Section 7 in The West Bengal Salaries And Allowances Act, 1952
7. Travelling and daily allowances.
- The Chief Minister, [the Deputy Chief Minister,] [Words inserted by W.B. Act 8 of 2000.] the Ministers, the Minister of State, the Deputy Ministers and the Parliamentary Secretaries [shall, at such rates and upon such conditions as the State Government may by rules determine, be entitled to travelling and daily allowances while touring on public business and to reimbursement for medical expenses] [Words Substituted for the words 'shall be entitled to travelling and daily allowances while touring on public business at such rates and upon such conditions as the State Government may be rules determine' by W.B. Act 21 of 1969.].
