Section 3 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
3.
In these Rules, unless there is anything repugnant to the subject or context:-(i)'advance' means a repayable advance made to a Deputy Minister on account of travelling or daily allowances, but does not include any advance on account of conveyance allowance;(ii)'Deputy Minister' means a person appointed by the Governor to be a Deputy Minister;(iii)'family' means and includes the members of a Deputy Ministers' family normally residing with the Deputy Minister; and(iv)'travelling allowance' means an allowance granted to a Deputy Minister to cover the expenses which he incurs in travelling in the interest of the public service and includes daily allowance.Section I-Conveyance Allowance
