Section 12 in Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
12. [ The office of the chairman, chairperson, director or member of any statutory or non-statutory body, other than those specified above, on being elected, appointed or nominated to such office by the Legislative Assembly or the State Government, as the case may be, if the holder of such office is not entitled to any remuneration other than compensatory allowance. [Inserted by Act No. 3 of 2014, dated 26.02.2014.]
Explanation. - For the purposes of this item,-(a)"compensatory allowance" means any sum of money payable to the holder of an office by way of daily allowance, conveyance allowance, house rent allowance or travelling allowance for the purpose of enabling him to recoup any expenditure incurred by him in performing the functions of that office;(b)"statutory body" means any corporation, committee, commission, authority, board, society, trust (by whatever name called) or other body of persons, whether incorporated or not, established by or under any law for the time being in force;(c)"non-statutory body" means any body of persons other than a statutory body.]
