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State of Bihar - Act

The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954

BIHAR
India

The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954

Rule THE-BIHAR-DEPUTY-MINISTERS-CONVEYANCE-AND-TRAVELLING-ALLOWANCE-RULES-1954 of 1954

Published on 10 May 1954
Commenced on 10 May 1954
[This is the version of this document from 10 May 1954.]
[Note: The original publication document is not available and this content could not be verified.]

The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954Published vide Notification No. 3/M2-103/54-AR 39, dated, 10th May, 1954 by the Appointment Department

1.

[(1) These Rules may be called the Bihar Deputy Ministers' (Allowance) Rules, 1954.] [Substituted by G.S.R. 85, dated 13th May, 1981 (w.e.f. 22nd April, 1981).]Note. - Old sub-rule (1) of Rule 1 runs as under:"(1) These rules may be called the Bihar Deputy Ministers' Conveyance and Travelling Allowances Rules, 1954."

(2)They shall be deemed to have come into force on the 10th June, 1953.

(3)Rules 4 and 5 shall apply to a Deputy Minister who keeps a motor car not purchased or owned by the State Government, and the other rules shall apply to all the Deputy Ministers.

2.

Except as otherwise expressly prescribed in these Rules, the travelling allowance of a Deputy Minister will be regulated by the corresponding Rules for the time being in force for officers of the First Grade under the rule-making control of the State Government.

3.

In these Rules, unless there is anything repugnant to the subject or context:-

(i)'advance' means a repayable advance made to a Deputy Minister on account of travelling or daily allowances, but does not include any advance on account of conveyance allowance;

(ii)'Deputy Minister' means a person appointed by the Governor to be a Deputy Minister;

(iii)'family' means and includes the members of a Deputy Ministers' family normally residing with the Deputy Minister; and

(iv)'travelling allowance' means an allowance granted to a Deputy Minister to cover the expenses which he incurs in travelling in the interest of the public service and includes daily allowance.

Section I-Conveyance Allowance

4. [ [Substituted by G.S.R. 23, dated 15th July, 1980 (w.e.f. 9th June, 1980).]

A conveyance allowance at the rate of Rs. 750 (Rupees seven hundred and fifty) only a month may be granted to Ministers and State Ministers who keep their own motor car and not a car owned or purchased by the State Government:Provided that if a Minister or a State Minister does not keep his own motor car and uses a car owned or purchased by the State Government 10 litres of petrol per day at Government cost may be admissible to him.]Note. - Old Rule 4 runs as under:"4. A conveyance allowance at the rate of Rs. 202 a month may be granted to a Deputy Minister who keeps a motor car not purchased or owned by the State Government."

5.

The conveyance allowance drawn under Rule 4 may be drawn all the year round, it may not be forfeited during the absence of a Deputy Minister from the headquarters and may be drawn in addition to any travelling allowance admissible under these Rules.Section II-Travelling to join post

6.

A Deputy Minister is entitled, when travelling by railway or steamer to join his post, to the following allowances or concessions:-

(a)A single fare of the air conditioned accommodation available on the train by which he actually travels provided he travels in the air-conditioned accommodation or, a single first class fare provided he actually travels in the first class, but if he travels in a case lower than the first single fare of the class he travels in [* * * * *] [The words 'and the two fares paid for not more than three servants at the lowest rates' omitted by G.S.R. 73, dated 23rd November, 1981, (w.e.f. 1st November, 1981).]

(b)Second class fares (if actually paid) for members of the family of the Deputy Minister who are normally resident with him and actually accompany him.

7.

A Deputy Minister travelling by road to join his post, whether in combination with railway or steamer journey or not is entitled for the road journey to draw travelling allowance at the rate of [Rupees two a kilometer] [Substituted by S.O. 1378, dated 6th September, 1979 (w.e.f. 1st July, 1979) for the words 'annas eight a mile'.] by the shortest route by road.Section III-Travelling on DutySub-section (1)Travelling by railway or steamer

8.

(a)A Deputy Minister when travelling on duty by railway or steamer is entitled to-

(i)[ two berths in air-conditioned coach available on the train by which he travels, provided he actually travels in the air-conditioned coach or, two berths in first class compartment, provided he actually travels in the first class compartment or, for special reasons a reserved first class compartment or a second class carriage or cabin (when travelling by steamer in or without combination of railway journeys) if one is available and incidental charges as admissible to the first grade officers of the State Government from time to time; and [Substituted by Notification No. G.S.R. 126, dated 25th November, 1972.]

(ii)conveyance at public expense of all luggage for which he vouches as his personal luggage including stores carried in the luggage van of the train by which he travels or sent by any other train.]

(b)Freight charges for goods and for stores other than those covered by clause (a) of these Rules must be met by the Deputy Minister himself.

9. [ [Vide Notification No. III/M2-1015/58-A-14260, dated the 30th November, 1958.]

(i)A Deputy Minister when travelling on duty may recover four-fifths of the actual cost of carrying a motor car by rail on the production of a certificate signed by himself stating that the car was required in the interest of the public service and could not be sent by road without undue inconvenience or expense.

(ii)Where a Deputy Minister may have to send his car empty by road from one place to another in the exigency of the public service, he may charge the actual cost of propulsion of the car for the distance it is actually sent empty by road, in addition to any travelling allowance admissible under these Rules.]

Sub-section (2)Travelling by Road

10. [ [Substituted by Notification No. G.S.R. 79, dated 9th March, 1974 effective from 1st November, 1973.]

A Deputy Minister travelling on duty by road, whether in combination with a railway or steamer journey or otherwise may draw mileage allowance at the rate of [Rupees two] a kilometer:Provided that if a Deputy Minister travels by a conveyance not owned by him he shall be paid mileage allowance at the rate admissible to officers of the First Grade under the Rule making control of the State Government:Provided further that Deputy Minister who has been provided with a staff car shall not be entitled to any mileage allowance or any journey by road unless he certifies in writing in his travelling allowance bill that such journey was not performed by the staff car.]Sub-section (3)Journey by Air

11.

A Deputy Minister, when he avails of free transit by air in a Government machine, is entitled to travelling allowance as follows:-

(a)If he has not to provide separate conveyance for his [***] [The words 'servants or' omitted by G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981).] luggage he is entitled to daily allowance for his halts under Rule 13, but if he returns to his headquarters the same calendar day, he is entitled to daily allowance at half the rates.

(b)It he has to provide separate conveyance at his own expense for his [***] [The words 'servants or' omitted by G.S.R. 73, dated 23rd November, 1983 (w.e.f. 1st November, 1981).] luggage, in addition to daily allowance under clause (a) of this rule, he may-

(i)[ if the journey is between places connected by rail or steamer draw charges for carriage of luggage under sub-clause (ii) of clause (a) of Rule 8;] [Substituted by G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981).]

Note. - Sub-clause (i) of clause (b) of Old Rule 11 runs as under:"(i) if the journey is between places connected by rail or steamer draw travelling allowance for servants or luggage under sub-clauses (i) and (ii) of clause (a) of Rule 8."

(ii)if the journey is between places not connected by rail or steamer draw road mileage allowance at the rate of [rupee one a kilometer.] [Substituted by G.SIR. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981), for the words 'annas four a mile'.]

12.

A Deputy Minister when travelling by air in a machine of a public all transport company regularly plying for hire or in a hired machine, is entitled to draw the actual fare or hire paid for the journey. In addition, he will be entitled to halting allowance for himself and or luggage under Rule 11. A Deputy Minister will also be entitled to draw incidental charges of journey by air as admissible to such first grade officer of the State Government as are entitled to travel by air.Sub-section (4)Daily Allowance

13. [ [Substituted by Notification No. 122, dated 23rd July, 1973.]

A Deputy Minister, while holding office as such, may draw daily allowance at the rate of Rs. 30 for each night's halt away from the headquarters of the State Government on duty:Provided that-

(i)the rate of daily allowance shall not exceed Rs. 35 for each night's halt on duty outside the State;

(ii)when a Deputy Minister is treated as a State guest during his official visit to a State in India, where free boarding lodging are provided at the expense of the State visited, the daily allowance drawn will be limited to one-fourth of what is admissible to him at that station. A Minister who avails himself of State hospitality should indicate the fact in his travelling allowance bill for the information of the audit office.

Note. - Daily allowance will be admissible even if a night is spent during journey on duty. The daily allowance of a Minister who spends a part of a night in one State and a part in another will be the one admissible at the place where he halts after the journey.]Section IV-Travelling from Patna to Ranchi and back on the occasion of the annual move of Government

14.

A Deputy Minister travelling from Patna to Ranchi or Ranchi to Patna on the occasion of the annual move of the State Government is entitled to the following:-

(i)A single fare [* * * * *] [The words 'with a reduction of three pies per mile' omitted by G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981), for the words 'with a reduction of three pies per mile'.] of the air-conditioned accommodation available on the train by which he travels provided he actually travels in the air-conditioned accommodation or, a single first class fare provided he actually travels in first class, but if he travels in a class lower than the first, single fare of the class he travels in;

(ii)second class fares (if actually paid) for members of the family of the Deputy Minister who are normally resident with him;

(iii)[* * * *] [Clause (iii) of Rule 14 omitted by G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981).]

Note. - Old clause (iii) runs as under:"(iii) fares at the lowest class rates (if actually paid) for personal servants not exceeding thrice in number;"

(iv)[ cost of transport of personal effects not exceeding the expenditure which would be incurred in the transport of one hundred fifty maunds of goods by road, by goods train or both, and the expenditure incurred in embarking and disembarking such personal effects; and [Clauses (iv) and (v) renumbered as clauses (iii) and (iv), vide G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981, respectively).]

(v)cost of transport of a motor car by passenger train at owner's risk:

Provided that a Deputy Minister travelling by road is entitled to draw the road mileage allowance under Rule 10.]Section V-Journeys outside India

15.

(a)A Deputy Minister proceeding on duty outside India is entitled to draw the following:-

(i)single fares for the journeys from India to the place of visit and back;

(ii)daily allowance at rates indicated in the Schedule attached to these Rules or, if the Deputy Minister so desires, actual expenses on board and lodging;

(iii)actual expenditure on tip, gratuities and official entertainments, where necessary; and

(iv)incidental expenses such as taxi-hire, cab-fare, etc. incurred on official duty.

(b)Claims for actual expenses on board and lodging under sub-clause (ii) and for expenses under sub-clauses (iii) and (iv) above should be supported by a certificate recorded on each travelling allowance bill by the High Commissioner in the United Kingdom or by the Heads of Indian Missions in the country concerned, or by an officer authorised by the High Commissioner or the Head of the Mission in this behalf, or by the Leader of the Delegation of which the Deputy Minister happens to be a member, to the effect that he has satisfied himself that the expenditure was actually incurred and was in the interest of public service which occasioned the journey and that the expenses are in accordance with the prevailing rates.

Section VI-Travelling allowance for journey after demitting office

16.

A Deputy Minister travelling after demitting office is entitled to the same concessions of travelling allowance, as if he were travelling to join his post, from the headquarters of the State Government for the time being to the place where he ordinarily resides after demitting office.Section VII-Advances

17.

An advance may be made to a Deputy Minister when he is proceeding on long and expensive tours, or on a journey outside India. The advance may be made at the discretion of the State Government to an amount sufficient to cover his personal travelling expenses, subject to adjustment on completion of his tour in such manner as the State Government may in each individual case, by order determine. An advance shall not be granted as a matter of course, but only on occasions when the cost of travelling is so heavy as to be a serious tax on the Deputy Minister's private resources.

18. [ Field allowance. [Rules 18 and 19, inserted by G.S.R. 85, dated 13th May, 1981 (w.e.f. 22nd April, 1981).]

- Each Deputy Minister shall be entitled to receive a Field Allowance at the rate of Rs. 500 (rupees five hundred) per month.

19. Sumptuary allowance.

- Each Deputy Minister shall be entitled to receive a sumptuary allowance at the rate of Rs. 200 (rupees two hundred per month.][Section IX-General [Section 8 and Rule 18 renumbered as Section 9, and Rule 20, vide G.S.R. 85, dated 13th May, 1981 (w.e.f. 22nd April, 1981).]

20.

The State Government reserves the power of interpreting these Rules and of changing them from time to time at its discretion.]

Schedule

[See sub-clause (ii) of clause (a) of Rule 16]Rates of daily allowance in foreign countries sanctioned for the Deputy Ministers of the Government of Bihar(The rates shown below are subject to alteration by order made in this behalf by the State Government from time to time)

Name of Station	Rates sanctioned by U.K. Treasury for theirofficers and adopted by the Government of Bihar except asindicated in Col. 3.	Special rates sanctioned by the Government ofBihar.	Remarks.
1	2	3	4
Abyssinia	17.3 (Ethiopian)
Aden	45 sh. (B.E.A.)
Afghanistan	85 Afghanis
Algeria-	See underFrench
North Africa
Arabia	25 sh.
Argentina-
Buenos Aires	187 pesos.
Elsewhere	110 pesos.
Australia
Canberra, Melbourne, Adelaide, Sydney, Perth, Hobart andBrisbane	50 sh. (A)
Elsewhere	45 sh. (A)
Azores-	See underPortugal
Bahamas-April to December	lb 4-7-6 B. W.
January to March	lb 5-4-0 B. W.
Belgian Congo-
Leopoldville, Staneyville and Costermanville	490 Francs.
Elezabethville	460 Francs
Elsewhere	350 Francs
Belgium-
Brussels and Antwerp	503 Francs
Elsewhere	450 Francs
Bermuda	£4.
Bolivia-
La Paz	1,000 bolivianos
Elsewhere	270 bolivianos
Brazil-
Rio de Janeiro	400 cruzeiros
Santos	350 cruzeiors
Elsewhere	300 cruzeiors
British Guinea	50 sh.
British Honduras	dollar 11 B.H.
Brunei	15 Straits
Bulgaria	120 Leva
Burma	55 Rupees
Canada	(Mission allowance)	Grade I- Free accommodation to be arranged bythe H. C. in Canada plus $ 8 per dayGrades II and III- Freeaccommodation to be arranged by the H. C. in Canada plus 5 ½dollars per day	F -14(1) E- II/46 dated 27th/ 8th June 1947
Canary Island	110 pesetas
*Ceylon	(Rs. 30)	(Rs. 20)
Chile-
Santiago, Valparaiso, Antofa gasta	770 pesos
Elsewhere	690 pesos
China-
Hongkong	47-50 H. K. S.
Elsewhere	...	Payment to be made on basis of actual hotelbills for accommodation and three meals (excluding drinks,luxuries etc.) less a deduction of 5 sh. For settlement inSterling currency, expenditure should be converted at theexchange rate at which that currency was acquired by thetraveller.
Columbia-
Bogota and Barranquilla	33 pesos.
Elsewhere	20 pesos.
Corsica-
Ajaiccio	2,200 Francs.
Elsewhere	1,800 Francs.
Costs Rica	Dollars 9.
Cyprus	35 sh.
Czechoslovakia	560 Kcs.
Denmark-
Copenhagen	55 Kroner.
Elsewhere	40 Kroner.
Dominion Republic	Dollars 15.
East Africa (including Kenya)	30 sh.
East-Indies (British)	40 sh.
East-indies (North)	See under Indonesia.
Ecuador-
Quito	175 Sucres.
Elsewhere	160 Sucres.
Egypt-
Cairo, Port Said Alexandria	£ E. 2.5
Elsewhere	£. E. 2
Eritrea	30 sh.
Fiji	40 sh. (Fijian)
Finland-
Helsinki	2,400 Finmarks
Elsewhere	2,000 Finmarks
Formosa	Dollars 100 N.T.
France-
Paris	4,000 Francs	Grade I- 4,000 French Francs (all inclusive)per day or free boarding and lodging to be provided by theEmbassy in Paris plus £1 per dayGrade-II- 3,000 FrenchFrancs (all inclusive) per day or free boarding and lodging tobe provided by the Embassy in Paris plus 15 sh. per day.GradeIII- 2,000 French Francs (all inclusive) per day or freeboarding and lodging to be provided by the Embassy in Paris plus10 sh. per day.
Bordeaux, Clermond, Ferrand, Dijon, Grenoble, Le Hevre, Mans,Lille, Limoges, Ions, Marseilles, Metz, Nancy, Nantes, Nice,Nimes, Reims, Rennes, Roubaix, Roun, St. Etienne, Strasbourg,Toulon and Toulouse.	3,500 Francs
Elsewhere	3,000 Francs
French Equatorial Africa-
Duala and Brazaville	2,000 Francs
Elsewhere	30sh.
French Indo-China
Saigon	250 piastres
Nhatrang	220 piastres
Hanoi	200 piastres
Dalat and Phnom Penh	235 piastres
Elsewhere	185 piastres
French North Africa
Algeria-
Algeria	3,500 Francs
Elsewhere	2,500 Francs
Tunisia-
Tunis	2,850 Francs
Elsewhere	2,500 Francs
French Somalil and (Jibuti)	1,750 Francs
French West Africa-
Dakar, Conakry Abidjan and Bamko	2,100 Francs (African)
Elsewhere	1,303 Francs (African)
Germany-
Baden-Baden, Berlin, Bremen, Cologne Dusseldorf, FrankfurtHumburg, Hanover, Mainz, Munich, Stattgert and Wies beden	D. M. 32
Elsewhere	D.M. 20.
Gibralter	32 sh. 6d
Greece-
Athens and Selonica	65 sh.
Dodocanese-Summer April Oct.)	40 sh.
Winter	35 sh.
Elsewhere	45 sh.
Guatamala	Dollars 8.
Hawaii	Dollars 10.
Honduras	Dollars 7.
Hungary
Budapest	140 Forints.
Elsewhere	125 Forints.
Ice land	140 Kroner.
Indonesia-
D'jakarta	55 Rupiah.
Elsewhere	46 Rupiah.
Iraq-
Baghdad and Basra	2.5 Dinars.
Elsewhere	2 Dinars
Israel	lb 5.8 (Israel).
Italy-
Rome, Genoa, Milan, Naples, Venice, Turin and Belogne	5,750 lira.
Elsewhere (including Sicily, and Sardinia)	5,000 lira.
Japan	4,200 yen.
Jordan (including Jerusalem-Jordan paro)	50 sh.
Lebanon-
Beirut	lb 30 (Lebanese).
Elsewhere	lb 23 (Lebanese).
Liberia, Monrovia	Dollars 10.
Libya-
Tripoli	60 sh.
Benghazi and elsewhere	25 sh.
Luxembourg-(Capital)	500 Francs.
Elsewhere	450 Francs.
Madagascar	1,600 (African) Francs.
Malaya-
Singapore	Dollars 33 Straits,
Penang	Dollars 20 Straits.
Kuala Lumpur	Dollars 17 Straits.
Elsewhere	Dollars 15 Straits.
Malta	30 sh.
Mauritius	33 sh.
Mexico-
Mexico City	70 pesos.
Acapulco	80 pesos.
Elsewhere	50 pesos.
Monaco	45 sh.
Morocco Spanish Zone
Tetuan, Melilla and Ceuta	160 pesetas.
French Zone	3,500 Francs.
Nepal	40 sh.
Netherlands-
The Hague and Amsterdam	26.25 Gulden.
Elsewhere	22.50 Gulden.
New Caladonia-
Noumea	35 sh.
New Foundland	Dollars 8.
New Guinea	25 sh. (A).
New Zealand-
Auckland and Wellington	42 sh. 6 d, (N.Z.)
Elsewhere	35 sh.
Nicaragua	Dollars 8.
North Borneo	Dollars 15.
Norway-
Oslo	55 Kroner.
Elsewhere	37.50 Kroner.
Niyasaland	25 sh.	(excluding drinks, food for guests)
Pakistan	52 sh.	Free accommodation and food to be arranged bythe H.C. in Pakistan plus-(i) Rs. 2-8-0 (Pak.) per day forGrade I officers;(ii) Rs. 2 (Pak.) per day for Grade IIofficers.(iii) Rs. 1-4-0 (Pak.) per day for Grade IIIofficers.
Palestine-
Jerusalem	45 sh.
Elsewhere	30 sh.
Panama	Dollars 15.
Paraguay	120 Guarani.
Persia-
Park Hotel, Tehran	600 Fials.
Elsewhere	415 Fials.
Persian Gulf-
Bahrein	50 sh.
Kuwait	40 sh.
Elsewhere	35 sh.
Peru-
Lima	150 soles.
Elsewhere	80 soles.
Phillippines-
Manila	32 pesos.
Poland-
Warsaw, Danzing and Gdynia	120 zloties.
Elsewhere	90 zloties.
Portugal-
Lisbon	200 escudos.
Elsewhere	150 escudos.
Azores	180 escudos.
Portuguese East Africa-
Beiras	360 escudos.
Laurence Marques	230 escudos.
Portuguese West Africa (Loanda)	230 escudos.
Rhodesia (Northern and Southern)	30 sh.
Romania-
Bucharest	175 lei.
Salvador	Dollars 8.
Sarawak	Dollars 15.
Saudi Arabia including Jedda)	50 Ryals.
Seychelles	30 sh.
Siam-
Bangkok	180 Ticals.
Somalia (Mogadishu)	42 Somalis.
South Africa-
Cape Town	36 sh. (S.A.).
Johannesburg	45 sh. (S.A.).
Durban	30 sh. (S.A.).
Elsewhere	27 sh. 6 d.
Soviet Union	185 Roubles.
Spain-
Madrid, Barcelona (and San Sebastian-July to September only)	200 Pesetas
Elsewhere	170 Pesetas.
Dudan	£1.5 Egyptian.
Sweden-
Stockholm, Gotternburg and Malme	40 Kroner.
Elsewhere	30 Kroner.
Switzerland-
Geneva	40 Francs.	Gazetted- 30 Swiss Francs per day plusbed and breakfast to be provided by the Indian Legation atBerne.
Geneva	40 Francs.	Non-Gazetted- 30 Swiss Francs (allinclusive) per day, 20 Swiss Francs per day plus bed andbreakfast to be arranged by the Indian Legation at Berne.
Berne	35 Francs.
Elsewhere	30 Swiss Francs.
Syria-
Damascus and Aleppo	lb 25 (S.)
Elsewhere	lb 20 (S.)
Tangier	340 Pesetas.
Thailand	See under Siam.
Trieste	Italian
Elsewhere Rate.
Tunis	See under French North Africa.
Turkey-
Istanbul, Ankara and Izmir	lb 30 (T).
Elsewhere	lb 20 (T).
Uruguay-
Montevideo	35 Pesos.
Elsewhere	30 Pesos.
U.K.	[]	Grade I- 23 sh. 6d. (all inclusive) perday or bed and breakfast to be arranged by the H.C. in Londonplus 15 sh. per day.Grade II- 19 sh. (all inclusive)per day or bed and breakfast to be arranged by H.C. in Londonplus 12 sh. per day.Grade III- 16 sh.6 d. (allinclusive) per day or bed and breakfast to be arranged by theH.C. in London plus 10 sh.6 d. per day.
U.S.A.	(Mission allowance).	Grade I- Free accommodation to bearranged by the Indian Embassy in Washington plus Dollars 8 perday.Grades II and III- Free accommodation to bearranged by the Indian Embassy in Washington plus 5 ½ $per day.
Venezuala-
Caracas, Valencia and Maracai	48 bolivars.
Elsewhere	30 bolivars.
West Africa (British)-
Lagos	35 sh.
Elsewhere	35 sh.
West Indies-
Havana (15th March-14th November)	Dollars 15.
(15th November-14th March)	Dollars 20.
San Juan (Puerto Ricea).	Dollars 14.
Port aun Prince 1st May-31st October)	Dollars 12.
(1st November-30th April)	Dollars 15.
British West Indies-
Trinidad, Jamaica and Barbados	50 sh.
Elsewhere	40 sh.
Netherlands Antilles-
Curacao	27 Guilders.
Oruba	22 Guilders.
Yugoslavia-
Belgrade	2,700 Dinars.
Elsewhere	2,400 Dinars.

*Ed- Now, Sri Lanka.

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