Section 11 in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
11. Contingent expenditure and traveling allowance.
(1)The Chairman shall have the authority to sanction an expenditure of a contingent nature not exceeding Rs. 5,000 (Rupees five thousand only) which shall be placed before the Committee at its next meeting. He shall be the authority competent to sanction traveling allowance bills of the members of the Committee. No capital expenditure shall be incurred without the previous sanction of the Committee.(2)Every member of the Committee other than an ex officio member, attending a meeting of the Committee shall be entitled to a traveling allowance equivalent to the second class train fare to and fro or bus charge to and fro and a sum of Rs. 250 (Rupees two hundred and fifty only) per day as daily allowance for each day of stay at Chennai.
