Section 4 in The Uttarakhand Former Chief Minister facility (Residential and Other Facilities) Act, 2019
4. Facilities
(a)The appropriate rent of goverrment residence allotted to the former Chief Minister of Uttarakhand State shall be recovered from the allottee from the date of allotment.EXPLANATION- Appropriate rent for the purposes of this sub section shall be 25 % increases of the standard rent, in addition to standard rent as determined by the Government from time to time.(b)The payment of electricity, water and sewerage fee etc. of the government residence allotted to the former Chief Ministers shall be paid to the concerned department from the date of allotment, by the allottee himself,(c)The facilities provided to the former Chief Ministers by the State Goverrment (vehicle along with driver, P.O.L for the vehicles, maintenance of vehicles, Personal Assistant/Officer on Special Duty/ Public Relation Officer, Fourth class employee, watchman, gardener, telephone attendant, security guard etc.) as detemined by the Government, shall be free of cost.(d)All the facilities provided to the former Chief Ministers shall be permissable (cxcc])t Security Guard) till his occupancy in the government residence.(e)The former chief minister shall be entitled the security and protocol Services as State Goverrment may, determine from time to time.
