Section 9 in The Maharashtra Ministers' Salaries And Allowances Act, 1956
9. Travelling and daily allowances and residential accommodation at places other than headquarters.
Subject to any rules made in this behalf by the State Government, a Minister or Minister of State or Deputy Minister shall be entitled to—(a)travelling allowance for himself and members of his family and for the transport of his and his family’s effects—(i)in respect of the journey to Bombay from his usual place of residence outside Bombay for assuming office, and(ii)in respect of the journey from Bombay to his usual place of residence outside Bombay on relinquishing office, and(b)travelling and daily allowance in respect of tours on public business undertaken by him and suitable residential accommodation at places visited by him on such business.Explanation.—The expression “Bombay” includes any other place appointed by the State Government for the purpose of this section.
