Section 16 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
16. Chartering of Aeroplane.
- Subject to the rules for chartering of aeroplane in force for the time being, a Minister may on his own authority, authorise the chartering of an aeroplane for a journey on duty if the journey by a chartered plane is considered by him to be necessary in the public interest.D - Daily Allowance
