Section 5(b) in The Punjab Ministers Travelling Allowance Rules, 1953
(b)When travelling by air, Minister is entitled to draw the fare paid for the journey by air and, if actually paid, the cost of transporting all [personal effects by rail at passenger rates or by road and railway fares, actually paid, for not more than six personal servants at the lowest class rates. He may, in the alternative draw travelling allowance, as is admissible to a Government servant of Grade I, under the rules contained in Chapter II of the Travelling Allowance Rules, Punjab Civil Service Rules (Volume III) (First Edition, 1953). If, at either end of the journey by air, a Minister has to perform a connected journey by rail or road, he may draw travelling allowance admissible for such journeys under rules 3 and 4 above. No allowance may, however, be drawn in respect of the surface transport which forms part of the air journeys and is included in the fare paid for the air journey.] [See Legislative Suppl. Part III dated 22.4.1983.]
