Section 9AB in The Gujarat Ministers' Salaries and Allowances Act, 1960
9AB. Free transit by air.
- Every Minister and the Deputy Minister may undertake or perform journey alongwith co-traveller by air from the nearest airport from his residence to and fro in any part of India on three occasions in each year:Provided that difference between the fare for journey by air and the fare for journey by railway by first class or by second class air conditioned, whichever is higher, shall be borne by the Minister or,as the case may be, the Deputy Minister.]
