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State of Himachal Pradesh - Section

Section 5 in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000

5. Residence.

(1)Each Minister shall be provided with a furnished house, the maintenance charges of which shall be borne by the State Government or in lieu of such house, shall be paid an allowance at the following rates, namely:-
(a) Minister who is a member of the Cabinet Rupees three thousand and five hundred permensem;
(b) a Minister of State: Rupees three thousand per mensem; and
(c) a Deputy Minister: Rupees two thousand and five hundred per mensem.
(2)The State Government may allow a Minister to continue in occupation of the house provided to him for a period not exceeding fifteen days from the date of his ceasing to be a Minister.
(3)Each Minister shall be liable to pay licence fee [one thousand five hundred] [Substituted for the word, figures and signs '@ 10%' vide Act No. 5 of 2016.] of his salary in respect of the furnished house allotted to him and the same shall be recoverable monthly from his salary.Explanation. - The Minister shall not become personally liable for any payment in case the standard rent of the house allotted to him for residence exceeds the amount specified in sub-section (1).