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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Ministers' Official Residence (Use & Maintenance) Rule, 1966

(2)The furniture, supplied rent free at the Chief Minister's official residence and at the residence of each Minister for his office, P.A. Office, waiting room, drawing room, servant quarters, guard room, [guest house] [Inserted by G.S.R. 21, dated 30-7-1991, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 3-8-1991, page 60.], etc. shall be indicated in the Schedule. This shall be in addition to the furnishing referred to in sub-rule (1). The furniture shall be supplied by Chief Engineer (B & R.) and shall be of standard pattern and quality.