Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954
Published vide Notification No. 3/M2-103/54-AR 39, dated, 10th May, 1954
jhr116
Introduction
- [(1) These rules may be called the Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954.]
(2) They shall be deemed to have come into force on the 10th June, 1953.
(3) Rules 4 and 5 shall apply to a Deputy Minister who keeps a motor car not purchased or owned by the State Government, and the other rules shall apply to all the Deputy Ministers.
- Except as otherwise expressly prescribed in these rules, the travelling allowance of a Deputy Minister will be regulated by the corresponding rules for the time being in force for officers of the First Grade under the rule-making control of the State Government.
- In these Rules, unless there is anything repugnant to the subject on context:-
(i) "Advance" means a repayable advance made to a Deputy Minister on account of travelling or daily allowances, but does not include any advance on account of conveyance allowance ;
(ii) "Deputy Minister" means a person appointed by the Governor to be a Deputy Minister;
(iii) "Family" means and includes the members of a Deputy Ministers' family normally residing with the Deputy Minister; and
(iv) "Travelling allowance" means an allowance granted to a Deputy Minister to cover the expenses which he incurs in travelling in the interest of the public service and includes daily allowance.
Section I-Conveyance Allowance
[4. A conveyance allowance at the rate of Rs. 750 (Rupees Seven hundred and fifty) only a month may be granted to Ministers and State Ministers who keep their own motor car and not a car owned or purchased by the State Government:
Provided that if a Minister or a State Minister does not keep his own motor car and uses a car owned or purchased by the State Government 10 litres of petrol per day at Government cost may be admissible to him.]
- The conveyance allowance drawn under rule 4 may be drawn all the year round, it may not be forfeited during the absence of a Deputy Minister from the headquarters and may be drawn in addition to any travelling allowance admissible under these Rules.
Section II-Travelling to join post
- A Deputy Minister is entitled, when travelling by railway or steamer to join his post, to the following allowances or concessions :-
(a) A single fare of the air-conditioned accommodation available on the train by which he actually travels provided he travels in the air-conditioned accommodation or, a single first class fare provided he actually travels in the first class, but if he travels in a case lower than the first, single fare of the class he travels in [* * *]
(b) Second class fares (if actually paid) for members of the family of the Deputy Minister who are normally resident with him and actually accompany him.
- A Deputy Minister travelling by road to join his post, whether in combination with railway or steamer journey or not, is entitled for the road journey to draw travelling allowance at the rate of[Rupee one a kilometer]by the shortest route by road.
Section III-Travelling on Duty
Sub-section (1)
Travelling by railway or steamer
- (a) A Deputy Minister when travelling on duty by railway or steamer is entitled to-
[(i) two berths in air-conditioned coach available on the train by which he travels, provided he actually travels in the air-conditioned coach or, two berths in first class compartment, provided he actually travels in the first class compartment or, for special reasons a reserved first class compartment or a second class carriage or cabin (when travelling by steamer in or without combination of railway journeys) if one is available and incidental charges as admissible to the first grade officers of the State Government from time to time; and]
(ii) conveyance at public expense of all luggage for which he vouches as his personal luggage including stores carried in the luggage van of the train by which he travels or sent by any other train.
(b) Freight charges for goods and for stores other than those covered by clause (a) of this rules must be met by the Deputy Minister himself.
[9. (i) A Deputy Minister when travelling on duty may recover fourth-fifths of the actual cost of carrying a motor car by rail on the production of a certificate signed by himself stating that the car was required in the interest of the public service and could not be sent by road without undue inconvenience or expense.
(ii) Where a Deputy Minister may have to send his car empty by road from one place to another in the exigency of the public service, he may charge the actual cost of propulsion of the car for the distance it is actually sent empty by road, in addition to any travelling allowance admissible under these rules.]
Sub-section (2)
Travelling by Road
[10. A Deputy Minister travelling on duty by road, whether in combination with a railway or steamer journey or otherwise may draw mileage allowance at the rate of [Rupees two] a kilometer:
Provided that if a Deputy Minister travels by a conveyance not owned by him he shall be paid mileage allowance at the rate admissible to officers of the First Grade under the Rule making control of the State Government:
Provided further that Deputy Minister who has been provided with a staff car shall not be entitled to any mileage allowance or any journey by road unless he certifies in writing in his travelling allowance bill that such journey was not performed by the staff car.]
Sub-section (3)
Journey by Air
- A Deputy Minister, when he avails of free transit by air in a Government machine, is entitled to travelling allowance, as follows:-
(a) If he has not to provide separate conveyance for his [***] luggage he is entitled to daily allowance for his halts under Rule 13, but if he returns to his headquarters the same calendar day, he is entitled to daily allowance at half the rates.
(b) If he has to provide separate conveyance at his own expense for his [***] luggage, in addition to daily allowance under clause (a) of this rule, he may-
[(i) if the journey is between places connected by rail or steamer draw charges for carriage of luggage under sub-clause (ii) of clause (a) of Rule 8;]
(ii) if the journey is between places not connected by rail or steamer draw road mileage allowance at the rate of [rupee one a kilometer.]
- A Deputy Minister when travelling by air in a machine of a public all transport company regularly plying for hire or in a hired machine, is entitled to draw the actual fare or hire paid for the journey. In addition, he will be entitled to halting allowance for himself and or luggage under Rule 11. A Deputy Minister will also be entitled to draw incidental charges of journey by air as admissible to such first grade officer of the State Government as are entitled to travel by air.
Sub-section (4)
Daily Allowance
[13. A Deputy Minister, while holding office as such, may draw daily allowance at the rate of Rs. 30 for each night's halt away from the headquarters of the State Government on duty:
Provided that-
(i) the rate of daily allowance shall not exceed Rs. 35 for each night's halt on duty outside the State ;
(ii) when a Deputy Minister is treated as a State guest during his official visit to a State in India, where free board lodging are provided at the expense of the State visited, the daily allowance drawn will be limited to one-fourth of what is admissible to him at that station. A Minister who avails himself of State hospitality should indicate the fact in his travelling allowance bill for the information of the audit office.
Note-Daily allowance will be admissible even if a night is spent during journey on duty. The daily allowance of a Minister who spends a part of a night in one State and a part in another will be the one admissible at the place where he halts after the journey.]
Section IV-Travelling from Patna to Ranchi and back on the occasion of the annual move of Government
- A Deputy Minister travelling from Patna to Ranchi or Ranchi to Patna on the occasion of the annual move of the State Government is entitled to the following:-
(i) A single fare [* * *] of the air-conditioned accommodation available on the train by which he travels provided he actually travels in the air-conditioned accommodation or a single first class fare provided he actually travels in first class, but if he travels in a class lower than the first, single fare of the class he travels in;
(ii) second class fares (if actually paid) for members of the family of the Deputy Minister who are normally resident with him;
(iii) [* * *]
Note. - Old clause (iii) runs as under:
"(iii) fares at the lowest class rates (if actually paid) for personal servants not exceeding thrice in number,"
[(iv) cost of transport of personal effects not exceeding the expenditure which would be incurred in the transport of one hundred and the expenditure incurred in embarking and disembarking such personal effects; and
[(v) cost of transport of a motor car by passenger train at owner's risk:]
Provided that a Deputy Minister travelling by road is entitled to draw the road mileage allowance under Rule 10.
Section V-Journeys outside India
- (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 boarding and lodging under sub-clause (i) 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
- A Deputy Minister travelling after demitting office is entitled to the same concessions of travelling allowance, as if he were travelling to join his post, from the headquarters of the State Government for the time being to the place where he ordinarily resides after demitting office.
Section VII-Advances
- 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 presonal 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 to so heavy as to be a serious tax on the Deputy Minister's private resources.
Section VIII-Field allowance
[18. Field allowance. - Each Deputy Minister shall be entitled to receive a Field Allowance at the rate of Rs. 500 (rupees five hundred) per month.
- Sumptuary allowance.- Each Deputy Minister shall be entitled to receive a sumptuary allowance at the rate of Rs. 200 (rupees two hundred per month.]
[Section IX. - General]
[20. The State Government reserves the power of interpreting these Rules and of changing them from time to time at its discretion.]
Schedule
[See sub-clause (ii) of clause (a) of Rule 16]
[Rates of daily allowance in foreign countries sanctioned for the Deputy Ministers of the Government of Bihar
(The rates shown below are subject to alteration by order made in this behalf by the State Government from time to time)
Name of Station | Rates sanctioned by U.K. Treasury for their officers and adopted by the Government of Bihar except as indicated in Col. 3. | Special rates sanctioned by the Government of Bihar. | Remarks. |
1 | 2 | 3 | 4 |
Abyssinia | 17.3 (Ethiopian) | ||
Aden | 45 sh. (B.E.A.) | ||
Afghanistan | 85 Afghanis | ||
Algeria- | See under French | ||
North Africa | |||
Arabia | 25 sh. | ||
Argentina- | |||
Buenos Aires | 187 pesos. | ||
Elsewhere | 110 pesos. | ||
Australia | |||
Canberra, Melbourne, Adelaide, Sydney, Perth, Hobart and Brisbane | 50 sh. (A) | ||
Elsewhere | 45 sh. (A) | ||
Azores- | See under Portugal | ||
Bahamas-April to December | lb 4-7-6 B. W. | ||
January to March | lb 5-4-0 B. W. | ||
Belgian Congo- | |||
Leopoldville, Staneyville and Costermanville | 490 Francs. | ||
Elezabethville | 460 Francs | ||
Elsewhere | 350 Francs | ||
Belgium- | |||
Brussels and Antwerp | 503 Francs | ||
Elsewhere | 450 Francs | ||
Bermuda | £4. | ||
Bolivia- | |||
La Paz | 1,000 bolivianos | ||
Elsewhere | 270 bolivianos | ||
Brazil- | |||
Rio de Janeiro | 400 cruzeiros | ||
Santos | 350 cruzeiors | ||
Elsewhere | 300 cruzeiors | ||
British Guinea | 50 sh. | ||
British Honduras | dollar 11 B.H. | ||
Brunei | 15 Straits | ||
Bulgaria | 120 Leva | ||
Burma | 55 Rupees | ||
Canada | (Mission allowance) | Grade I- Free accommodation to be arranged by the H. C. in Canada plus $ 8 per day Grades II and III- Free accommodation to be arranged by the H. C. in Canada plus 5 ½ dollars per day | F -14(1) E- II/46 dated 27th/ 8th June 1947 |
Canary Island | 110 pesetas | ||
*Ceylon | (Rs. 30) | (Rs. 20) | |
Chile- | |||
Santiago, Valparaiso, Antofa gasta | 770 pesos | ||
Elsewhere | 690 pesos | ||
China- | |||
Hongkong | 47-50 H. K. S. | ||
Elsewhere | ... | Payment to be made on basis of actual hotel bills for accommodation and three meals (excluding drinks, luxuries etc.) less a deduction of 5 sh. For settlement in Sterling currency, expenditure should be converted at the exchange rate at which that currency was acquired by the traveller. | |
Columbia- | |||
Bogota and Barranquilla | 33 pesos. | ||
Elsewhere | 20 pesos. | ||
Corsica- | |||
Ajaiccio | 2,200 Francs. | ||
Elsewhere | 1,800 Francs. | ||
Costs Rica | Dollars 9. | ||
Cyprus | 35 sh. | ||
Czechoslovakia | 560 Kcs. | ||
Denmark- | |||
Copenhagen | 55 Kroner. | ||
Elsewhere | 40 Kroner. | ||
Dominion Republic | Dollars 15. | ||
East Africa (including Kenya) | 30 sh. | ||
East-Indies (British) | 40 sh. | ||
East-indies (North) | See under Indonesia. | ||
Ecuador- | |||
Quito | 175 Sucres. | ||
Elsewhere | 160 Sucres. | ||
Egypt- | |||
Cairo, Port Said Alexandria | £ E. 2.5 | ||
Elsewhere | £. E. 2 | ||
Eritrea | 30 sh. | ||
Fiji | 40 sh. (Fijian) | ||
Finland- | |||
Helsinki | 2,400 Finmarks | ||
Elsewhere | 2,000 Finmarks | ||
Formosa | Dollars 100 N.T. | ||
France- | |||
Paris | 4,000 Francs | Grade I- 4,000 French Francs (all inclusive) per day or free boarding and lodging to be provided by the Embassy in Paris plus £1 per day Grade-II- 3,000 French Francs (all inclusive) per day or free boarding and lodging to be provided by the Embassy in Paris plus 15 sh. per day. Grade III- 2,000 French Francs (all inclusive) per day or free boarding and lodging to be provided by the Embassy in Paris plus 10 sh. per day. | |
Bordeaux, Clermond, Ferrand, Dijon, Grenoble, Le Hevre, Mans, Lille, Limoges, Ions, Marseilles, Metz, Nancy, Nantes, Nice, Nimes, Reims, Rennes, Roubaix, Roun, St. Etienne, Strasbourg, Toulon and Toulouse. | 3,500 Francs | ||
Elsewhere | 3,000 Francs | ||
French Equatorial Africa- | |||
Duala and Brazaville | 2,000 Francs | ||
Elsewhere | 30sh. | ||
French Indo-China | |||
Saigon | 250 piastres | ||
Nhatrang | 220 piastres | ||
Hanoi | 200 piastres | ||
Dalat and Phnom Penh | 235 piastres | ||
Elsewhere | 185 piastres | ||
French North Africa | |||
Algeria- | |||
Algeria | 3,500 Francs | ||
Elsewhere | 2,500 Francs | ||
Tunisia- | |||
Tunis | 2,850 Francs | ||
Elsewhere | 2,500 Francs | ||
French Somalil and (Jibuti) | 1,750 Francs | ||
French West Africa- | |||
Dakar, Conakry Abidjan and Bamko | 2,100 Francs (African) | ||
Elsewhere | 1,303 Francs (African) | ||
Germany- | |||
Baden-Baden, Berlin, Bremen, Cologne Dusseldorf, Frankfurt Humburg, Hanover, Mainz, Munich, Stattgert and Wies beden | D. M. 32 | ||
Elsewhere | D.M. 20. | ||
Gibralter | 32 sh. 6d | ||
Greece- | |||
Athens and Selonica | 65 sh. | ||
Dodocanese-Summer April Oct.) | 40 sh. | ||
Winter | 35 sh. | ||
Elsewhere | 45 sh. | ||
Guatamala | Dollars 8. | ||
Hawaii | Dollars 10. | ||
Honduras | Dollars 7. | ||
Hungary | |||
Budapest | 140 Forints. | ||
Elsewhere | 125 Forints. | ||
Ice land | 140 Kroner. | ||
Indonesia- | |||
D'jakarta | 55 Rupiah. | ||
Elsewhere | 46 Rupiah. | ||
Iraq- | |||
Baghdad and Basra | 2.5 Dinars. | ||
Elsewhere | 2 Dinars | ||
Israel | lb 5.8 (Israel). | ||
Italy- | |||
Rome, Genoa, Milan, Naples, Venice, Turin and Belogne | 5,750 lira. | ||
Elsewhere (including Sicily, and Sardinia) | 5,000 lira. | ||
Japan | 4,200 yen. | ||
Jordan (including Jerusalem-Jordan paro) | 50 sh. | ||
Lebanon- | |||
Beirut | lb 30 (Lebanese). | ||
Elsewhere | lb 23 (Lebanese). | ||
Liberia, Monrovia | Dollars 10. | ||
Libya- | |||
Tripoli | 60 sh. | ||
Benghazi and elsewhere | 25 sh. | ||
Luxembourg-(Capital) | 500 Francs. | ||
Elsewhere | 450 Francs. | ||
Madagascar | 1,600 (African) Francs. | ||
Malaya- | |||
Singapore | Dollars 33 Straits, | ||
Penang | Dollars 20 Straits. | ||
Kuala Lumpur | Dollars 17 Straits. | ||
Elsewhere | Dollars 15 Straits. | ||
Malta | 30 sh. | ||
Mauritius | 33 sh. | ||
Mexico- | |||
Mexico City | 70 pesos. | ||
Acapulco | 80 pesos. | ||
Elsewhere | 50 pesos. | ||
Monaco | 45 sh. | ||
Morocco Spanish Zone | |||
Tetuan, Melilla and Ceuta | 160 pesetas. | ||
French Zone | 3,500 Francs. | ||
Nepal | 40 sh. | ||
Netherlands- | |||
The Hague and Amsterdam | 26.25 Gulden. | ||
Elsewhere | 22.50 Gulden. | ||
New Caladonia- | |||
Noumea | 35 sh. | ||
New Foundland | Dollars 8. | ||
New Guinea | 25 sh. (A). | ||
New Zealand- | |||
Auckland and Wellington | 42 sh. 6 d, (N.Z.) | ||
Elsewhere | 35 sh. | ||
Nicaragua | Dollars 8. | ||
North Borneo | Dollars 15. | ||
Norway- | |||
Oslo | 55 Kroner. | ||
Elsewhere | 37.50 Kroner. | ||
Niyasaland | 25 sh. | (excluding drinks, food for guests) | |
Pakistan | 52 sh. | Free accommodation and food to be arranged by the H.C. in Pakistan plus- (i) Rs. 2-8-0 (Pak.) per day for Grade I officers; (ii) Rs. 2 (Pak.) per day for Grade II officers. (iii) Rs. 1-4-0 (Pak.) per day for Grade III officers. | |
Palestine- | |||
Jerusalem | 45 sh. | ||
Elsewhere | 30 sh. | ||
Panama | Dollars 15. | ||
Paraguay | 120 Guarani. | ||
Persia- | |||
Park Hotel, Tehran | 600 Fials. | ||
Elsewhere | 415 Fials. | ||
Persian Gulf- | |||
Bahrein | 50 sh. | ||
Kuwait | 40 sh. | ||
Elsewhere | 35 sh. | ||
Peru- | |||
Lima | 150 soles. | ||
Elsewhere | 80 soles. | ||
Phillippines- | |||
Manila | 32 pesos. | ||
Poland- | |||
Warsaw, Danzing and Gdynia | 120 zloties. | ||
Elsewhere | 90 zloties. | ||
Portugal- | |||
Lisbon | 200 escudos. | ||
Elsewhere | 150 escudos. | ||
Azores | 180 escudos. | ||
Portuguese East Africa- | |||
Beiras | 360 escudos. | ||
Laurence Marques | 230 escudos. | ||
Portuguese West Africa (Loanda) | 230 escudos. | ||
Rhodesia (Northern and Southern) | 30 sh. | ||
Romania- | |||
Bucharest | 175 lei. | ||
Salvador | Dollars 8. | ||
Sarawak | Dollars 15. | ||
Saudi Arabia including Jedda) | 50 Ryals. | ||
Seychelles | 30 sh. | ||
Siam- | |||
Bangkok | 180 Ticals. | ||
Somalia (Mogadishu) | 42 Somalis. | ||
South Africa- | |||
Cape Town | 36 sh. (S.A.). | ||
Johannesburg | 45 sh. (S.A.). | ||
Durban | 30 sh. (S.A.). | ||
Elsewhere | 27 sh. 6 d. | ||
Soviet Union | 185 Roubles. | ||
Spain- | |||
Madrid, Barcelona (and San Sebastian-July to September only) | 200 Pesetas | ||
Elsewhere | 170 Pesetas. | ||
Dudan | £1.5 Egyptian. | ||
Sweden- | |||
Stockholm, Gotternburg and Malme | 40 Kroner. | ||
Elsewhere | 30 Kroner. | ||
Switzerland- | |||
Geneva | 40 Francs. | Gazetted - 30 Swiss Francs per day plus bed and breakfast to be provided by the Indian Legation at Berne. | |
Geneva | 40 Francs. | Non-Gazetted - 30 Swiss Francs (all inclusive) per day, 20 Swiss Francs per day plus bed and breakfast to be arranged by the Indian Legation at Berne. | |
Berne | 35 Francs. | ||
Elsewhere | 30 Swiss Francs. | ||
Syria- | |||
Damascus and Aleppo | lb 25 (S.) | ||
Elsewhere | lb 20 (S.) | ||
Tangier | 340 Pesetas. | ||
Thailand | See under Siam. | ||
Trieste | Italian | ||
Elsewhere Rate. | |||
Tunis | See under French North Africa. | ||
Turkey- | |||
Istanbul, Ankara and Izmir | lb 30 (T). | ||
Elsewhere | lb 20 (T). | ||
Uruguay- | |||
Montevideo | 35 Pesos. | ||
Elsewhere | 30 Pesos. | ||
U.K. | [] | Grade I- 23 sh. 6d. (all inclusive) per day or bed and breakfast to be arranged by the H.C. in London plus 15 sh. per day. Grade II- 19 sh. (all inclusive) per day or bed and breakfast to be arranged by H.C. in London plus 12 sh. per day. Grade III- 16 sh.6 d. (all inclusive) per day or bed and breakfast to be arranged by the H.C. in London plus 10 sh.6 d. per day. | |
U.S.A. | (Mission allowance). | Grade I- Free accommodation to be arranged by the Indian Embassy in Washington plus Dollars 8 per day. Grades II and III- Free accommodation to be arranged by the Indian Embassy in Washington plus 5 ½ $ per day. | |
Venezuala- | |||
Caracas, Valencia and Maracai | 48 bolivars. | ||
Elsewhere | 30 bolivars. | ||
West Africa (British)- | |||
Lagos | 35 sh. | ||
Elsewhere | 35 sh. | ||
West Indies- | |||
Havana (15th March-14th November) | Dollars 15. | ||
(15th November-14th March) | Dollars 20. | ||
San Juan (Puerto Ricea). | Dollars 14. | ||
Port aun Prince 1st May-31st October) | Dollars 12. | ||
(1st November-30th April) | Dollars 15. | ||
British West Indies- | |||
Trinidad, Jamaica and Barbados | 50 sh. | ||
Elsewhere | 40 sh. | ||
Netherlands Antilles- | |||
Curacao | 27 Guilders. | ||
Oruba | 22 Guilders. | ||
Yugoslavia- | |||
Belgrade | 2,700 Dinars. | ||
Elsewhere | 2,400 Dinars. |