Section 15 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
15. Cancellation of Air Passage.
- On the cancellation of journey due to official reasons [or circumstances which are unavoidable and are beyond his control] [Inserted vide MHA Notification No.14/46/57-Pub.I dated 16-5-1959.], a Minister shall be entitled to be reimbursed by Government any deduction made by an Air Transport Company when refunding the fare on account of cancellation of the air passage.
