Section 6A in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
6A. [ Other facilities and allowances to the Speaker, the Deputy Speaker, the Government Chief Whip, the Deputy Government Chief Whip and the Leader of the Opposition. [Substituted by Rajasthan 4 of 1981.]
(1)The Speaker, the Deputy Speaker, the Government Chief Whip, the Deputy Government Chief Whip and the Leader of the Opposition, hereinafter referred to as the "said Officers", shall be entitled without payment of rent or other charge, to the use, throughout their respective term of office, of-(a)[ an official residence and furniture in Jaipur, and](b)a State car,and no charge shall fall on the said officers personally in respect of the maintenance of [such residence, furniture or car:] [Substituted by Rajasthan 8 of 1986.][x x x] [Omitted by Rajasthan 10 of 1991.]Provided [x x x] [Omitted by Rajasthan 10 of 1991.] that each of the said officers shall be entitled to an official residence and furniture without payment of rent or other charge in Jaipur upto a period of two months from the date he ceases to be such officer.](2)The use and maintenance of the [residence, furniture] [Substituted by Rajasthan 8 of 1986.] and a State Car referred to in sub-section (1) shall be regulated by rules made in this behalf by the State Government.(3)[ Each of the said officers shall be paid a monthly allowance of-(a)two hundred rupees if he avails himself of the use of an official residence provided to him by the State Government in Jaipur but does not avail himself of the use of furniture to which he is entitled under sub-section (1);(b)five hundred rupees if he does not avail himself of the use of an official residence in Jaipur but avails himself of the use of furniture to which he is entitled under the said sub-section at the house owned or taken on rent by him for his residence purposes;(c)seven hundred rupees if he neither avails himself of the use of an official residence in Jaipur nor avails himself of the use of furniture to which he is entitled under the said sub-section; and(d)five hundred rupees if he does not avail himself of the use of a State car.](4)Each of the said officers shall, irrespective of whether or not he avails himself of the use of [the official residence] [Substituted by Rajasthan 8 of 1986.] in Jaipur to which he is entitled under this section, be further entitled to the concessions of payment of 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 such officer, 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 State Government.(5)Each of the said officers shall further be entitled to receive, in accordance with rules made by the State Government in that behalf,-(a)travelling allowances for himself and the members of his family for the transport of his and his family's effects-(i)in respect of the journey to Jaipur from his usual place of residence outside Jaipur for assuming office: and(ii)in respect of the journey from Jaipur to his usual place of residence outside Jaipur on relinquishing office; and(b)travelling and daily allowances in respect of journeys (including journeys outside India) undertaken by him in the discharge of his official duties or in the public interest.(6)Any travelling allowance paid under sub-section (5) may consist either of a payment in cash or free official transport.(7)Subject to any rules made in this behalf by the State Government, each of the said officers and the members of his family shall be entitled free of charge to accommodation in hospitals maintained by the Government and also to medical treatment.(8)Subject to rules if any, made in this behalf by the State Government, each of the said officers may be granted by the State Government in appropriate cases any concession or special facility including the reimbursement thereof, outside the State, for the following items:-(i)medical treatment;(ii)medical attendance or travelling allowances for such journey performed by him; and(iii)accommodation including diet for the purposes of such treatment.(9)Subject to any rules made in this behalf by the State Government, each of the said officers shall be entitled to telephone at his residence in Jaipur and in his office.(10)The Government Chief Whip and the Deputy Government Chief Whip shall be entitled to such postal facilities as may be prescribed.(11)There shall be paid to each of the said officers, by way of a repayable advance, such sum of money for the purchase of a motor car and on such terms as the State Government may by rules, determine in order that he may be able to discharge conveniently and efficiently, the duties of his office.(12)None of the said officers in receipt of a salary or allowances under this Act shall be entitled to receive any sum out of the funds provided by the Legislative Assembly by way of salary or allowances in respect of his membership of the Assembly.)[7] [Renumbered by Rajasthan 4 of 1981.]. Telephone facilities to Whips at recognised parties and Leaders of groups.- The Whips of recognised parties and Leaders of groups in the Legislative Assembly shall be entitled to such telephone facilities as may be prescribed.Explanation. - For the purposes of this section-(i)"recognised party" means a party having a membership of more than the quorum prescribed for the sittings of the Assembly for the time being;(ii)"group" means an association of members recognised by the Speaker as a group.
