Section 3(1A) in The Salaries And Allowances Of Ministers (Amendment) Act, 2001
(1A)A Minister shall be entitled to travelling allowance in respect of not more than twelve return journeys performed, during each year, within India, for himself and his family, whether travelling together or separately at the same rates at which trav lling allowance is payable to such Minister under clause (b) of sub- section (1) in respect of tours referred to in that clause, subject to the overall entitlement of forty- eight single journeys in each year.
