Section 27 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
27. Travelling Expenses.
- On the death of a Minister, the members of his family, shall be entitled to travelling expenses in respect of the journey from headquarters to his usual place of residence on the same scale as is admissible for the time being to the family of a Central Government servant of the first grade on his death while in service provided that the journey shall be completed within six months after the death of the Minister.Section - IIIAdvances
