Section 26A in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
26A. Journey after Dissolution of Council of Ministers Consequent on Death or Resignation of the Prime Minister.
- In the event of dissolution of the Council of Ministers consequent on the death or resignation of the Prime Minister a Deputy Minister, who is away from headquarters on tour on duty, shall be entitled, for his return journey to the headquarters, to the same travelling and other allowances as were admissible to him under the rules immediately before the dissolution of the Council of Ministers.]Sub-Section (3): Journey of Family on Death of Minister
