Section 2 in The Haryana Ministers Allowances Rules, 1972
2.
A Minister, when travelling by rail on duty, shall be entitled to :-(a)A First Class coupe or if this be not available a First Class four-berth compartment, or a coupe in an air-conditioned coach and if a coupe be not available a first class four-berth compartment in an air-conditioned coach or a single seat in a rail-car between Kalka and Simla;(b)recover the actual travelling expenses subject to a maximum of six paisa per mile;(c)railway fare actually paid for not more than six personal servants at the lowest class rates; whether they travel with him or precede or follow him;(d)conveyance of all personal effects including stores carried for consumption, whether taken in the luggage van of the train or sent by another train;(e)the whole cost of conveyance of a motor car, when it has been employed for journeys made in the public interest and four-fifth of the cost of carriage where it has served personal convenience to an appreciable extent; and(f)in addition to the concessions mentioned above, a Minister may for a journey by rail, draw full daily allowance 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 railway accommodation is referred to, it includes accommodation of the class next below First class available on a particular route.
