Section 8(1) in The Orissa Ministers' Salaries and Allowances Act, 1952
(1)Subject to any rules made in this behalf by the State Government, a Minister shall be entitled to-(a)travelling allowances for himself and members of his family and for the transport of his and his family effects -(i)in respect of the journey to the State headquarters from his usual place of residence for assuming office; and(ii)in respect of the journey from the State headquarters to his usual place of residence on relinquishing office;(b)travelling and daily allowances in respect of tours undertaken by him in the discharge of his office duties, whether by water, land or air; and(c)travelling allowances on transfer of headquarters for himself and members of his family.
