Section 9B(1) in The Gujarat Ministers' Salaries and Allowances Act, 1960
(1)Every Minister and Deputy Minister shall during the term of his office be entitled to have [telephone facilities] [Substituted for 'a telephone installed' by Gujarat 20 of 1998, dated 31st July 1998 (w.e.f 01-08-1998).] at Government cost at the place of residence at Gandhinagar.
