Section 6B(1) in Tamil Nadu Payment of Salaries Act, 1951
(1)Where a Minister, the Speaker, [the Deputy Speaker, a Parliamentary Secretary] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1979 (Tamil Nadu Act 24 of 1979) (with effect from 1st April 1978).], the Leader of the Opposition in [the Legislative Assembly] [Vide Tamil Nadu Adaptation of Laws Order, 1987 (with effect from 1st November 1986).] or the Chief Government Whip in [the Legislative Assembly] [Vide Tamil Nadu Adaptation of Laws Order, 1987 (with effect from 1st November 1986).] occupies any house provided by the State Government free of rent, such house shall, at the cost of the State Government, be furnished and maintained and be provided with such amenities as may be prescribed.Explanation. - For the purpose of this sub-section "maintained" in relation to a house includes paying local rates and taxes and providing electricity and water.
