Section 4 in Tamil Nadu Ministers Travelling Allowance Rules, 1951
4.
(1)When a Minister travels in a reserved compartment, the charge for the compartment shall be borne by the Government department concerned, subject to adjustment with the Railway Administration, as hereinafter provided and the Minister may draw fractional fare calculated at forty-five paise for every ten kilometers, or part thereof, if the part exceeds five kilometers.(2)[ When a Minister travels in a reserved railway compartment on tour, not more than one person, being a relative of the Minister, may subject to the authorised capacity of the compartment, travel with him in such compartment without payment of any fare.] [Vide G.O. Ms. No. 392, Public (Elections-IV), dated the 25th February 1970.](3)[ Other persons travelling with the Minister in the reserved compartment shall pay the usual railway fares by purchasing the necessary tickets, and the Minister shall specify in his travelling allowance bill the number of persons who travelled with him and also certify therein that the necessary tickets were purchased by them.] [Vide G.O. Ms. No. 392, Public (Elections-IV), dated the 25th February 1970.](4)[ The fares paid by the persons travelling with the Minister shall be adjusted as follows: -(a)When the number of persons occupying the compartment (including the Minister) exceeds the minimum number of fares for which the compartment can be reserved for a member of the public, the fares for the number of occupants in excess of such minimum shall be retained by the Railway Administration.(b)Fares which are not so retained shall be credited to the Government department concerned by deduction from the bill submitted to it by the Railway Administration.](5)[ Before beginning his journey in the reserved compartment, the Minister shall have the number and the other details or the tickets, purchased for the persons travelling with him in the compartment, entered by the station master of the station from which his journey is commenced on the form of requisition for reservation and issue of the special ticket.] [Vide G.O. Ms. No. 392, Public (Elections-IV), dated the 25th February 1970.](6)[ If any person travels with the Minister in the reserved compartment after the issue of the special ticket to the Minister, the number and the other details of the tickets purchased for such person shall be invariably noted by the Minister or an officer authorised by him on his behalf, on the special ticket issued by the Railway with the following certificates: -"Certified that the fares have been duly paid for..........first-class passengers travelling in the same compartment holding ticket No.............from............. to...............Note. - The procedure in sub-rules (3) to (6) is laid down for the purpose of enabling the necessary adjustment to be made.between the Government department concerned and the Railway Administration.]
