Section 5 in The Haryana Salaries and Allowances of Ministers Act, 1970
5. Conveyance.
- Each Minister shall be paid a [conveyance allowance at the rate as may be prescribed] [Substituted by Haryana Act No. 15 of 1977.] or, in lieu thereof, a State car, the expenses on the maintenance and propulsion of which shall be borne by the State Government.[*] [Proviso omitted by Haryana Act No. 15 of 1977.]
