Section 9 in The Punjab Ministers Travelling Allowance Rules, 1953
9.
(1)Subject to sub-rule (2) below, when a Minister for whom special railway accommodation is provided or who is entitled under there rules to reserve railway accommodation by requisition travels in such reserved accommodation on tour the entire cost of haulage is borne by Government.(2)Unless it be otherwise expressly provided in these rules, any person travelling with the Minister in the reserved accommodation must pay the usual fares to the railway by the purchase of the required allowance in respect of journey performed in reserved accommodation, the Minister reserving the accommodation must specify the number of persons who travelled with him and certify that the necessary number of tickets were purchased by them.Notes. - (1) The Minister reserving the accommodation shall be required before beginning the journey to have the number and other details of the tickets purchased for the persons travelling with him in the reserved accommodation entered on the requisition from by the Station Master of the Station from which the journey is commenced. This is necessary in order to enable an adjustment to be made between the Civil and Railway Departments in respect of the fares realised by the Railways. When in the case of a Minister who travels in reserved railway accommodation, no travelling allowance bills are received by the Audit Officer but only debits are received on account of Railway Requisitions, the Audit Officer will call for a certificate from the Minister to the effect that the journey covered by the requisition was on public duty.(2)If it is necessary in the public interest for a Private Secretary, a Stenographer or a Clerk to accompany a Minister in the reserved accommodation, then he may do so, even when the number of persons travelling in reserved accommodation already exceeds the number of fares charged by the Railway for reserving the accommodation : provided that he purchases a ticket for the class of accommodation in which he is entitled to travel. In such a case, the Minister shall certify in the bill for his travelling allowance that it was in the interest of the public service that the Private Secretary, Stenographer or Clerk travelled with him in the reserved accommodation and that he actually purchased a ticket of the class to which he was entitled. The cost of the ticket will not be deducted from the charge on account of haulage of reserved accommodation payable to the Railway.
