Section 6B(2) in Tamil Nadu Payment of Salaries Act, 1951
(2)Where a Minister, the Speaker, the Deputy Speaker, a Parliamentary Secretary, the Leader of Opposition in [the Legislative Assembly] [Vide Tamil Nadu Adaptation of Laws Order, 1987 (with effect from 1st November 1986).] or the Chief Government Whip in [the Legislative Assembly] [Vide Tamil Nadu Adaptation of Laws Order, 1987 (with effect from 1st November 1986).] is paid a house rent under sections 23,4,6 or 6-A, as the case may be, the house which he occupies in the City of Chennai shall, at the cost of State Government be [furnished and maintained and be provided with such "amenities" as may be prescribed.] [Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1981 (Tamil Nadu Act 38 of 1981) (with effect from 9th June 1980).]Explanation. - For the purpose of this sub-section "maintained" in relation to a house does not include paying local rates and taxes but includes providing electricity and water:Provided that such cost shall not exceed such limits as may be prescribed.
