Section 4(2) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(2)[ In addition to the salary payable under section 3. there shall be paid with effect from the [1st April 2017] [Substituted by Rajasthan 4 of 1998 [30-3-1998]] or with effect from the date on which he may thereafter enter upon his office, to every Minister, other than the Chief Minister, a Minister of State, and a Deputy Minister, a sumptuary allowance of [fifty thousand rupees] [Substituted 'thirty five thousand rupees' by Act No. 25 of 2017, dated 17.5.2017.] per mensem].
