Section 6A(4) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(4)Each of the said officers shall, irrespective of whether or not he avails himself of the use of [the official residence] [Substituted by Rajasthan 8 of 1986.] in Jaipur to which he is entitled under this section, be further entitled to the concessions of payment of Government for him and on his behalf throughout his term of office and upto a period of two months from the date he ceases to be such officer, of all charges due from him on account of consumption of electricity and water at his residence:Provided that such payment shall not exceed such limits as may be specified in the rules made in that behalf by the State Government.
