Section 86 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
86. Payment of traveling allowance and daily allowances.
(1)The President, Vice-President and every member of the Board, and Chairman and Vice-Chairman and every member of the market committee, shall be paid traveling allowance and daily allowance at the rates fixed by the Government, from time to time, for First Class Government Committees, while they attend the meeting or perform tour in connection with the business of the Board or market committee, as the case may be.(2)The official members of the Board or market committee shall be paid traveling allowance and daily allowance to which they are eligible in accordance with the Tamil Nadu Traveling Allowance Rules.(3)No President or Vice-President of the Board shall perform any tour outside his jurisdiction in connection with an official business of the Board without the prior permission of the Government.(4)No Chairman or Vice-Chairman of a market committee shall perform a tour in connection with the official business without the prior permission of,-(i)the Director, if he has to perform a tour outside his jurisdiction, but within the State, and(ii)the Government, if he has to perform the tour outside the State.(5)No claim for the traveling allowance or daily allowance shall be admissible if-(i)the claim has not been preferred in the relevant form; and(ii)the claim is not made within three months from the date of completion of the journey or tour, as the case may be.
