Section 7 in The Goa Salaries and Allowances of Ministers Act, 1964
7. Travelling and daily allowance to Ministers.
(1)Subject to the provisions of the Schedule, a Minister shall be entitled to:-(a)travelling allowance for himself and the members of his family and for the transport of his and his family's effects:-(i)in respect of journeys to Panjim from his usual place of residence outside Panjim for assuming office, and(ii)in respect of journeys from Panjim to his usual place of residence outside Panjim on relinquishing office, and(b)travelling and daily allowance in respect of tours undertaken by him in the discharge of his official duties, whether by land, sea or air.(2)Any travelling allowance under this section may be paid in cash or free official transport provided in lieu thereof.
