The Rajasthan Ministers (Concession on Account of Electricity and Water) Rules, 1965

Published vide Notification No. F. 8(3) Cab/63, dated 25-5-1965, Published in Rajasthan Government Gazette Part 4-C, dated 17-6-1965

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In exercise of the powers conferred by section 5-A of the Rajasthan Ministers Salaries act, 1956 (Act No. 43 of 1956), the Governor is pleased to make the following rules, namely :

Short title and commencement.- (1) These rules may be called the Rajasthan Minister (Concessions on Account, of Electricity and Water) Rules, 1965.

(2) They shall be deemed to have come into force with effect from 1st April, 1965.

[2. Concessions on account of electricity and water. - For purposes of section 5-A of the Rajasthan Ministers Salaries act, 1956 (Act No. 43 of 1956), each Minister shall be entitled to the concession of payment by Government for him and on his behalf, throughout his term of office, of all charges due from him on account of consumption of electricity and water at his residence, provided that such payment shall not exceed the limits specified below:-