Section 5 in Tamil Nadu Legislators Hostel (Accommodation) Rules, 1969
5. Mode of payment of charges.
(1)Any charge due by a Member under any of these rules shall be paid -(a)in the case of continuous stay of not less than thirty days, at the end of the period of every thirty days, and(b)in any other case, at the time the Member vacates the room.(2)Any such charge as is referred to in sub-rule (1) in arrears by any Member shall be recovered from the travelling allowance bill and/or the salary bill of the Member concerned.(3)No Member shall be provided with accommodation when [Legislative Assembly] [Vide G.O. Ms. No. 483, Public (Establishment-I and Legislature), dated the 22nd April 1992.] is not in session if the arrears of hostel rent at any time is Rs. 250 (Rupees two hundred and fifty only) or more.
