Section 11 in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954
11.
A Deputy Minister, when he avails of free transit by air in a Government machine, is entitled to travelling allowance, as follows:-(a)If he has not to provide separate conveyance for his [***] [The words 'servants or' omitted by G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981).] luggage he is entitled to daily allowance for his halts under Rule 13, but if he returns to his headquarters the same calendar day, he is entitled to daily allowance at half the rates.(b)If he has to provide separate conveyance at his own expense for his [***] [The words 'servants or' omitted by G.S.R. 73, dated 23rd November, 1983 (w.e.f. 1st November, 1981).] luggage, in addition to daily allowance under clause (a) of this rule, he may-(i)[ if the journey is between places connected by rail or steamer draw charges for carriage of luggage under sub-clause (ii) of clause (a) of Rule 8;] [Substituted by G. S. R. 73. dated 23rd November, 1981 (w. e. f. 1st November, 1981).](ii)if the journey is between places not connected by rail or steamer draw road mileage allowance at the rate of [rupee one a kilometer.] [Now see New Rate.]
