Section 3 in The Punjab Ministers Travelling Allowance Rules, 1953
3.
A Minister, when travelling by rail on duty, is entitled to -(a)[ a First Class coupe or if this be not available a First Class fourberth compartment, or a single berth in an air-conditioned coach or a single seat in a rail-car between Kalka and Simla] [Substituted by Punjab Government Notification No. 3408 PI(C)-48/36808, dated the 19.12.1958 (with effect from the 1.4.1955).] :(aa)recover the actual travelling expenses subject to a maximum of twelve pies per mile);(b)railway fare actually paid for not more then six personal servants at the lowest class rates; whether they travel with him or precede or follow him;(c)conveyance of all [personal effects including stores carried for consumption, whether taken in the luggage van of the train or sent by another train] [Substituted by Punjab Government Notification No.4609 P(C) - 54/13430, dated 10.6.1954.];(d)the whole cost of conveyance of a motor car, when it has been employed for journeys made in the public interest and four-fifths of the cost of carriage where it has served personal convenience to an appreciable extent; and(e)in addition to the concessions mentioned above, a Minister may, for a journey by rail, draw [full daily allowance] [Substituted for 'half daily allowance' by Punjab Government Notification No.GSR 38/EPA6/47/S.2-A, dated 10.4.1981.] for the days of departure from and arrival at headquarters.Notes. - (i) if on any one day, two separate journeys are performed one ending at and the other commencing from headquarters, one half daily allowance will be admissible in respect of each separate journey.(ii)Where, in these Rules, [First Class available on a particular route.] [Substituted by Punjab Government Notification No.3408 PI(C)-48/36808, dated the 19.12.1958 (with effect from the 1.4.1955).]
