Section 9 in The Haryana Ministers Allowances Rules, 1972
9.
(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.(2)While performing journeys on tour in a State Car, the Minister shall be entitled to daily allowance only. For private journey within a radius of ten miles from the place of halt while on tour or the headquarters, nothing shall be charged from the Minister but in respect of such portion of journeys as are beyond a ralius 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-rule.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 :-"Certificated that the charges for the private journey(s) performed in the State Car beyond a radius of *10/20 miles of **_____ have actually been paid to Government account, vide Treasury Voucher/Challan No. ____ dated _____*Strike off whichever is inapplicable.**Herein indicate the place of halt.(3)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.
