Section 15(b) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
(b)Claims for actual expenses on board and lodging under sub-clause (ii) and for expenses under sub-clauses (iii) and (iv) above should be supported by a certificate recorded on each travelling allowance bill by the High Commissioner in the United Kingdom or by the Heads of Indian Missions in the country concerned, or by an officer authorised by the High Commissioner or the Head of the Mission in this behalf, or by the Leader of the Delegation of which the Deputy Minister happens to be a member, to the effect that he has satisfied himself that the expenditure was actually incurred and was in the interest of public service which occasioned the journey and that the expenses are in accordance with the prevailing rates.
