Section 6(a) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(a)The Deputy Speaker shall be eligible for travelling allowance -(i)for one journey from his usual place of residence to Chennai or to any other place fixed under Article 174 of the Constitution for a meeting of the Assembly, and for one journey back therefrom to his usual place of residence in respect of such continuous meeting of the [Assembly];(ii)for journeys for attending conferences or committees of Presiding Officers of Legislatures whether held inside or outside India;(iii)for one journey from his usual place of residence to the place of meeting of a Committee of which he is a member and back therefrom; and(iv)[ for journeys performed anywhere within the State of Tamil Nadu for participating in any public or official function arranged by the State Government or by any Local Authority.] [Vide G. O. Ms. No. 1314, Public (Elections), dated the 15th December 1978.]
