Section 19(c) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(c)If a Member, who has been paid travelling allowance in advance for his journey, does not perform the proposed return journey, he shall report the fact to the office of the Secretary for communication to the [" Accountant-General"], Tamil Nadu. The Accountant-General, Tamil Nadu, will intimate to the office of the Secretary, the amount recoverable from each Member. The Secretary will then take steps to recover the amount paid in excess either in cash or by recovery from the Member's next travelling allowance bill.]
