Section 11 in The Punjab Ministers Travelling Allowance Rules, 1953
11. [ [Added by Punjab Government Notification No. 9299 P 60/28887 dated 21.11.1960.]
(1)When a Minister goes to a place outside his headquarters at his own expense of an organisation other than Government] [Added vide Punjab Government Notification dated 23-11- 1994.] [whether in connection with an election to the State Legislature or Parliament or any local body or for any other private work, he may be allowed air conditioned/1st Class railway fare or the fare journey by air or for a single seat in a rail car, as the case may be if he is required in public interest to come back at the headquarters or at any other place in the State by interrupting the election or private work in connection with which he had gone] [The words 'or on a free railway pass admissible for journeys of such type' omitted by Punjab Government Notification No. Pol. 2(2) 61/12233, dated 20.5.1961.]:Provided that if in the absence of railway, service or train connections the journey is performed by the Minister by bus or private car or by ferry in part or in whole he may be allowed his actual travelling expenses on his certificate to the effect that the amount charged was actually paid and does not include any charges for refreshments, hotel or staging bungalow.(2)The concession mentioned in sub-rule (1) will also be admissible to the Minister for his return journey to the place, from which he was required to come in public interest, provided such return journey is performed within twenty-four hours of his arrival at the headquarters or at any other places in the State, as the case may be.Note. - The word "Minister" wherever occurring in these rules shall include "Chief Minister".
