Section 28 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
28. Advances.
- A Minister shall be entitled to :(a)an advance of travelling allowance towards the cost of transporting himself and the member of his family and his family's effects :(i)in respect of the journey to the headquarters from his usual place of residence outside Delhi for assuming office; and(ii)in respect of the journey from Delhi to his usual place of residence outside Delhi on relinquishing office; and(b)an advance of travelling and daily allowance in respect of tours undertaken by him in the discharge of his official duties, whether by sea, land or air.Section - IVMedical Attendance and Treatment
