Section 7 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
7.
Rules 8 to 19 shall apply to all members except the Ministers, the Speaker, the Deputy Speaker and Parliamentary Secretaries.(a)A member who attends a meeting or goes over to Chennai for the purpose of making or subscribing an oath or affirmation under Article 188 of the Constitution of India, when the Assembly is not in session, as the case may be, may draw -(i)for one journey from his usual place of residence to the place of meeting and one journey back there from to his usual place of residence -(1)for the portion of each journey performed by railway, one single railway fare of the highest class of accommodation available in the train other than air-conditioned I class accommodation, plus fractional fare at 10 P. per kilometre;[***] [Proviso was omitted G. O. Ms. No. 1523, Public (Establishment-I and Legislature), dated the 9th November 2000.](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.(2)Daily allowance is admissible for the day of arrival in Chennai, if a member arrives in the forenoon and for the day of departure from Chennai, if a member departs in the afternoon.(e)[ [Deleted.] [Vide G.O. Ms. No. 1243, Public (Establishment-I), dated the 24th June 1981.](f)[ Where a member, during a continuous sitting, has attended the meeting for not less than seven days and returns to his usual place of residence, he may draw a single railway fare of the highest class of accommodation available in the train other than air-conditioned I Class accommodation plus fractional fare and mileage to and fro as provided in the rules.] [Vide G.O. Ms. No. 52, Legislative Assembly, dated the 2nd November 1968.](ff)[ Every member, who travels with his/her spouse shall, once during every session of the Assembly, be entitled to one railway fare of the highest class of accommodation available in the train other than air-conditioned 1st Class railway fare for his/her spouse from the usual place of residence to the place where the session of the Legislative Assembly is held and for the return journey from such place.] [Vide G.O. Ms. No. 488, Public (Establishment-I and Legislature), dated the 22nd April 1992.](g)A Member who participates in a tour may draw -(i)for one journey from his usual place of residence to the place where the tour commences and from there to the places visited by the committee and for one journey back there from to his usual place of residence, travelling allowance at the rates admissible to him under clause (i) of sub-rule (a); and(ii)daily allowance for the period of the tour at the rates admissible to him under clause (ii) of sub-rule (a) inclusive of the day on which the tour commences or ends.Explanation. - The dates of commencement and conclusion of a tour shall be determined by the Chairman of the Committee.(h)If free transport is provided for a member of Committee for any portion of the tour, no allowances other than daily allowance shall be admissible to him for that portion of the tour. But, if a member of a committee does not avail himself of the free transport for any portion of the tour, draw travelling allowance for that portion of the journey admissible to him under these rules.(i)[ If free boarding and lodging are provided for a member of a committee on tour, he shall draw only one-fourth of the daily allowance admissible to him under these rules. If only boarding or lodging is allowed free to a member, he shall draw daily allowance at one-half of the rates admissible to him under these rules.] [Vide G.O. Ms. No. 53, Legislative Assembly, dated the 19th August 1959.](j)Whenever the member attend meetings at Ootacamund or Kodaikanal or whenever tours are undertaken by committees to such places the rates of daily allowance and mileage shall be increased by 50 per cent.
