Section 6(2) in Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981
(2)Each Deputy Minister shall be entitled for journeys (whether by land, sea or air) performed in connection with the discharge of his official duties to [travelling allowance and out-of-pocket expense from such date, at such rates and upon such conditions as may be prescribed.] [Substituted by section 10 of U.P. Act No. 18 of 1989.]
