Section 1 in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954
1.
[(1) These rules may be called the Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954.] [Vide Notification No. 3/M2-103/54-AR 39, dated, 10th May, 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.
