Section 20A in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
20A. [ Journey After Dissolution of Council of Ministers Consequent on Death or Resignation of Prime Minister. [Inserted vide MHA Notification No.14/30/66-Pub.I dated 8-12-1966.]
- In the event of dissolution of Council of Ministers consequent on the death or resignation of the Prime Minister, a Minister who is away from headquarters on tour on duty, shall be entitled, for his return journey to headquarters to the same travelling and other allowances as were admissible to him under these rules immediately before the dissolution of the Council of Ministers.]Sub-section (2) - Travelling allowance of Deputy MinisterA - Journey for Assumption of Office
