Section 17 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
17.
An advance may be made to a Deputy Minister when he is proceeding on long and expensive tours, or on a journey outside India. The advance may be made at the discretion of the State Government to an amount sufficient to cover his personal travelling expenses, subject to adjustment on completion of his tour in such manner as the State Government may in each individual case, by order determine. An advance shall not be granted as a matter of course, but only on occasions when the cost of travelling is so heavy as to be a serious tax on the Deputy Minister's private resources.
