Section 5 in Grant of Travelling Allowance to Trustees of Religious Institutions Rules
5. Executive Officer appointed as trustee to be paid travelling advance out of the funds of the institution.
- If an Executive Officer of a religious institution is appointed as a trustee or a fit person, of some other institution, such trustee or fit person, shall be entitled to draw, from out of the funds of the institution of which he is a trustee or fit person, travelling allowance under the Tamil Nadu Travelling Allowance Rules.
