Minister shall also be entitled [from the State Government] [Substituted by Rajasthan 9 of 1986 [13-2-1986].] without payment of rent or other charge, to the use. throughout his term of office, of-(a)[an official residence and furniture in Jaipur, and] [Substituted by Rajasthan Act 9 of 1986 [13-2-1986].](b)a State car.and no charge shall fall on the Minister personally in respect of the maintenance of [such residence, furniture or car:] [Substituted by Rajasthan Act 9 of 1986 [13-2-1986].][Provided that each Minister shall be entitled to [an official residence and furniture without payment of rent or other charge] [Inserted by Rajasthan 3 of 1968.] in Jaipur upto a period of two months from the date he ceases to be a Minister].[Explanation. - For the purpose of this section and section 5-A, the expression "official residence" means a residential building the staff quarters, out house and other building ground and garden appurtenant thereto set apart by the State Government for residence of a Minister and the members of his family and his servant including all fixtures and fittings for electric and water supply and for sanitary purposes.] [Substituted by Rajasthan Act 9 of 1986. w.r.e.f. 2-4-1981.][x x x] [Proviso omitted by Rajasthan 26 of 1957][Provided further that each Minister shall immediately after the expiration of the period referred to in the foregoing proviso vacate such official residence, failing which, notwithstanding anything contained in the Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964 (Rajasthan Act 2 of 1965) or any other law for the time being in force, an officer authorised by the State Government in this behalf may take possession of the official residence together with the furniture and may for the purpose use such force as may be necessary in the circumstances] [Inserted by Rajasthan 10 of 1990 [3-7-1990].] [and in case any delay in so taking possession is caused due to any resistance offered by the Minister or anybody on his behalf, whether on the strength of any order or otherwise, for so long as the residence continues, the Minister shall be liable to as damages for the use and occupation of the official residence, such amount not exceeding five thousand per month as may be notified by the Government from time to time.] [Inserted by Rajasthan 9 of 1991 [1-4-1991].][Explanation. - For the purpose of this sub-section 'Minister' includes a person who has ceased to be a Minister, and also includes a person who was given the status of a minister.] [Inserted by Rajasthan 10 of 1990 [3-7-1990].]
