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State of Tamilnadu - Section

Section 14 in Tamil Nadu Legislative Assembly (Salaries and Reimbursement of Medical Expenses to Members) Rules, 1979

14. Decision of the Secretary is final.

- The decision of the Secretary shall be final on all matters relating to the payment of salary and medical expenses reimbursement, not covered by these rules.Form A(See rule 5)Salary Bill of Members of The Tamil Nadu Legislative AssemblyName of Member Month of.........Year,Voucher No..........
Details of the salary and allowances due O.A. Gross Amount H.R. *Deductions      
Serial Number Name of the Member Salary CA Telephone Allowance       Hostel Rent Telephone Charges Other Deduction Total Deduction **Net Amount Remarks
(1) (2) (3) (4) (5)   (7) (8) (9) (10) (11) (12) (13) (14)
Rs. P. Rs. P. Rs. P. Rs. P. Rs. P. Rs. P. Rs. P. Rs.P Rs. P. Rs. P. Rs. P. Rs.P. Rs.P. Rs.P.
                           
Total                          
*1. Details**2. Should be expressed both in figures and words.Certified that the amount has not been drawn previously:Passed for payment of, Rs................(Rupees............................)Secretary,[Authorised Officer,] [Vide G.O. Ms.No. 504, Public (Establishment-I), dated the 16th March 1989.][Legislative Assembly Secretariat.] [Vide G.O. Ms.No. 485, Public (Establishment-I and Legislature), dated the 22nd April 1992.]Form B(See rule 7)(Stamped Receipt for the Salary Cheque)Receipt No.........Dated:..........Received a cheque/demand draft bearing No..............dated the............for Rs........(Rupees..................) from the Authorised Officer, Legislative Assembly Secretariat, Chennai - 600 009, being the salary for the month of........... to be credited in the account of Thiru M.L.A. Member, [Legislative Assembly] [Vide G.O. Ms.No. 485, Public (Establishment-I and Legislature), dated the 22nd April 1992.],orBank nominated by the Member of the Legislative Assembly.Form C(See rule 9)Medical Expenses Reimbursement Bill of Member is of The Tamil Nadu [Legislative Assembly] [Vide G.O. Ms.No. 804, Public (Establishment-I), Department, dated the 16th March 1985.]
Name................. Month:
Head of service chargeable:...........Voucher No.  
Received the sum of [Rs] [Should be expressed both in words and figures.]......... (Rupees............) being the amount payable on account of my reimbursement of cost of drugs as Member of the Tamil Nadu Legislative Assembly.
  Stamp
  when claim exceeds[Rs. 5000] [Vide Tamil Nadu Government Gazette No. 280, dated the 3rd November 2004.]
Date: Claimant's Signature:
  (stamp, if required)
Counter-signed for Rs....... (in figures) (in words)Rupees................. [Authorised Officer,] [Vide G.O.Ms.No. 804, Public (Establishment-I), Department, dated the 16th March 1985.]
  [Legislative Assembly] [Vide G.O.Ms.No. 485, Public (Establishment-I and Legislature), dated the 22nd April 1992.]Secretariat.
For use in the Treasury Cheque No......... drawn on..............
  Pay Rs............
  [Authorised Officer,] [Vide G.O.Ms.No. 804, Public (Establishment-I), Department, dated the 16th March 1985.]
  [Legislative Assembly] [Vide G.O.Ms.No. 485, Public (Establishment-I and Legislature), dated the 22nd April 1992.]Secretariat
[Form D] [Vide G.O. Ms.No.197, Public (Establishment-I), dated the 4th March 1981.](See rule 9)Form of Application For Claiming Refund of Medical Expenses in Connection With Medical Attendance and/or Treatment of Members of The Legislative Assembly and Their Families(N. B. Separate form should be used for each patient)