Section 10 in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000
10. Free installation of telephone.
(1)Each Minister shall be entitled to have a telephone installed at any place within his constituency or at his permanent place of residence, if such facility is available at such place at normal rates and without incurring any additional cost, as may be specified by him, and after the place of installation is so specified, the charges for first installation of, security deposit and annual rent for, such telephone shall be borne by the State Government and all other expenses such as those relating to, local and outside calls shall be paid by the Minister:[Provided that a Minister who installs a telephone under this subsection shall be paid telephone allowance at the rate of [twenty thousand rupees] [Proviso substituted, vide Act No. 18 of 2003.] per mensem.]Provided further that a Minister may continue to avail himself of the facility of telephone provided to him for a period not exceeding 15 days from the date of his ceasing to be a Minister.(2)All expenses which are payable by a Minister in relation to the telephone installed under sub-section (1) shall be paid by him directly in cash and if it is not so done, the same may be adjusted by the State Government against any amount due to him from the State Government.
