Section 3 in The Uttarakhand Former Chief Minister facility (Residential and Other Facilities) Act, 2019
3. Application
This Act shall apply to tliose former chief Ministers who have been allocated government residences by the State Government. The allotment of residential accommodation made under rules/Govt, order/office memorandum/notification shall be deemed to have been made under this Act till 31.03.2019.Provided that with effect from 31.03.2019 those former Chief Ministers who have been allotted government residences shall not be entitled to the facilities and benefits provided under Section 4 and Section 5 of this Act;Provided further that with effect from 31.03.2019 no former Chief Minister shall be entitled to allotment of government residence and the facilities and beiiefits provided under Section 4 and Section 5 of this Act only on this basis of his status being a former Chief Minister.
