Section 5(3) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(3)[ A Minister shall be paid a monthly allowance of-(a)[ two hundred in pees, if he avails himself of the use of official residence provided to him in Jaipur or lives in his own house or in the house owned by his spouse in Jaipur or lives in a rented house in Jaipur, but does not avail himself of the use of furniture to which he is entitled under sub-section (11)(b)three thousand rupees, if he does not avail himself of the use of an official residence provided to him in Jaipur but lives in his own house or in the house owned by his spouse in Jaipur or lives in a rented house in Jaipur and avail himself of the use of furniture to which he is entitled under sub-section (1), at such house:(c)ten thousand rupees, if the State Government fails to provide Government accommodation to him in Jaipur and he lives in his own house or in the house owned by his spouse in Jaipur or in a rented house in Jaipur and avails himself of the use of furniture to which he is entitled under sub-section (1). at such house: and](d)[five thousand rupees] [Substituted by Rajasthan 30 of 1995.], if he does not avail himself of the use of a State car.]
