Section 67 in Regulations of the Tamil Nadu Agricultural University
67. If an employee is not entitled to the free transport of conveyance, in addition to the personal effect, he can transport a conveyance as part of his personal effect subject to the production of vouchers or if such conveyance is transported under its own power, the employee certifies to the actual expenditure incurred and limits the total claim to the limits imposed in Regulation No. 60. In cases where an employee is transferred from Station A to Station B and within a period of six months of such transfer is again transferred to another Station C, he may be allowed the cost of carriage of personal effect from Station A to Station C subject to the conditions-
(i)that the total weights carried from Station B to Station C and from Station A to Station C does not exceed the maximum limit prescribed in the rule.(ii)that the total cost of transporting the effects from Station A to B from Station B to Station C and from Station A to C does not exceed the amount admissible from Station A to Station B plus that admissible from Station B to Station C.Note. - The cost of transport of motor car, is admissible only by the shortest route even if railways do not book cars through by that route.For Journeys by Air
