Section 3(1) in The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974
(1)the actual fares paid by Minister for himself and the members of his family whether the journey is made by air or rail or road, provided where the journey is made by air or by First Class air conditioned coach by the members of his family the charges for such journey shall be limited to the amount that would be admissible if the journey is Performed by rail in ordinary First Class,
