Section 6A(1) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(1)The Speaker, the Deputy Speaker, the Government Chief Whip, the Deputy Government Chief Whip and the Leader of the Opposition, hereinafter referred to as the "said Officers", shall be entitled without payment of rent or other charge, to the use, throughout their respective term of office, of-(a)[ an official residence and furniture in Jaipur, and](b)a State car,and no charge shall fall on the said officers personally in respect of the maintenance of [such residence, furniture or car:] [Substituted by Rajasthan 8 of 1986.][x x x] [Omitted by Rajasthan 10 of 1991.]Provided [x x x] [Omitted by Rajasthan 10 of 1991.] that each of the said officers shall be entitled to an official residence and furniture without payment of rent or other charge in Jaipur upto a period of two months from the date he ceases to be such officer.]
