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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(d) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955

(d)
(i)During an adjournment in the course of a continuous meeting, if a member leaves the place of meeting, he may draw either the daily allowance admissible to him under clause (ii) of sub-rule (a) for a period of adjournment or a single railway fare of the highest class of accommodation available in the train, other than air-conditioned I Class accommodation or the portion performed by railway of the journey to and from his usual place of residence, whichever is less provided he attends the sitting on the day before the adjournment as well as on the day of the re-assembly.
(ii)During the adjournment of a meeting for a period exceeding five days if a member does not return to his usual place of residence and attends the sitting on the date on which it re-assembles after the adjournment, he may draw either the daily allowance admissible to him under clause (ii) of sub-rule (a) for the period of adjournment or the travelling allowance which would have been admissible to him if he had returned to his usual place of residence under clause (i) of sub-rule (a), whichever is less.
(iii)If during an adjournment, a member proceeds from one place of meeting to another place of meeting, he may draw travelling allowance for the journey between the two places and daily allowance for the days of halt during the period of adjournment at either or both the places of meeting at the rates admissible to him under the rules, provided he attends the meeting on the day before adjournment as well as on the day of the re-assembly.