Section 5 in The High Court Judges Travelling Allowance Rules, 1956
5.
When a Judge -(a)proceeds on, or returns from leave or(b)proceeds on, or returns from, vacation spent (in or) outside India, or(c)[] proceeds to join another post after resigning Office, he may when travelling in a railway, travel in a reserved compartment of the highest class excluding air-conditioned and subject to the conditions prescribed in sub-rule (2) of rule3]:
