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State of Tamilnadu - Section

Section 3 in Tamil Nadu Legislators Hostel (Accommodation) Rules, 1969

3. Charge for accommodation.

(1)Every Member shall be entitled to Hostel accommodation free of charge on every day of meeting, on every day of adjournment and on every such other day for which he is eligible under the Tamil Nadu [Legislative Assembly] [Vide G.O. Ms. No. 483, Public (Establishment-I and Legislature), dated the 22nd April 1992.] Travelling Allowance Rules, 1955, for daily allowance in respect of a meeting.
(2)The charge for accommodation on days other than those mentioned in sub-rule (1) shall be two rupees and fifty paise per Member per day or part thereof.
(3)The charge for a continuous stay of not less than thirty days shall be sixty rupees per Member for every period of thirty days of such continuous stay and pro rata for fractions of a month.
(4)[ Rental charges for Ex. Members of Legislative Assembly, Ex. Members of Legislative Council, Members of Parliament, Ex. Members of Parliament and officials shall be collected as in the Table below: -[Table]
  Single Room (per day) Rs. Double Room (per day) Rs.
For Ex.-Members of Legislative Assembly,Ex.Members of Legislative Council, Members of Parliament andEx-Members of Parliament for the first five days. 30.00 60.00
Beyond five days. 60.00 100.00
For Officials coining to Chennai on duty for thefirst five days. 30.00 60.00
Beyond five days 60.00 100.00]
[Vide G.O. Ms. No. 1133, Public (Establishment-I and Legislature), dated the 9th October 2001]