Provision of extra amenities in connexion with official residences, such as furniture, tennis courts, gardens, cow-sheds, fowl-houses, refrigerator, etc. shall be subject to the following conditions:(a)that such amenities are not greater or more expensive than is reasonable having regard to the official position of the occupant, the social duties it entails, and other relevant circumstances;(b)that such amenities shall not, except in special circumstances, be provided for government servants who are entitled to free quarters.Note - (1) The following are the only charges which may be incurred in connexion with the provision and maintenance of tennis courts when these are provided in Government residences:-(i)Construction of the court and of retaining walls, where necessary.(ii)Surfacing of the court with bajri, grass, cement, etc.(iii)Provision and erection of posts and wire netting for the purpose of enclosing the court and of permanently fixed post and apparatus for suspending lawn tennis nets.(iv)Provision and erection of fixtures and appurtenances for hanging screens.(v)Maintenance of the foregoing items.Note - (2) The cost providing and renewing tennis nets, the marking of courts, and the provision of screens shall not be admitted as a charge against the Government.
