Section 5 in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987
5. Claims of payments for transit by railway allowance.
(a)On receipt of the requisition from a member or in the event of the death of a member his legal heir, for claiming transit by railway allowance for first/second instalment, a bill for payment of such allowance shall be prepared in "Form A" annexed to these rules, scrutinised and passed for payment by the Secretary or the Authorised Officer.(b)All claims for payment of transit by railway allowance preferred by a Member 4or, in the event of the death of a member his legal heir, after the expiry of one year from the date of its becoming due shall be regarded as time-barred and all such claims shall be rejected summarily.
