Section 5(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(2)Non-official members of the council shall be paid travelling allowance for attending the meeting of the council or in connection with any of the duties assigned p them if they travel by road and the amount so claimed shall not exceed the amount admissible for a journey if performed by rail. The rates of travelling allowance and daily allowance admissible to the Government Servants under the Tamil Nadu Manual of Special Pay and Allowances as amended, from time to time, shall mutatis mutandis apply to the members of the Council of Homeopathy.
