Section 3 in The Rajasthan Ministers' Official Residence (Use & Maintenance) Rule, 1966
3.
[(1)] [Amended by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.] Subject to the provisions of sub-section (3) of section 5 of the Rajasthan Ministers' Salaries Act, 1956 (Rajasthan Act 43 of 1956), the State Government shall provide each Minister with an official residence and furniture in Jaipur, of which the capital cost of construction shall not exceed Rs, 1 Lakh,(2)[ The items to be provided to each Minister under the head furniture shall include the provisions of-(a)refrigerators.(b)all fixtures (electrical, mechanical and for water supply).(c)Khas-Tattis.(d)Chicks.(e)Curtains,(f)Tat-pardah,(g)Curtain-rods,(h)Cylinders or water heaters, and(i)Gaddas, spring-beds and takhats.]
