Section 11(2) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(2)Notwithstanding anything contained in section 7-BB, a former Chief Minister who was receiving any facility under any rule or order of the State Government immediately before the commencement of the Rajasthan MinistersÂ’ Salaries (Amendment) Act, 2017 (Act No. ...of 2017) shall continue to avail such facilities for the remainder of his life even if he has not served as the Chief Minister of Rajasthan for an uninterrupted term of five year.]Notifications[Notification dated 10-7-1990, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 10-7-1990, page 407]. - In pursuance of sub-section (1) of section 5, the State Government has authorised Collector or an officer nominated by him, not below the rank of an Additional Collector, to remove unauthorised occupation of State residence by ex-ministers even after expiry of fixed period-Translation from Hindi].[Notification dated 27-5-1992, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 28-5 1992, page 81]. - In pursuance of proviso to sub-section (1) of section 5, where ministers do not vacate State residence in the fixed period even after resigning from office, the amount of Rs.3,000/- per months is fixed to be recovered as damages - [Translation from Hindi].
