Section 4(1) in The Gujarat Ministers' Salaries and Allowances Act, 1960
(1)Each Minister shall be entitled without payment of rent to the use of a furnished residence [in Gandhinagar] [These words were substituted for the words 'in Ahmedabad' by Gujarat 3 of 1972, Section 2 (w.e.f. 17-03-1972).] throughout his term of office and for a period of fifteen days immediately thereafter or in lieu of such residence a house allowance at the rate of Rs. 250/- per month.
