Section 6 in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954
6.
A Deputy Minister is entitled, when travelling by railway or steamer to join his post, to the following allowances or concessions :-(a)A single fare of the air-conditioned accommodation available on the train by which he actually travels provided he travels in the air-conditioned accommodation or, a single first class fare provided he actually travels in the first class, but if he travels in a case lower than the first, single fare of the class he travels in [* * *] [The words 'and the two fares paid for not more than three servants at the lowest rates', omitted by G. S. R. 73, dated 23rd November, 1981, (w. e. f. 1st November, 1981).](b)Second class fares (if actually paid) for members of the family of the Deputy Minister who are normally resident with him and actually accompany him.
