Section 11(2) in The Punjab Ministers Travelling Allowance Rules, 1953
(2)The concession mentioned in sub-rule (1) will also be admissible to the Minister for his return journey to the place, from which he was required to come in public interest, provided such return journey is performed within twenty-four hours of his arrival at the headquarters or at any other places in the State, as the case may be.Note. - The word "Minister" wherever occurring in these rules shall include "Chief Minister".
