Section 10 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
10. [ [Substituted by Notification No. G.S.R. 79, dated 9th March, 1974 effective from 1st November, 1973.]
A Deputy Minister travelling on duty by road, whether in combination with a railway or steamer journey or otherwise may draw mileage allowance at the rate of [Rupees two] a kilometer:Provided that if a Deputy Minister travels by a conveyance not owned by him he shall be paid mileage allowance at the rate admissible to officers of the First Grade under the Rule making control of the State Government:Provided further that Deputy Minister who has been provided with a staff car shall not be entitled to any mileage allowance or any journey by road unless he certifies in writing in his travelling allowance bill that such journey was not performed by the staff car.]Sub-section (3)Journey by Air
