Section 5 in Sikkim Ministers, Speaker, Deputy Speaker and Members of the Legislative Assembly (Salaries and Allowances) Act, 1977
5. Conveyance.
- i. The Chief Minister, the Minister, the Minister of State, the Deputy Minister, the Speaker, and the Deputy Speaker shall be provided with free vehicle and driver and all expenses for the salaries and allowances of the driver, cost of fuel, upto such limit as may be prescribed, expenditure on maintenance and repairs of the vehicle shall be borne by the Government.ii. Where any of the persons mentioned in sub-section (1) is not provided with the facilities of conveyance as specified therein, he shall be paid a conveyance allowance at the rate of four hundred rupees per month and shall in addition be provided with a driver under the employment of the Government.iii. Every member shall be provided with a free non-transferable first class pass for travelling by railway from and to any place in India for a distance of not exceeding eight thousand kilometres in the aggregate in any financial year and also a free non-transferable pass for travelling within the State of Sikkim by any transport service vehicle owned, controlled or managed by the Government.
