Section 9A in The Gujarat Ministers' Salaries and Allowances Act, 1960
9A. [ Travelling Allowances on assumption of office by Ministers and on ceasing to be Ministers. [Sections 9A and 9B were inserted by Gujarat 18 of 1982, Section 4.]
- Subject to any rules or orders made in this behalf by the State Government,-(a)a Minister and a Deputy Minister shall be entitled to travelling allowance for himself and the members of his family and for the transport of his and his family's effects in respect of the journey to Gandhinagar from his usual place of residence outside Gandhinagar for assuming office;(b)a Minister or Deputy Minister and members of his family shall be entitled to travelling allowance for himself or themselves and for the transport of effects of the Minister, Deputy Minister or as the case may be his family in respect of the journey from Gandhinagar to his usual place of residence outside Gandhinagar on the Minister or the Deputy Minister ceasing to hold his office.Explanation. - For the purposes of this section the expression "a member of the family" shall have the same meaning as assigned to it in section 10 and the "family" shall be construed accordingly.
