Section 9(c) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(c)If such place is outside the State, travelling allowance admissible to a member shall be limited to the amount that may be drawn for a journey from and to -(i)If he is an elected member, any one of the district heads-quarters of the constituency which he represents; or(ii)If he is a member nominated to the Assembly the district headquarters within the State which is nearest to his usual place of residence.
