Section 14 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
14.
A Deputy Minister travelling from Patna to Ranchi or Ranchi to Patna on the occasion of the annual move of the State Government is entitled to the following:-(i)A single fare [* * * * *] [The words 'with a reduction of three pies per mile' omitted by G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981), for the words 'with a reduction of three pies per mile'.] of the air-conditioned accommodation available on the train by which he travels provided he actually travels in the air-conditioned accommodation or, a single first class fare provided he actually travels in first class, but if he travels in a class lower than the first, single fare of the class he travels in;(ii)second class fares (if actually paid) for members of the family of the Deputy Minister who are normally resident with him;(iii)[* * * *] [Clause (iii) of Rule 14 omitted by G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981).]Note. - Old clause (iii) runs as under:"(iii) fares at the lowest class rates (if actually paid) for personal servants not exceeding thrice in number;"(iv)[ cost of transport of personal effects not exceeding the expenditure which would be incurred in the transport of one hundred fifty maunds of goods by road, by goods train or both, and the expenditure incurred in embarking and disembarking such personal effects; and [Clauses (iv) and (v) renumbered as clauses (iii) and (iv), vide G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981, respectively).](v)cost of transport of a motor car by passenger train at owner's risk:Provided that a Deputy Minister travelling by road is entitled to draw the road mileage allowance under Rule 10.]Section V-Journeys outside India
