Section 6 in The Haryana Ministers Allowances Rules, 1972
6.
A Minister may, while on tour, draw daily allowance at the rate of [six hundred] [Substittued by Haryana Notification No. SO 30/HA 3/1970/Sections 8 and 9/2006. dated 27.2.2006.] rupees in addition to the above payments :Provided that in the case of a Minister, who is treated as a State Guest during an official visit outside the State of Haryana, his daily allowance shall be limited to one fourth, if he is provided free board and lodging officially, and one half, if he is charged either for board or for lodging.
