Section 8(1) in The Gujarat Ministers' Salaries and Allowances Act, 1960
(1)The State Government may, from time to time for the use of the Deputy Ministers purchase and provide motor cars and other suitable conveyances, upon 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 Deputy Ministers motor cars or other conveyances it shall also provide to them free of charge, the services of a driver for each such car or conveyance.] [Sub-section (1A) was inserted, by Gujarat 3 of 1972, Section 5 (1) (w.e.f. 17-03-1972).].
