Section 5(2) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954
(2)The Chief Whip and the Deputy Chief Whip shall, throughout the period they continue in office as such and for a period of fifteen days thereafter, each be entitled without payment of rent, to the use of a furnished residence or in lieu thereof to a house rent allowance of one hundred rupees per month and no charge shall fall on them personally in respect of the maintenance of such furnished residence provided to them.Explanation. - For the purpose of this Sub-section 'residence' includes the staff quarters and other buildings appurtenant thereto and 'maintenance' in relation to a residence shall mean only the payment of Municipal tax and the installation of electricity and water taps.
