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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957

(2)For a continuous halt on tour exceeding 30 days, daily allowance will be admissible as under :-
  (a) first 30 days - at the rates specified in sub-rule (1)
(b) beyond 30 days and upto 180 days - Half of the rates specified in sub-rule (1)
(c) beyond 180 days - Nil
Provided that a Minister whose headquarters are at a place other than Delhi, may, where he makes a continuous halt exceeding 30 days at Delhi and his actual expenses, during the period after the first 30 days of such halt exceeds the limit of allowance admissible to him under this rule, draw for the period aforesaid such actual expenses of certifying to the same but not exceeding the amount that would be admissible at the rate as admissible to the Secretary to the Government of India or at the rate of 50% of the rate admissible to the Secretary to the Government of India as the case may be.