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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955

(4)The departure or arrival should be indicated by adding along with the date, the letters a.n. or f.n., as the case may be.
  Rs.P. Details for item 4
1. Railway fare for single/[double AC.2 Tier] [Vide G.O. Ms. No. 1523, Public (Establishment-I and Legislature), dated the 9th November 2000 (with effect from the 9th November 2000).]    
class at Rs.    
Fractional fare for    
2.[0.25 Paise/0.50 per K.M. for ....] [Vide G O. Ms. No. 488, Public (Estt-I and Legislature), dated the 22nd April 1992.]    
3. Daily allowance for .... days    
[Rs. 500/- per day] [Vide G.O. Ms. No. 1307, Public (Establishment-I and Legislature), dated the 23rd July 2007 (With effect from 1st April 2007).]    
4. Deductions    
Net claim    
Rupees......... I certify that for the days for which dailyallowance is claimed in this bill, I have attended the meeting.
Please Pay to............  
Signature of Member.............. Stamp
Contents received............ Member, Tamil Nadu Legislative Assembly.
Banker or Agent............. countersigned forRs..........(in figures)
  (in words) Rupees..............
   
[Authorised Officer] [Vide G.O. Ms. No. 1243, Public (Establishment-I), dated the 24th June 1981.],[Legislative Assembly] [Vide G.O. Ms. No. 1206, Public (Establishment-I), dated the 20th June 1986 (with effect from the 16th February 1984).] Secretariat.For use in the TreasuryPay Rs.................Treasury Officer..........For use of the Accountant-General's OfficeTotal amount of bill...........Details of objection...........Admitted ..................Disallowed-------------Objected to[Form-B] [Vide G.O. Ms. No. 35, Legislature, dated the 1st June 1959.][See rule (19)(a)](Form To Be Filled In By Members For Preparing Travelling Allowance Bill)