Section 5(3) in Tamil Nadu Legislators Hostel (Accommodation) Rules, 1969
(3)No Member shall be provided with accommodation when [Legislative Assembly] [Vide G.O. Ms. No. 483, Public (Establishment-I and Legislature), dated the 22nd April 1992.] is not in session if the arrears of hostel rent at any time is Rs. 250 (Rupees two hundred and fifty only) or more.
