Section 7 in The Maharashtra Ministers' Salaries And Allowances Act, 1956
7. Residences of Deputy Ministers.
(1)Each Deputy Minister shall be entitled, without payment of rent, to the use of furnished residence in Bombay 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. 10,000 per month and in addition a sum equal to the electricity-charges and water charges, if any, paid by him for his place of residence in Bombay (being a place other than the place of residence provided under this Act by the State Government).(2)No charge shall fall on the Deputy 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 the State Government may by rules or orders determine.(4)Where a house allowance and other sum are payable under sub¬section (1) to the Deputy Minister, then save as otherwise provided by or under this Act, the State Government shall not incur any expenditure or the Deputy Minister shall not be entitled to any payment, for additions, alterations, maintenance, repairs or for doing anything whatsoever in respect of his place of residence.
