Section 18 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
18. [ [Vide G.O. Ms. No. 765, Public (Establishment-I and Legislature), dated the 9th July 1993.]
(a)When a Member who leaves his usual place of residence to attend a meeting is unable from any causes beyond his control: -(i)either to complete the journey to the place specified in rule 8; or(ii)after arriving at the place of meeting, actually to attend the meeting, he may be allowed travelling allowance from his usual place of residence to the place of meeting or to the place at which his journey was interrupted, as the case may be, and back, but shall not be entitled to any daily allowance.(b)If and when a member proceeds from his usual place of residence to attend a meeting and if such meeting stands postponed or cancelled prior to its holding there of for any reason, though communications to that effect is sent to the Member concerned, he may be allowed travelling allowance from his usual place of residence to the place of meeting and back there from to his usual place of residence, but he shall not be entitled to any daily allowance.]
