Section 8 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
8. Other Persons, Servants and Luggage.
(1)A Minister when travelling on duty in a saloon or an inspection carriage is entitled, without payment to -(i)take with him in the reserved accommodation one relative subject to the authorised capacity of the reserved accommodation this concession is admissible even if a Minister travels in a first class compartment.(ii)accommodation for two personal servants; and(iii)free carriage of all luggage which he certifies as his personal luggage, including stores carried for consumption on tour, whether carried in the luggage van of the train to which his reserved carriage is attached or sent by any other train.(2)Freight charges for goods and for stores other than those covered by sub-rule (1) shall be met by the Minister himself.(3)Any person other than the relative mentioned in sub-rule (1) (i) travelling with the Minister in the reserved accommodation shall pay the usual fares to the railway by the purchase of first class tickets and in every bill for travelling allowance in respect of a journey performed in reserved accommodation, the Minister will specify the number of persons who travelled with him and furnish a certificate in Form-I.Explanation: - The high official requisition should not be utilised for reservation of accommodation for the staff who are required to pay in cash.
