Section 4 in The Goa Salaries and Allowances of Ministers Act, 1964
4. [Residence of Ministers. [Substituted by the Amendment Act 10 of 1970.]
- Each Minister [* * *] shall be entitled, without any payment, to the use and maintenance of a furnished residence throughout his term of office and for a period of fifteen days immediately thereafter, and so long as such residence is not provided, to a compensatory allowances of [ten thousand rupees per month; [* * *] [Substituted by the Amendment Act 18 of 1990 and thereafter by the Amendment Act 25 of 2000, 25 of 2002.] [and in addition, shall also be entitled, for the purpose of payment to a sum equal to the actual charges of electricity and water in respect of his private residence] [Inserted by the Amendment Act 21 of 2005.].]:Provided that the compensatory allowance payable to a Deputy Minister for the period for which no residence is provided to him shall be two hundred rupees per month.[Provided that the Chief Minister shall not be entitled to the compensatory allowance as aforesaid.] [Inserted by the Amendment Act 24 of 2004.][Provided further that, the amount payable as compensatory allowance, shall be increased from time to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012 from the rate of dearness allowance as notified from time to time in terms of Sixth Central Pay CommissionÂ’s Recommendations.] [Inserted by Goa Act No. 13 of 2018, dated 5.9.2018.]Explanation: - For the purpose of this section.-(i)'residence' includes the staff quarters and other buildings appurtenant thereto and the garden thereof [but does not include such portion of the residence or buildings appurtenant thereto as is exclusively set apart for use as office at the residence and is used as such] [Inserted by the Amendment Act 9 of 1979.];(ii)['maintenance' in relation to a residence includes payment of local rates and taxes and provision of electricity and water, which shall be paid by the Government] [Substituted by the Amendment Act 4 of 1987.].]
