Section 2 in The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974
2. [ Definitions. - For the purpose of these rules, the following terms used in the rules shall have the meaning herein explained:-
(1)"Conveyance" means a motor car of standard make.(2)"Day" means a Calendar day beginning and ending at midnight but an absence from Headquarters which does not exceed twenty four hours shall be reckoned for all purposes as one day, at whatever hour the absence begins or ends.(3)"Government" and "State" means "the Government of Rajasthan" and "the State of Rajasthan" respectively.(4)"Halting allowance" means an allowance granted to a Minister to meet the cost of lodging and boarding and other incidental expenditure necessitated at the place of halt.(5)"Members of the family" means a Minister's wife or husband, as the case may be. son and daughter residing with and wholly dependent upon the Minister.(6)"Mileage Allowance" means an allowance granted to minister to meet the cost of a particular journey on the basis of distance travelled by Rail, Road or Air.(7)"Minister" includes Chief Minister, Minister of State and Deputy Minister.(8)"Travelling Allowance" means and includes mileage allowance and halting allowance.]
