Ministers Residences Rules, 1962
4. Furniture and Electrical Appliances:
(1) The value of furniture and electrical appliances provided free of rent in a residence allotted under Section 4 of the Act shall not exceed:-
*{(a) In the case of a residence allotted to a Cabinet Minister, Rupees two lakh and fifty thousand;
(b) In the case of a residence allotted to a Minister of State, Rupees two lakh; and
(c) In the case of a residence allotted to a Deputy Minister, Rupees one lakh and twenty five thousand.}
EXPLANATION: (1) The value of furniture and electric appliances supplies for the use in the positions of the residence set apart for office purpose shall not be taken into account for the purpose of the limits specified in this sub-rule.
(2) For every article of furniture or electrical appliances provided in such residences, in excess of the limits specified in sub-rule (1), a Minister shall be liable to pay rent at the same rates as per applicable to Government servants, together with departmental charges.
Issued in File No.14011(2)/67-Pol.III
* Notified vide notification No.14011/(27)/67-Pol.III dated 15-11-1967.
Back
