Section 10(3) in The Punjab Ministers Travelling Allowance Rules, 1953
(3)(1) [An advance may be made to a Minister, proceeding on a long and expensive tour, of an amount sufficient to cover his personal travelling expenses, subject to adjustment, on completion of the tour or the 31st day of March, whichever is earlier, against the amount of travelling allowance admissible to him.] [Added by Punjab Government Notification No. 10237 PI 59/38859, dated 15.12.1959.]
