Section 26 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
26. [ Journey after Demitting Office. [Inserted vide Ministry of Home Affairs' Notification No.14/30/66-Pub.I dated 8-12-1966.]
- On demitting office, a Deputy Minister shall be entitled to the same travel concession in respect of the journey between headquarters and his usual place of residence as are admissible to him under these rules in respect of his journey for assumption of office.
