Section 7(1) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(1)for the portion of each journey performed by railway, one single railway fare of the highest class of accommodation available in the train other than air-conditioned I class accommodation, plus fractional fare at 10 P. per kilometre;[***] [Proviso was omitted G. O. Ms. No. 1523, Public (Establishment-I and Legislature), dated the 9th November 2000.]
