Section 4 in Sikkim Ministers, Speaker, Deputy Speaker and Members of the Legislative Assembly (Salaries and Allowances) Act, 1977
4. Residence.
- i. The Chief Minister, the Minister, the Minister of State, the Deputy Minister, the Speaker and the Deputy Speaker shall be entitled without payment of rent to the use of a furnished residence in Gangtok throughout the term of his office and for a month after he ceases to hold such office.ii. Where any of the persons mentioned in sub-section (1), is not provided with any residence under sub-section (1), he shall be paid an allowance at the rate of three thousand rupees per month so long as he is not provided with any such residence.iii. All expenditure for maintenance and furnishing of any residence provided under sub-section (1) shall be borne by the Government.iv. Every member shall be entitled to such residential accommodation as may be prescribed at the place of the sitting of the Assembly during the session or a meeting of a Committee.
