Section 18(a) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(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.
