Section 1(xii) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(xii)[ "Session" means the period of time between the first meeting of the Assembly upon the summons of the Governor under clause (1) of Article 174 of the Constitution of India and its prorogation or dissolution under clause (2) of the said Article.] [Vide G.O. Ms. No. 488 Public (Establishment-I and Legislature), dated the 22nd April 1992]
