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State of Bihar - Section

Section 5 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954

5.

The conveyance allowance drawn under Rule 4 may be drawn all the year round, it may not be forfeited during the absence of a Deputy Minister from the headquarters and may be drawn in addition to any travelling allowance admissible under these Rules.Section II-Travelling to join post