Section 54 in Regulations of the Tamil Nadu Agricultural University
54. Travelling allowance may not be drawn by an employee on transfer from one station to another unless he is transferred for the University convenience. The transfer at his own request should not be treated as a transfer for the University convenience. The Vice-Chancellor may, in any case of over stayal of joining time, reduce the travelling allowance by not more than 50 per cent of the amount that would otherwise be admissible. In the absence of an order reducing the travelling allowance as aforesaid, the travelling allowance shall be paid in full.
(ii)An employee on his retirement is entitled to travelling allowance as on transfer for himself and his family to go back to the place where he settles.Note. - No transfer travelling allowance is admissible to an employee in cases where no change of residence is actually involved consequent on the transfer of the employee.
