Section 9B(2) in The Gujarat Ministers' Salaries and Allowances Act, 1960
(2)No charge shall fall on the Minister and the Deputy Minister personally in respect of installation of initial deposit for rental charges for maintenance of and calls made from the [telephone facilities provided] [Substituted for 'a telephone installed' by Gujarat 20 of 1998, dated 31s' July 1998 (w.e.f 01-08-1998).] under sub-section (1).]
