Section 7 in Salaries and Allowances of Ministers (Manipur) Act, 1972
7. Travelling and daily allowance to Ministers.
(1)Subject to the provisions contained in the Schedule, a Minister shall be entitled to -(a)travelling allowance for himself and members of his family and for the transport of personal effects of himself and his family -(i)in respect of journey to Imphal from his usual place of residence outside Imphal for assuming office; and(ii)in respect of journey from Imphal to his usual place of residence outside Imphal on relinquishing office; and(b)travelling and daily allowances in respect of tours undertaken by him in the discharge of his official duties, whether by land, steamer or air in addition to the daily allowance as specified under section 3.(2)[ When a Minister is on tour outside Manipur and where no facility of Circuit House or Dak Bungalow or Rest House is available, he shall be entitled upto in a Five-Star Hotel at the expenses of the State Government.(3)When a Minister is on tour outside India, he shall be entitled to draw Travelling Allowances and Daily Allowances as admissible to an Ambassador of the Government of India and such other facilities to which such an Ambassador may be entitled to stay in a Five-Star Hotel at the expenses of the State Government.] [Substituted by the Manipur Act No. 10 of 1979.]
