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State of Himachal Pradesh - Section

Section 6 in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000

6. Conveyance allowance.

(1)Each Minister shall be entitled to the use of a car, the expenses on the maintenance and propulsion of which shall be borne by the State Government or in lieu thereof to a conveyance allowance at the following rates, namely:-
(a) a Minister: Rupees five hundred per mensem; and
(b) a Deputy Minister: Rupees three hundred per mensem
Provided that the maintenance and propulsion expenses of the State car in use by the Minister shall not be subject to the limit of Rupees five hundred and three hundred per mensem respectively.
(2)A Minister may opt for the services of a chauffeur on Government expenses in lieu of conveyance allowance provided in sub-section (1), if he uses his own motor car.