Ministers Residences Rules, 1962
| Contents | |
| Ministers Residences Rules, 1962 | |
| Sections | Particulars |
| 1. | Short Title.- These rules may be called the Ministers Residences Rules, 1962. |
| 2. | Definition.- In these rules, "Act" means the Salaries and Allowances of Ministers Act, 1952 (58 of 1952). |
| 3. | Size of Residence |
| 4. | Furniture and Electrical Appliances |
| 5. | Rent for Period of Overstay |
| 6. | Inventory of Furniture and Fittings |
| 7. | Interpretation.- If any question arises as to the interpretation of these rules, it shall be referred to the Central Government whose decisions thereon shall be final. |
| 8. | Saving.- Nothing in these rules shall apply to the residence of the Prime Minister and the Deputy Prime Minister. |
