Section 7(2) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(2)mileage at ["25-P"] [Vide G.O. Ms. No. 488, Public (Establishment-I and Legislature), dated the 22nd April 1992.] per kilometer for the portion performed by road if the places are connected by any public transport; or mileage at ["50 P"] [Vide G.O. Ms. No. 488, Public (Establishment-I and Legislature), dated the 22nd April 1992.] per kilometer for the portion performed by road, if the places are not connected by any public conveyance; and(ii)daily allowance at [Rs. 500 per day.] [Vide G.O. Ms. No. 1307, Public (Establishment-I and Legislature), dated the 23rd July 2007 (With effect from the 1st April 2007).](b)[ [Deleted.] [Vide G.O. Ms. No. 1647, Public (Legislature Wing), dated the 12th October 1987 (With effect from the 1st April 1987).]](c)A member, who attends a meeting may draw daily allowance admissible to him under clause (ii) of sub-rule (a) -(i)for each day of attendance at the meeting;(ii)[ for two days before and the day after a continuous meeting of the Assembly and for one day before and one day after the meeting of any committee, as the case may be, provided that the member is present at the place of meeting on those days; and] [Vide G.O. Ms. No. 23, Legislative Assembly, dated the 11th April 1968.](iii)for days of adjournment in the course of a continuous meeting, provided that the member is present at the place of the meeting on those days and provided further that the member attends the sitting on the day before adjournment as well as on the day of the re-assembly.Explanation. - A meeting shall be deemed to be continuous, if the number of days between the last day of a meeting and the first day of another meeting whether held in the same place or not is not more than [four.] [Vide G.O. Ms. No. 53, Legislative Assembly, dated the 10th October 1962.](d)(i)During an adjournment in the course of a continuous meeting, if a member leaves the place of meeting, he may draw either the daily allowance admissible to him under clause (ii) of sub-rule (a) for a period of adjournment or a single railway fare of the highest class of accommodation available in the train, other than air-conditioned I Class accommodation or the portion performed by railway of the journey to and from his usual place of residence, whichever is less provided he attends the sitting on the day before the adjournment as well as on the day of the re-assembly.(ii)During the adjournment of a meeting for a period exceeding five days if a member does not return to his usual place of residence and attends the sitting on the date on which it re-assembles after the adjournment, he may draw either the daily allowance admissible to him under clause (ii) of sub-rule (a) for the period of adjournment or the travelling allowance which would have been admissible to him if he had returned to his usual place of residence under clause (i) of sub-rule (a), whichever is less.(iii)If during an adjournment, a member proceeds from one place of meeting to another place of meeting, he may draw travelling allowance for the journey between the two places and daily allowance for the days of halt during the period of adjournment at either or both the places of meeting at the rates admissible to him under the rules, provided he attends the meeting on the day before adjournment as well as on the day of the re-assembly.Explanation. - (1) The expression "adjournment" means interval between one meeting and another and may consist of holidays or non-holidays or of both.
