Section 5(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(1)Non-official members of the council shall be paid travelling allowance at the rate allowed to the members of the first class Government Committees for any journey performed by them by rail to attend the meeting of the council or in connection with any of the duties which the council may, from time to time, assign to them in order to enable the council to discharge its duties. If a member starts from or returns to a station which is not his usual place of residence, the travelling allowance to be paid for such journey shall not exceed the amount admissible for a journey from or to his usual place of residence.
