Section 12 in Tamil Nadu Legislative Assembly (Salaries and Reimbursement of Medical Expenses to Members) Rules, 1979
12. [ Recovery of dues, if any. [Vide G.O. Ms.No. 904, Public (Establishment-I), dated the 14th March 1989.]
- Dues, if any, towards arrears of legislator's hostel rent, guest charges/Trunk call and Phonogram charges, loss of library books of any other dues to the Legislative Assembly Secretariat or to former Legislative Council Secretariat or the house rent due to the Government or the advance sanctioned to the Member for the purchase of handloom cloth or any other dues to Government from the member shall be recovered from the salary payable to him.]
