Section 14(2) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
(2)Travelling allowance and daily allowance payable for the journeys performed by the officers and servants shall be in accordance with the Tamil Nadu Travelling Allowance Rules for the time being in force. The Executive Officer and, in the absence of any such officer, the trustee or the Chairman of Board of Trustees, as the case may be, shall be the controlling and countersigning authority in respect of their travelling allowance bills.
