Section 7BB(2) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(2)Where such person is also entitled to any of the facilities specified in clauses (a) to (d) of sub-section (1), for the time being as the President. Vice-President. Governor or Lieutenant Governor of any State or the Administrator of any Union Territory or as Member of Parliament or any State Legislature, or from the Central Government or any State Government or any Corporation owned or controlled by the Central Government or any State Government or any local authority under any law or otherwise, he or she shall not be entitled to that facility to that extent under this section.]
