Section 6(1) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(1)Every Minister shall further be entitled to receive, in accordance with rules made by the Governor in that behalf.-(a)travelling allowances for himself and the members of his family for the transport of his and his family effects-(i)in respect of the journey to Jaipur from his usual place of residence outside Jaipur for assuming office: and(ii)in respect of the journey from Jaipur to his usual place of residence outside Jaipur on relinquishing office: and(b)Travelling and daily allowances in respect of journeys [including journeys outside India] [Inserted by Rajasthan 3 of 1968.] undertaken by him in the discharge of his official duties or in the public interest.
