Section 15 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
15.
(a)A Deputy Minister proceeding on duty outside India is entitled to draw the following:-(i)single fares for the journeys from India to the place of visit and back;(ii)daily allowance at rates indicated in the Schedule attached to these Rules or, if the Deputy Minister so desires, actual expenses on board and lodging;(iii)actual expenditure on tip, gratuities and official entertainments, where necessary; and(iv)incidental expenses such as taxi-hire, cab-fare, etc. incurred on official duty.(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.Section VI-Travelling allowance for journey after demitting office
