Section 10(c) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(c)[ The members who are entitled, to travel by the highest class of accommodation available in the train, other than air-conditioned I Class accommodation, travelling from stations beyond Tiruchirappalli in the Tiruchirappalli-Danushkbdi Section to Chennai and back, may claim the actual fare paid by them and the incidental expenses calculated on the main line route.] [Vide G.O. Ms. No. 48, Legislative Assembly, dated the 13th September 1962.]
