Section 5 in The West Bengal Salaries And Allowances Act, 1952
5. Conveyance allowances of Chief Minister [, Deputy Chief Minister] [Words inserted by W.B. Act 8 of 2000.] and Ministers.
- [The Chief Minister, [(the Deputy Chief Minister)] [Words Substituted for the words 'The Chief Minister and each Minister shall be entitled' by W.B. Act 9 of 1965.'.], each Minister and each Minister of State shall be entitled] to a conveyance allowance [at the rate of Rs. 300 per month and a Deputy Minister shall be entitled to such allowance at the rate of Rs. 200 per month] [Words, letter and figures Substituted for the words letters and figures 'of Rs. 300 per month,' by W.B. Act 15 of 1972.] or in lieu thereof a motor car to be provided by the State Government upon such conditions as regards their maintenance, repairs and running expenses as the State Government may be order determine.
