Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MINISTERS' (SCALE OF EXPENDITURE ON FURNISHING RESIDENCE) RULES, 1988 CONTENTS 1. 1 2. 2 3. 3 SCHEDULE 1 :- . PART :- Articlesof Standard Quality for furnishing residence of Chief Minister. PART :- Articles of standard quality for furnishing residence of a Minister and a Deputy Minister. GUJARAT MINISTERS' (SCALE OF EXPENDITURE ON FURNISHING RESIDENCE) RULES, 1988 In exercise of the powers conferred by sub-sections (1) and (2) of Section 14 read with subsection (3) of sections 4 and 7 of the Gujarat Ministers' Salaries and Allowances Act, 1960 (Gujarat VI of 1960) and supersession of all orders made in this behalf, the Government of Gujarat hereby makes the following rules, namely:- 1. 1 :- (1) These rules may be called the Gujarat Ministers' (Scale of Expenditure on Furnishing Residence) Rules, 1988. (2) They shall be deemed to have come into force on the 1st June, 1981. 2. 2 :- Where a residence in Gandhinagar is allotted to a Minister or a Deputy Minister for his use, such expenditure for its furnishing may be incurred as considered necessary by the State Government so however that it shall in no case exceed Rs. 3,50,000/- in respect of the residence of the Chief Minister and Rs. 2,50,000/- in respect of residence of any other Minister or Deputy Minister. 3. 3 :- (1) For the purpose of furnishing the residence of the Chief Minister there may be supplied by such officer as the State Government may be order authorise in this behalf any article of standard quality mentioned in Part I of the Schedule appended to these rules so however, that the expenditure for such supply does not exceed the amount specified in rule 2. (2) For the purpose of furnishing the residence of any other "Minister or Deputy Minister, there may be supplied by such officers as the State Government may by order authorise in this behalf any article of the standard quality mentioned in Part-II of the said Schedule so however that the expenditure for such supply does not exceed the amount specified in rule 2. SCHEDULE 1 . PART Articlesof Standard Quality for furnishing residence of Chief Minister. PART Articles of standard quality for furnishing residence of a Minister and a Deputy Minister.