Section 6 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
6.
A Deputy Minister is entitled, when travelling by railway or steamer to join his post, to the following allowances or concessions:-(a)A single fare of the air conditioned accommodation available on the train by which he actually travels provided he travels in the air-conditioned accommodation or, a single first class fare provided he actually travels in the first class, but if he travels in a case lower than the first single fare of the class he travels in [* * * * *] [The words 'and the two fares paid for not more than three servants at the lowest rates' omitted by G.S.R. 73, dated 23rd November, 1981, (w.e.f. 1st November, 1981).](b)Second class fares (if actually paid) for members of the family of the Deputy Minister who are normally resident with him and actually accompany him.
