Section 22 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
22. Alternative Terms.
- In lieu of drawing travelling allowance under rule 21 for the journey by rail for assuming office, a Deputy Minister may, at his option travel by railway on the following terms, namely -(a)Any accommodation (except air-conditioned accommodation) which he will be entitled to reserve by requisition after assuming office will, if practicable, be placed at his disposal.(b)The charge for hire of the reserved accommodation will be paid by the Government.(c)The Deputy Minister shall pay to the Government the fare which he would have paid if no accommodation had been reserved and shall, in addition, pay in cash to the station master of the station from which the journey commences, the fares for any members of his family accompanying him, whether they share his reserved accommodation or not. When the Government pays full tariff rate for the accommodation all such fares will be credited to the Government.B. Travelling on Duty
