Section 5 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
5. Alternative Terms.
- In lieu of drawing travelling allowance under rule 4 for journeys by rail for assuming office, a Minister may at his option, travel by railway on the following terms, namely,(a)Any accommodation which he will be entitled to reserve by requisition after assuming office will, if practicable be placed at his disposal.(b)The charge of haulage of the reserved accommodation will be paid by the Government.(c)The Minister shall pay to the Government the fare which he would have paid if no accommodation had been reserved and shall, in addition, pay in cash to the station master of the station from which the journey commences, the fares for any members of his family accompanying him, whether they share his reserved accommodation or not. When the Government pays full tariff rates for the accommodation, all such fares will be credited to the Government.Travelling on DutyA - By Rail
