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[Cites 0, Cited by 0] [Section 7BB(1)] [Section 7BB] [Entire Act]

State of Rajasthan - Subsection

Section 7BB(1)(d) in The Rajasthan Ministers Salaries and other Facilities Act, 1956

(d)to the following numbers and categories of secretarial and other staff at his Government residence to be provided by the State Government in consultation with such person on such terms and conditions as may be specified in the rules, namely:-
(i)one Private Secretary;
(ii)one Personal Assistant or Stenographer, and if this facility is not availed of, to a fixed monthly amount to be specified in the rules;
(iii)one Clerk Grade I:
(iv)two Informatics Assistant, and if this facility is not availed of, to a fixed monthly amount to be specified in the rules;
(v)one driver, and if this facility is not availed of, to a fixed monthly amount to be specified in the rules;
(vi)three Class IV employees, and if this facility is not availed of, to a fixed monthly amount to be specified in the rules: