Section 6 in The High Court Judges Travelling Allowance Rules, 1956
6.
When a Judge is transferred from one High Court to another, or (from one headquarters to another) he shall be entitled to the expenditure actually incurred by him on his journey for the transport of -(a)When travelling by rail or by steamer -(i)the Judge himself, by a reserved compartment or cabin of the highest class including air-conditioned(ii)members of his family not travelling in the reserved compartment or cabin in the highest class of accommodation including air-conditioned.(b)When travelling by road-(i)one mileage allowance for the Judge himself;(ii)one additional mileage allowance at the rate applicable to him if two members of his family accompany him and at twice that rate if more than two members accompany him:Provided that when any portion of the journeys can be performed by railway, the allowance claimed in respect of that portion shall not exceed the amount admissible had the Judge and the members of his family travelled on such-portion by railway by the highest class, (including air-conditioned.)](c)when travelling by air, the Judge himself and the members of his family by a public air transport service;(d)personal servants not exceeding four in number, by (railway) or steamer or by public road transport service at lowest class rates;(e)[ one motor car, by passenger train at Railway's risk or by Air at owners risk, whichever is less or by Steamer at owner's risk].(f)other personal effects not exceeding the expenditure which would be incurred in the transport (a full wagon of goods) and the expenditure incurred in (loading and unloading) such personal effects.(g)a lump sum transfer grant and packing allowance at the same rate as are admissible to the All India Service Officers holding the post of Secretary to the Government of India.[Explanation [Substituted by G.S.R. 344(E), dated 18th May, 1976 (w.e.f. 18th May, 1976)] - For the purpose of this rule and rules 7A, 7B, 7C and 7D, `members of a Judges' family' means his wife, his children, his stepchildren, parents, sisters and minor brothers normally residing with, and wholly dependent on him.]
