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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957

(1)Subject to the provisions of sub-rule (2) a Minister shall be entitled to draw daily allowance for the entire period of absence from headquarters starting with the departure from Headquarters and ending with the arrival at the Headquarters at the following rate namely: -
(a)a daily allowance [as admissible to a Secretary to the Government of India] [Substituted vide MHA Notification No.10/19/93-M&G dated 6-12-1995. [GSR No.779(E)].] when he does not stay in the saloon or inspection carriage; and
(b)a daily allowance [at the rate of 50% of the rates admissible to a Secretary to the Government of India] [Substituted vide MHA Notification No.10/19/93-M&G dated 6-12-1995. [GSR No.779(E)].] if he stays in his saloon or inspection carriage.
Explanation. - Daily allowance for the entire period of absence from Headquarters will be regulated as follows :-Full daily allowance may be granted for each completed calendar day of absence from headquarters, for less than 24 hours, the daily allowance will be admissible at the following rates :-
  (a) for absence not exceeding 6 hours : NIL
(b) for absence exceeding 6 hours but not exceeding 12 hours : 70% of the rate
(c) for absence exceeding 12 hours : full daily allowance
In case the period of absence from headquarters falls on two calendar days, it is reckoned as two days and D.A. is calculated for each day as above. Similarly, D.A. for days of departure from and arrival at the headquarters will also be regulated accordingly.