- Where a Deputy Minister/Chief Parliamentary Secretary/Parliamentary Secretary or his/her spouse and his/her dependent children accompanying either of them and an attendant accompanying him performs journey within or outside India by air and furnishes the counterfoil of the air ticket, the cost of air ticket shall be reimbursed to him by the Sanctioning Authority and the amount so reimbursed shall be adjusted against his entitlement to travel by rail and consequently his maximum aggregate distance of travel admissible under the Act shall stand reduced by such distance as could be travelled by rail on a First Class railway Ticket purchased with such an amount, in accordance with the railway tariffs in force at the time when the journey was actually performed :Provided that where the counterfoil is lost, destroyed or misplaced, the Deputy Minister/Chief Parliamentary Secretary/Parliamentary Secretary shall produce a certificate from the office of the concerned airlines as a proof of his/her having performed the journey by air.Explanation. - For the purposes of this rule, the cost of rail travel coupons will be calculated on the basis of the railway tariffs in force at the time when the journey was performed and further on the basis of the cost of one hundred kilometres as the maximum unit.
