Section 14 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
14. Pay and emoluments of officers and servants.
(1)The pay and emoluments in cash and in kind, of each officer or servant shall be in accordance with a schedule of establishment framed by the trustee or trustees and approved [by the Assistant Commissioner in the case of institutions under his jurisdiction] [Substituted for the words 'by the Area Committee in the case of institution under the jurisdiction of the Committee' by SRO No. A-667 of 1970.] and by the Joint or Deputy Commissioner in the case of other institutions. The trustee or trustees shall not alter the schedule without the previous[permission of the Assistant Commissioner] [ Substituted for the words 'Permission of the Area Committee' by SRO No. A-667 of 1970.] or [the Joint or Deputy Commissioner, as the case may be] [Substituted by G.O. Ms. No. 506, C. T. & R. B., dated the 16th July 1997.]:Provided that this rule shall not apply to maths and specific endowments attached to maths.(2)Travelling allowance and daily allowance payable for the journeys performed by the officers and servants shall be in accordance with the Tamil Nadu Travelling Allowance Rules for the time being in force. The Executive Officer and, in the absence of any such officer, the trustee or the Chairman of Board of Trustees, as the case may be, shall be the controlling and countersigning authority in respect of their travelling allowance bills.(3)Advance of pay shall not be paid to any officer and servant except with the previous permission of the [Assistant Commissioner] [Substituted for the words 'Areas Committee' by SRO No. A-667 of 1970.] or the Joint or Deputy Commissioner, as the case may be.
