Section 7BB in The Rajasthan Ministers Salaries and other Facilities Act, 1956
7BB. [ Facilities to former Chief Ministers. [Inserted by Act No. 30 of 2017, dated 17.5.2017.]
(1)Subject to any rules that may be made in this behalf, a person who has served as the Chief Minister of Rajasthan for an uninterrupted term of five year shall, for remainder of his life, be entitled-(a)to a Government residence of the same type, and with same facilities and concessions, to which a Minister is entitled to under this Act, which may be provided at option of such person either at Jaipur or at any other District Headquarters in Rajasthan:Provided that if such Government residence is not available for allotment or if such person does not avail of the use of Government residence, he may be reimbursed a fixed monthly amount to be specified in the rules;(b)to a State car for his own use or for the use of members of his family for transport in respect of journey within or out side of the State, as may be specified in the rules;(c)to the use of telephone with all facilities of communication at his Government residence subject to such limit as may be specified in the rules;(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:Provided that in special circumstances to be mentioned in the order, the State Government may, on the request of such person, provide additional staff of any of the above categories temporarily to meet the circumstances.(2)Where such person is also entitled to any of the facilities specified in clauses (a) to (d) of sub-section (1), for the time being as the President. Vice-President. Governor or Lieutenant Governor of any State or the Administrator of any Union Territory or as Member of Parliament or any State Legislature, or from the Central Government or any State Government or any Corporation owned or controlled by the Central Government or any State Government or any local authority under any law or otherwise, he or she shall not be entitled to that facility to that extent under this section.]
