Section 10 in The Haryana Ministers Allowances Rules, 1972
10.
(1)When a Minister goes to a place outside his headquarters at his own expense or at the expense of an organisation other than Government, whether in connection with an election to the State Legislature or Parliament or any local body or for any other private work, he may be allowed air- conditioned/Ist class railway fare or the fare for journey by air or for a single seat in a rail car, as the case may be, if he is required in public interest to come back at the headquarters or at any other place in the State by interrupting the election or private work in connection with which he had gone :Provided that if, in the absence of railway service or train connections the journey is performed by the Minister by bus or private car or by ferry in part or in whole he may be allowed his actual travelling expenses on his certificate to the effect that the amount charged was actually paid and does not include any charges for refreshments, total or staging Bungalow.(2)The concession mentioned in sub-rule (1) will also be admissible to the Minister for his return journey to the place, from which he was required to come in public interest, provided such return journey is performed within twenty-four hours of his arrival at the headquarters or any other place in the State, as the case may be.
