Section 9B in The Gujarat Ministers' Salaries and Allowances Act, 1960
9B. Telephone facilities to Ministers.
(1)Every Minister and Deputy Minister shall during the term of his office be entitled to have [telephone facilities] [Substituted for 'a telephone installed' by Gujarat 20 of 1998, dated 31st July 1998 (w.e.f 01-08-1998).] at Government cost at the place of residence at Gandhinagar.(2)No charge shall fall on the Minister and the Deputy Minister personally in respect of installation of initial deposit for rental charges for maintenance of and calls made from the [telephone facilities provided] [Substituted for 'a telephone installed' by Gujarat 20 of 1998, dated 31s' July 1998 (w.e.f 01-08-1998).] under sub-section (1).]
