Section 10A in The Maharashtra Ministers' Salaries And Allowances Act, 1956
10A. Telephone facilities to Ministers.
(1)Every Minister, Minister of State and Deputy Minister shall during the term of his office be entitled also to have a telephone installed at Government cost at the place of residence or at any place in his constituency selected by him (being a place other than the place of residence provided under this Act by the State Government).(2)No charge shall fall on the Minister, Minister of State or Deputy Minister personally in respect of installation of, initial deposit for, rental charges for, maintenance of and official calls made from, the telephone installed under sub-section (1).(3)There shall also be paid to every Minister, Minister of State and Deputy Minister a sum of Rs. 12,000 per month from the month in which telephone facility has been provided under this section.(4)Where a Minister, Minister of State or Deputy Minister has a telephone installed at any place referred to in sub-section (1) at his own cost, then—(a)the rental charges in respect of such telephone shall be borne by the State Government ; and there shall be paid to such Minister, Minister of State or Deputy Minister, as the case may be, a sum of Rs. 12,000 per month in respect of such telephone ; and(b)the charges in respect of official calls made from such telephone shall also be borne by the State Government, if such Minister, Minister of State or Deputy Minister, as the case may be, resides at such place as a residence and a separate telephone is not provided to him by or under the provisions of this Act by the State Government.
