Section 9(1) in The Haryana Ministers Allowances Rules, 1972
(1)A Minister shall be entitled to conveyance allowance of [Rs. 10,000/-] [Substituted vide Haryana Government Notification No. GSR 57/HA3/70/S.9/2003 7.4.2003.] per mensem. This will not be 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.
