Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 2 in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954

2.

Except as otherwise expressly prescribed in these rules, the travelling allowance of a Deputy Minister will be regulated by the corresponding rules for the time being in force for officers of the First Grade under the rule-making control of the State Government.