Section 4(1) in The West Bengal Salaries And Allowances Act, 1952
(1)The Chief Minister [, the Deputy Chief Minister] [Words in sub-Section (1) inserted by W.B. Act 8 of 2000.] and each Minister shall be entitled, without payment of rent, to the use of a furnished residence in Calcutta throughout the term of his office and for a period of fifteen days immediately thereafter, or in lieu of such residence a house allowance at the rate of [Rs. 700] [Letters and figures Substituted for the letters and figures 'Rs. 350' by W.B. Act 8 of 1997.] per month or in the alternative such charges for accommodation in a hotel, boarding house or apartment as the State Government may by order determine.
