Section 10B(3) in The Maharashtra Ministers' Salaries And Allowances Act, 1956
(3)In this section, where facilities are given to a Minister of State and Deputy Minister to travel jointly with the spouse (with or without minor children) or companion, then in the case of a lady Minister, Minister of State or Deputy Minister she shall be entitled to have these facilities to travel, from time to time, jointly with her spouse or, instead, with any other member of her family as defined in the Explanation to section 10.
