Ministers Residences Rules, 1962
**5. Rent for Period of Overstay:
(1) Where a Minister occupies a residence beyond the period specified in section 4 of the Act, he shall be liable to pay, for the period of overstay rent calculated in accordance with the provisions of Fundamental Rule 45-B together with full departmental charges, or, if the rents have been pooled, the pooled standard rent under Fundamental Rule 45-A, whichever is higher.
(2) Where the family of a Minister occupies a residence as specified in clause (b) of sub-section 4 of the Act, the family shall be charged rent in accordance with the provisions of FR 45-A, or if the rents have been pooled, the pooled standard rent under Fundamental Rule 45-A.
** Notified vide notification No.12012(1)/66-Pol.II dated 3-5-1973.
*{} Amended vide notification No.14012/1/87-Pol.III dated 21-2-2003.[GSR No.117(E)]
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