Section 1 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
1.
[(1) These Rules may be called the Bihar Deputy Ministers' (Allowance) Rules, 1954.] [Substituted by G.S.R. 85, dated 13th May, 1981 (w.e.f. 22nd April, 1981).]Note. - Old sub-rule (1) of Rule 1 runs as under:"(1) These rules may be called the Bihar Deputy Ministers' Conveyance and Travelling Allowances Rules, 1954."(2)They shall be deemed to have come into force on the 10th June, 1953.(3)Rules 4 and 5 shall apply to a Deputy Minister who keeps a motor car not purchased or owned by the State Government, and the other rules shall apply to all the Deputy Ministers.
