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State of Rajasthan - Section

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

4.

[When a building is first earmarked as the official residence of a Minister, the maximum expenditure to be incurred on the initial furnishing thereof shall be limited as follows: -
(a) Chief Minister:-  
(i) Residence (Excluding guest room) [Rs. 75,000/-] [Substituted by G.S.R. 34, dated 17-11-1992, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 23-11-1992, page 85.]
(ii) Guest Room 5,000/-
Total 80,000/-]
[Substituted by G.S.R. 158 (40, Dated 20-9-1975, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 25-9-1975, page 530(73).]Provided that the cost of two refrigerators, placed in Chief Minister's residence for the facility of guests, shall not be included in these limits.
(b) [ Other Minister (including State and Dy. Ministers' [Rs. 60,000/-] [Substituted by G.S.R. 34, dated 17-11-1992, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 23-11-1992, page 85.].
The cost of refrigerators is included in the above ceiling. The refrigerator(s) will not be removed during the winter season (1st October to 28th February) but during this period the cost of refrigerator(s) shall not be counted towards the limit of Rs. 60,000/- and the furniture costing Rs. 60,000/- (excluding the cost of refrigerator(s) may be provided during this period. During the remaining period (from 1st March to 30th September) the cost of refrigerator(s) shall however be included towards the said limit.] [Inserted by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.]
(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.