Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MINISTERS'AND DEPUTY MINISTERS MAINTENANCE AND REPAIRS OF CONVEYANCE RULES, 1962 CONTENTS 1. Short title and Commencement 2. Maintenance and repairs of conveyance GUJARAT MINISTERS'AND DEPUTY MINISTERS MAINTENANCE AND REPAIRS OF CONVEYANCE RULES, 1962 In exercise of the powers conferred by sub-section (1) of section 8 of the Gujarat Ministers Salaries and Allowances Act, 1960 (GujaratVI of 1960), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title and Commencement :- (1) These rules may be called the Gujarat Ministers and Deputy Ministers maintenance and Repairs of Conveyance Rules, 1962. (2) They shall be deemed to have come into force on the 1st day of May, 1960. 2. Maintenance and repairs of conveyance :- (1) The State Government shall bear the expenditure on the maintenance (including servicing) and repairs of the motor cars or other conveyance provided for the use of a Minister or Deputy Minister other than expenditure on account of salary and allowance (if any) of the chauffeur and petrol charges. (2) The servicing and repairs for the State Government is liable under sub-rule (1) shall be carried out at the Government Transport Service Work Shops. (3) When on account of the Minister or Deputy Minister being on tour on public business, such servicing or repairs are required to be done at a place where there is no Government Transport Service Workshop, the servicing and the repairs so required may be carried out at any other workshop and the expenditure on this account shall be recoverable by the Minister or Deputy Minister, as the case may be, from the State Government.