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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(3)If a nominated or co-opted member is deputed to attend any official work on behalf of the Authority, such member shall be entitled to travelling allowance and daily allowance as per the rates admissible to the Grade A officer of the Government.