Ministers Residences Rules, 1962
3. Size of Residence:
(1) A Minister, other than a Deputy Minister shall be allotted a residence of which the standard rent or if the rents have been pooled, the pooled standard rent calculated in accordance with the provisions of Fundamental Rule 45-A does not, as far as possible exceed Rs.650/- per mensem.
(2) A Deputy Minister shall be allotted a residence of which the standard rent, or, if the rents have been pooled, the standard rent calculated in accordance with the provisions of Fundamental Rule 45-A does not, as far as possible, exceed Rs.350 per mensem.
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