Section 10 in The Punjab Ministers Travelling Allowance Rules, 1953
10.
(1)A Minister is entitled to a conveyance allowance of Rs. 300 per mensem. This is not subject to any reduction for any day for which ordinary travelling allowance is drawn. The State Government shall, however, be competent to provide for a Minister a State Car, in lieu of the conveyance allowance, and when a State Car is so provided, the expenses for maintenance and propulsion shall be borne by the State Government.(2)While performing journeys on tour in a State Car, the Minister shall be entitled to daily allowance only. For private journeys within a radius of ten miles from the place of half while on tour or the headquarters, nothing shall be charged from the Minister but in respect of such portions of journeys as are beyond a radius of the aforesaid ten miles, the Minister shall provide petrol and mobil oil at his own expense; provided that if the place of halt is Delhi, 20 miles shall be substituted for ten in this sub-clause.Note. - A Minister, who uses a State Car for a private journey beyond a radius of 10 or 20 miles, as the case may be, shall record a certificate in the following form on the T.A. Bill :-"Certificate that the charges for the private journey(s) performed in the State Car beyond a radius of *10/20 miles of ** ________________ on ___________________ have actually been paid to Government account, vide Treasury Voucher/Challan No. ______________ dated ____________.*Strike off whichever is inapplicable.** Herein indicate the place of half."(3)(1) [An advance may be made to a Minister, proceeding on a long and expensive tour, of an amount sufficient to cover his personal travelling expenses, subject to adjustment, on completion of the tour or the 31st day of March, whichever is earlier, against the amount of travelling allowance admissible to him.] [Added by Punjab Government Notification No. 10237 PI 59/38859, dated 15.12.1959.]
