Section 4 in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987
4. Payment of transit by railway allowance.
- Every Member shall, for every financial year, be paid by the Secretary or the [Authorised [Officer] [Vide G.O. Ms. No. 659, Public (Establishment-I and Legislature), dated the 21st June 1993.]] a sum in accordance with sub-section (1) of section 12-A of the Act towards transit by railway allowance in two equal instalments, payable in the months of April and October.
