Section 18(ii) in Tamil Nadu Educational Inspection Code
(ii)If an officer is permitted to attend any such conference, meeting, etc., on the request of any other State Government, Central Government, a quasi-Government body like the University or a private body and if he is paid remuneration, the period of absence should be treated as casual leave or other leave for which he is eligible and if he is not paid any remuneration, it should be treated as on duty, in either case the Government, the quasi-Government body or the private body concerned will meet the officer's travelling allowance and daily allowance for. the period in question;
