Section 17(1)(a) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
(a)a daily allowance [as admissible to a Secretary to the Government of India] [Substituted vide MHA Notification No.10/19/93-M&G dated 6-12-1995. [GSR No.779(E)].] when he does not stay in the saloon or inspection carriage; and