Section 4 in The Haryana Salaries and Allowances of Ministers Act, 1970
4. Residence.
- Each Minister shall be entitled without payment of rent to the use of a furnished residence throughout his term of office and for a period of fifteen days immediately thereafter, and no charge shall fall on the Minister personally in respect of the maintenance of such residence, or in lieu of such residence shall be entitled to be paid, -(a)in the case of a Deputy Minister, [such allowance as may be prescribed] [Substituted for 'such allowance not exceeding one hundred and fifty rupees per mensem' by Haryana Act No. 15 of 1997.]; and(b)in the case of any other Minister, [such allowance as may be prescribed] [Substituted for 'such allowance not exceeding three hundred rupees per mensem' by Haryana Act No. 15 of 1997.];as the State Government may in each case determine.Explanation. - For the purpose of this section, "residence" includes the staff quarters and other buildings appurtenant thereto, and the garden thereof, and "maintenance" in relation to a residence, includes the payment of local rates and taxes and the provision of electricity and water.
