Section 5 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
5. Travelling allowance to members of the council for attending its meeting and for other purpose.
(1)Non-official members of the council shall be paid travelling allowance at the rate allowed to the members of the first class Government Committees for any journey performed by them by rail to attend the meeting of the council or in connection with any of the duties which the council may, from time to time, assign to them in order to enable the council to discharge its duties. If a member starts from or returns to a station which is not his usual place of residence, the travelling allowance to be paid for such journey shall not exceed the amount admissible for a journey from or to his usual place of residence.(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.(3)Non-official members of the council travelling by rail shall furnish a certificate to the effect that they travelled by the first class. They shall also furnish when claiming full travelling allowance for journeys by rail, a certificate in one of the following forms according to the circumstances:-I Certified that concessional rates were not obtainable for any of the journeys covered by this bill.ORII Certified that concessional rates obtainable for the journeys on.. (date) could not be availed of for the following reasons:Explanation. - Members of the First Class Committee will be entitled to accommodation by the highest class other than air-conditioned accommodation provided on the line by which they travel. They may draw, in addition to the actual fare of the class by which they travel, an allowance (for incidental expenses) calculated at the rate of 6 paise per kilometre in lieu of half of the first-class fare.(4)No travelling allowance shall be paid to any member coming to a meeting of the council from his residence outside the State for that portion of his journey to and fro lying outside the limits of this State.(5)A city official member shall be paid a conveyance allowance of Rs.30 (rupees thirty only) for each day he attends a meeting or meetings of the council or of its committee or committees.(6)A sitting fee of Rs. 50 (rupees fifty only) per day in case of mufassal non-official members and Rs. 40 (Rupees forty only) in the case non-official members be paid on such days of attendance; and that no daily allowance be paid to them in addition.(7)Official members shall be paid travelling allowance at the rates admissible to them for journeys on tour under the Tamil Nadu Travelling Allowance Rules.(8)The expenditure shall, in all cases, be met from the funds of the council.(9)The president shall be paid a conveyance allowance of Rs. 50 (rupees fifty only) per month to meet the transport charges for attending the office to perform his duties.
