Section 4 in The Gujarat Ministers' Salaries and Allowances Act, 1960
4. Residence of Ministers.
(1)Each Minister shall be entitled without payment of rent to the use of a furnished residence [in Gandhinagar] [These words were substituted for the words 'in Ahmedabad' by Gujarat 3 of 1972, Section 2 (w.e.f. 17-03-1972).] throughout his term of office and for a period of fifteen days immediately thereafter or in lieu of such residence a house allowance at the rate of Rs. 250/- per month.(2)No charge shall fall on the Minister personally in respect of the maintenance of any residence provided under this section.(3)The expenditure on furnishing the residence provided under this section shall be on such scale as may be determined by rules or orders.
