Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 17 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957

17. Rates of Daily Allowance.

(1)Subject to the provisions of sub-rule (2) a Minister shall be entitled to draw daily allowance for the entire period of absence from headquarters starting with the departure from Headquarters and ending with the arrival at the Headquarters at the following rate namely: -
(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
(b)a daily allowance [at the rate of 50% of the rates 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)].] if he stays in his saloon or inspection carriage.
Explanation. - Daily allowance for the entire period of absence from Headquarters will be regulated as follows :-Full daily allowance may be granted for each completed calendar day of absence from headquarters, for less than 24 hours, the daily allowance will be admissible at the following rates :-
  (a) for absence not exceeding 6 hours : NIL
(b) for absence exceeding 6 hours but not exceeding 12 hours : 70% of the rate
(c) for absence exceeding 12 hours : full daily allowance
In case the period of absence from headquarters falls on two calendar days, it is reckoned as two days and D.A. is calculated for each day as above. Similarly, D.A. for days of departure from and arrival at the headquarters will also be regulated accordingly.
(2)For a continuous halt on tour exceeding 30 days, daily allowance will be admissible as under :-
  (a) first 30 days - at the rates specified in sub-rule (1)
(b) beyond 30 days and upto 180 days - Half of the rates specified in sub-rule (1)
(c) beyond 180 days - Nil
Provided that a Minister whose headquarters are at a place other than Delhi, may, where he makes a continuous halt exceeding 30 days at Delhi and his actual expenses, during the period after the first 30 days of such halt exceeds the limit of allowance admissible to him under this rule, draw for the period aforesaid such actual expenses of certifying to the same but not exceeding the amount that would be admissible at the rate as admissible to the Secretary to the Government of India or at the rate of 50% of the rate admissible to the Secretary to the Government of India as the case may be.