Section 18(b) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(b)If and when a member proceeds from his usual place of residence to attend a meeting and if such meeting stands postponed or cancelled prior to its holding there of for any reason, though communications to that effect is sent to the Member concerned, he may be allowed travelling allowance from his usual place of residence to the place of meeting and back there from to his usual place of residence, but he shall not be entitled to any daily allowance.]
