A conveyance allowance at the rate of Rs. 750 (Rupees seven hundred and fifty) only a month may be granted to Ministers and State Ministers who keep their own motor car and not a car owned or purchased by the State Government:Provided that if a Minister or a State Minister does not keep his own motor car and uses a car owned or purchased by the State Government 10 litres of petrol per day at Government cost may be admissible to him.]Note. - Old Rule 4 runs as under:"4. A conveyance allowance at the rate of Rs. 202 a month may be granted to a Deputy Minister who keeps a motor car not purchased or owned by the State Government."
