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State of Rajasthan - Act

The Rajasthan Ministers' Official Residence (Use & Maintenance) Rule, 1966

RAJASTHAN
India

The Rajasthan Ministers' Official Residence (Use & Maintenance) Rule, 1966

Rule THE-RAJASTHAN-MINISTERS-OFFICIAL-RESIDENCE-USE-MAINTENANCE-RULE-1966 of 1966

  • Published on 4 May 1966
  • Commenced on 4 May 1966
  • [This is the version of this document from 4 May 1966.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Ministers' Official Residence (Use & Maintenance) Rule, 1966Published vide Notification dated 4th May, 1966, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 4-5-1966In exercise of the powers conferred by sub-section (1-A) of Section 5 of the Rajasthan Ministers' Salaries Act. 1956 (Rajasthan Act 43 of 1956) and in supersession of all orders issued from time to time in this behalf, the Governor of Rajasthan is pleased to make the following rules, namely:

1. Short title and commencement.

- (i) These rules may be called "The Rajasthan Ministers' Official Residence (Use and Maintenance) Rules. 1966".
(ii)They shall come into force at once.

2. Definition.

- In these rules unless there is anything repugnant in the subject, or context.-[x x x] [Original clause (a) omitted by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.]
(a)[] [Renumbered by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.] "occupier" in relation to an official residence means the Minister occupying the official residence:
(b)[] [Renumbered by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.] "Schedule" means the Schedule appended to these rules.

3.

[(1)] [Amended by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.] Subject to the provisions of sub-section (3) of section 5 of the Rajasthan Ministers' Salaries Act, 1956 (Rajasthan Act 43 of 1956), the State Government shall provide each Minister with an official residence and furniture in Jaipur, of which the capital cost of construction shall not exceed Rs, 1 Lakh,
(2)[ The items to be provided to each Minister under the head furniture shall include the provisions of-
(a)refrigerators.
(b)all fixtures (electrical, mechanical and for water supply).
(c)Khas-Tattis.
(d)Chicks.
(e)Curtains,
(f)Tat-pardah,
(g)Curtain-rods,
(h)Cylinders or water heaters, and
(i)Gaddas, spring-beds and takhats.]

4.

[When a building is first earmarked as the official residence of a Minister, the maximum expenditure to be incurred on the initial furnishing thereof shall be limited as follows: -
(a) Chief Minister:-  
(i) Residence (Excluding guest room) [Rs. 75,000/-] [Substituted by G.S.R. 34, dated 17-11-1992, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 23-11-1992, page 85.]
(ii) Guest Room 5,000/-
Total 80,000/-]
[Substituted by G.S.R. 158 (40, Dated 20-9-1975, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 25-9-1975, page 530(73).]Provided that the cost of two refrigerators, placed in Chief Minister's residence for the facility of guests, shall not be included in these limits.
(b) [ Other Minister (including State and Dy. Ministers' [Rs. 60,000/-] [Substituted by G.S.R. 34, dated 17-11-1992, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 23-11-1992, page 85.].
The cost of refrigerators is included in the above ceiling. The refrigerator(s) will not be removed during the winter season (1st October to 28th February) but during this period the cost of refrigerator(s) shall not be counted towards the limit of Rs. 60,000/- and the furniture costing Rs. 60,000/- (excluding the cost of refrigerator(s) may be provided during this period. During the remaining period (from 1st March to 30th September) the cost of refrigerator(s) shall however be included towards the said limit.] [Inserted by G.S.R. 21, dated 2-5-1987, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 2-5-1987, page 3.]
(2)The furniture, supplied rent free at the Chief Minister's official residence and at the residence of each Minister for his office, P.A. Office, waiting room, drawing room, servant quarters, guard room, [guest house] [Inserted by G.S.R. 21, dated 30-7-1991, Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 3-8-1991, page 60.], etc. shall be indicated in the Schedule. This shall be in addition to the furnishing referred to in sub-rule (1). The furniture shall be supplied by Chief Engineer (B & R.) and shall be of standard pattern and quality.

5.

Furniture supplied to Ministers in excess of the prescribed limits shall be charged for at the rate of 12 per cent per annum of the capital cost of the furniture.

6.

Annual repairs equal to 1 per cent and special repairs (every 4th year) equal to 2 per cent of the capital cost shall be regularly undertaken by the Chief Engineer (B & R). Improvements, costing upto Rs.7,500/- and Rs.2,500/-per annum may be made in the official residence of the Chief Minister and Ministers respectively:Provided that expenditure in excess of the aforesaid amount may be made with the previous sanction of the State Government.

7.

The Public Works Department of the State Government, shall maintain the grounds and gardens of the official residences of the Chief Minister and pay all expenditure like cost of the seeds, manure and tools used in the garden and the pay of the garden staff. Such expenditure shall not except as otherwise directed by the State Government, exceed Rs. 100/- per mensem on any official residence. The crops grown in the grounds and the gardens shall be utilised by the occupier of the official residence.

8.

Furniture for the Minister's office and for the office of the personal Assistant. Drawing room, Servants quarters. Guard room, etc. at the Minister's official residence to be supplied free of rent as indicated in the Schedule, shall be supplied on demand to Ministers who may be living in their own or private rented houses.[9. (1) No person, holding the office of a Minister, shall on ceasing to hold the office, continue to occupy the official residence in his occupation for a period exceeding two months from the date of relinquishing charge] [Renumbered by G.S.R. 10, dated 10-7-1990, Published in Rajasthan Government Gazette part IV-C, (Extraordinary), dated 11-7-1990, page 19.].
(2)[ A person ceasing to hold the office of a Minister shall immediately after the expiration of the period referred to in sub-rule (1) vacate the official residence, failing which the official residence may be taken possession of in accordance with the provisions contained in section 5 of the Act.] [Inserted by G.S.R. 10, dated 10-7-1990, Published in Rajasthan Government Gazette part IV-C, (Extraordinary), dated 11-7-1990, page 19.][Schedule] [Substituted by G.S.R. 21. dated 17-4-1982. Published in Rajasthan Government Gazette part IV-C, dated 20-5-1982, page 103.]Part - 1Scale of furniture provided at the residence of the Chief Minister (Rent free)-
(1) Office of the Chief Minister
1. Durry 1 No. According to the size of room
2. Carpet 1 No.
3. Table big size 1 No.
4. Office chair caned armless 12 Nos.
5. Paper rack 1 No.
6. File rack 1 No.
7. Office table 1 No.
8. Waste paper basket 1 No.
9. Sofa set 1 set
10. Coir door mat 1 No.
11 Electric air conditioner 1 No.
12. Curtains For one room
13. Portraits of:  
(i) Father of Nation  
(ii) President  
(iii) Prime Minister 3 Nos. 3 Nos.
14. Flower vase (blue pottery Jaipur big size) 1 No.
(2) Office of The P.A.
1. Office table 1 No.
2. Chair caned armed 6 Nos.
3. Table (small) 1 No.
4. Side rack 2 Nos.
5. Almirah 1 No.
6. Waster paper basket 1 No.
7. Electric desert cooler 1 No.
(3) Waiting Room
1. Sofa set in 3 pieces 2 sets
2. Loose cover of above in 3 pieces 2 sets
3. Durry 1 No.
4. Corridor mat 3 Nos.
5. Central-Table (round) folding 1 No.
6. Door curtains For one room
7. Window curtains For one room
8. Carpet 1 No.
9. Door mat 4 Nos.
(4) Drawing Room
1. Sofa set in 3 pieces 2 sets
2. Loose covers of above in 3 pieces 2 sets
3. Carpet 1 No. According to the size of room
4. Tea table 1 No.
5. Dewan with dunlop-pillow 1 No.
6. Door curtains For one room
7. Window curtains For one room
8. Central table 4 Nos.
9. Peg table 6 Nos.
(5) First Floor Room For V.I.Ps.
1. Durry 1 Nos. According to the size of room
2. Carpet 2 Nos. According to the size of room
3. Newar bed. head & side rail 2 Nos. (Superior bed)
4. Mattresses 2 Nos. (Dunlop mattresses)
5. Chowki 1 No.
6. Corridor mat 4 Nos.
7. Door curtains For one room
8. Window curtains For one room
9. Central table with 4 Nos.peg tables 1 set (Glass or sunmica top)
10. Electric Air conditioner 1 No.
11. Coir door mats 4 Nos.
(6) Dressing Room Attached With the Room
1. Dressing table with long mirror 1 No.
2. Door curtains For one room
3. Window curtains For one room
4. Dressing stool 1 No.
5. Carpet 1 No.
(7) Bed Room Attached With the Room
1. Office chair caned armed 1 No.
2. Electric room heater 2000 wt. 1 No. (Universal or Browser Type)
3. Door curtains For one room
4. Window curtains For one room
5. Newar bed 6 Nos.
6. Durry 1 No.
(8) Bath Room Attached
1. Bath pata wooden 1 No.
(9) Study Room Attached With the Room
1. Usha Air circulator 1 No. (Room cooler)
2. Reed Muddahs 2 Nos.
3. Table round 1 No.
4. Newar bed 1 No.
(10) Servants Quarters
1. Newar bed 4 Nos.
2. Tea Table size 2'x 1-½' 2 Nos.
3. Reed Muddahs 2 Nos.
(11) Guard Room
1. Newar bed 2 Nos.
2. Tea table size 2'x 1-½' 2 Nos.
3. Reed Muddahs 2 Nos.
(12) Front Verandah
1. Reed Muddahs 12 No.
2. Reed checks As per necessity in all verandas.
(13) [ Guest House] [Added by G.S.R. 21. dated 30-7-1991. Published in Rajasthan Government Gazette part IV-C (Extraordinary), dated 3-8-1991, page 60;](A)Drawing Room
1. Durry 1 No.
2. Small carpet 1 No.
3. Sofa set in 3 pieces 1 No.
4. Central Table 1 No.
5. Peg Table 2 No.
6. Coir Door Mat 1 No.
7. Curtains As required
(B)Bed Room(2 Nos.)
1. Durry 2 Nos.
2. Small Carpet 2 Nos.
3. Single Bed 4 Nos.
4. Dunlop Mattress 4 Nos.
5. Dressing Table with Stool 2 Nos.
6. Coir Door Mat 2 Nos.
7. Tea Table/Central Table 2 Nos.
8. Easy chair 4 Nos.
9. Curtains As required
(C) Launge
1. Durry 1 No.
2. Coir door Mat 1 No.
3. Curtains As required
4. Writing table with chair 1 No.
5. Reed Muddahs/Easy chair 2 Nos.
(D) Bath Room
1. Bathroom pata 1 No.

Part II – Scale of furniture provided at the residence of the Ministers. State Ministers and Dy. Ministers (Rent free)

(1) Office of the Minister
1. Durry 1 No.
2. Almirah 1 No.
3. Office table 1 No.
4. Office Chair 1 No.
5. Spare Chairs 8 Nos.
6. Small table 1 No.
7. Book case or side rack 1 No.
8. Corridor mat 1 No.
9. Table lamp 1 No.
10. Door & window curtains For one room
11. Portraits of:  
(i) Father of nation 1 No.
(ii) President  
(iii) Prime Minister 3 Nos.
12. Flower vase (blue pottery Jaipur big size) 1 No.
(2) Office of the P.A.
1 Table 1 No.
2. Chair 6 Nos.
3. Side rack 2 Nos.
4. Small table 1 No.
5. Almirah 1 No.
(3) Drawing Room
1. Durry 1 No.
2. Carpet 1 No.
3. Sofa set in 3 pieces 2 sets
4. Loose covers for sets 2 sets
5. Central table 1 No.
6. Peg table 4 Nos.
7. Door curtains & Window curtains For one room
8. Corridor mat 1 No.
9. Electric desert cooler 2 Nos.
10. Coir door mat 1 No.
(4) Front Verandah (Waiting Space)
1. Reed Muddahs 6 Nos.
2. Hat stand 1 No.
3. Telephone basket 1 No.
4. Reed chicks (if any) Full verandah
5. Corridor mat 1 No.
6. Coir door mat 1 No.
(5) Servants Quarters (2 No.)
1. Newar Bed 4 Nos.
2. Tea Table size 2'x 1-1 /2' 2 Nos.
3. Reed muddahs 2 Nos.
(6) Guard Room (1 No.)
1. Newar Bed 4 Nos.
2. Tea Table size 2'x 1-½' 2 Nos.
3. Reed muddahs 2 Nos.