Section 3 in The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974
3. Travelling Allowance on assuming and relinquishing office.
- On assuming or relinquishing office, a Minister shall:-(a)for the journey undertaken in respect of assumption of office from his usual place of residence in the State if it is outside Jaipur, to the City of Jaipur, and(b)for the journey undertaken after relinquishment of office from the City of Jaipur to his usual place of residence in the State before he resumed office if such place is outside Jaipur,be entitled to travelling allowance for himself and members of his family if they [proceed] [Substituted by G.S.R. 156, dated 22-2-1980, Published in Rajasthan Government Gazette part 4-(c), dated 13-3-1980, page 436-37.] or follow him within [six months] [Substituted by Dated 2-8-1977, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 2-8-1977, page 535.] on both occasions (on assumption or relinquishment of office) and for the transport of his personal effect at the rates hereinafter specified viz:-(1)the actual fares paid by Minister for himself and the members of his family whether the journey is made by air or rail or road, provided where the journey is made by air or by First Class air conditioned coach by the members of his family the charges for such journey shall be limited to the amount that would be admissible if the journey is Performed by rail in ordinary First Class,(2)the actual charges incurred for the transport of the personal effects whether by road, or rail, provided if a rail wagon is used for such transport the charges for such wagon,
