A Deputy Minister, while holding office as such, may draw daily allowance at the rate of Rs. 30 for each night's halt away from the headquarters of the State Government on duty:Provided that-(i)the rate of daily allowance shall not exceed Rs. 35 for each night's halt on duty outside the State;(ii)when a Deputy Minister is treated as a State guest during his official visit to a State in India, where free boarding lodging are provided at the expense of the State visited, the daily allowance drawn will be limited to one-fourth of what is admissible to him at that station. A Minister who avails himself of State hospitality should indicate the fact in his travelling allowance bill for the information of the audit office.Note. - Daily allowance will be admissible even if a night is spent during journey on duty. The daily allowance of a Minister who spends a part of a night in one State and a part in another will be the one admissible at the place where he halts after the journey.]Section IV-Travelling from Patna to Ranchi and back on the occasion of the annual move of Government
