Section 23 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
23. Travelling Allowance.
- The rules and orders for the time being in force, regulating the grant of travelling and daily allowances to a Secretary to the Government of India shall, subject to the following modifications, apply to the grant of travelling and daily allowances to a Deputy Minister in respect of journeys undertaken by him in discharge of his duties:-(i)A Deputy Minister shall be entitled to daily allowance at the maximum rate;(ii)The Deputy Minister for transport and railways shall be entitled to the use of a saloon subject to the same terms and conditions as are applicable to the Chairman of the Railway Board;(iii)Not more than one person, being a relative of the Deputy Minister, may subject to the authorised capacity of the reserved accommodation travel with him in such accommodation without payment of any fare (this provision shall have effect from the 7th December, 1954).(iv)[ A Deputy Minister, when travelling on duty by road, shall be entitled without payment, to take one relative. [Inserted vide Ministry of Home Affairs' Notification No.14/3/59-Pub.I dated 21-11-1960.](v)In the case of a journey by air on duty, a Deputy Minister who does not utilise the free transport provided by the Air Company between the air booking centre and the airport shall be entitled to draw mileage allowance in respect of the road journey between the "duty point" and the airport;(vi)A Deputy Minister shall be entitled to draw the actual cost of hiring a conveyance for short road journey on duty at his headquarters for which no travelling allowance is admissible to him under these rules subject to his furnishing a certificate in each case that such conveyance was hired because a staff car could not be made available by the Ministry concerned or taken on loan from any other Ministry.(vii)The proviso to supplementary Rule 46 does not apply to Deputy Minister.]
