Section 9 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
9.
(a)A member's "usual place of residence" shall be such place as may be specified and certified by him and registered in the office of the Assembly as such.(b)If such place is within the State, travelling allowance may be drawn from and to that place.(c)If such place is outside the State, travelling allowance admissible to a member shall be limited to the amount that may be drawn for a journey from and to -(i)If he is an elected member, any one of the district heads-quarters of the constituency which he represents; or(ii)If he is a member nominated to the Assembly the district headquarters within the State which is nearest to his usual place of residence.(d)No change of the usual place of residence will be recognised unless and until the member reports the change and certifies that such change has lasted for a continuous period of three months.
