Section 67 in Tamil Nadu Co-operative Societies Rules, 1988
67. Payment of travelling allowance, daily allowance and sitting fees to the members of the board and delegates.
- Every delegate of one society attending the general meeting of another society shall be entitled to be paid travelling allowance to and from the place where he ordinarily resides and daily allowance by the society Which he represents, but he shall not be entitled to any sitting fees.(2)Every member of the board shall be entitled to be paid by the society travelling allowance to and from his ordinary place of residence and daily allowance or sitting fees for attending the meetings of the board.(3)Every member of the board proceeding on tour on the business of the society shall be entitled to be paid travelling allowance and daily allowance in respect of such tours by the society.(4)Where any person has performed any journey to attend a meeting of a society and has claimed travelling and daily allowance in respect of that journey under this rule, he shall not be entitled to claim any allowance in respect of the same journey during which he had also attended the meeting of any other society.(5)Where a member of the board or a delegate, after having attended the meeting of one society, has to attend to the meeting of any other society or its board in the same place, such member may, at his option, remain in the same place to attend the meeting of the other society:Provided that no period exceeding seven days shall intervene between the last day of the meeting of one society and first day of the meeting of the other society:Provided further that the claim for daily allowance shall be limited to the travelling allowance and daily allowance admissible for a journey from the place of the meeting to the place where he ordinarily resides.(6)Every claim for travelling allowance, daily allowance or sitting fees under this rule shall be made in Form No. 25. No claim shall be entertained after a period of three months from the date of completion of the journey.(7)The travelling allowance and daily allowance or sitting fees shall be payable at such rate as may be specified in the bye-laws subject to such maximum rates as the Registrar may specify in respect of any class or category of societies.(8)No travelling allowance shall be paid by any society, other than an Apex society, to the members of the society or members of the board including the President and Vice-President or paid employees for journey connected with study tour, conference, seminar and such other matters to places outside the State, unless prior permission of the Registrar has been obtained for undertaking such journey.
