Section 6(b) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(b)[ for journeys of the nature described in clauses (i), (ii), (iii) and (iv) of sub-rule (a) performed by the Deputy Speaker, travelling and daily allowances shall be admissible at the rates and upon conditions applicable to Ministers and specified in the Tamil Nadu Ministers Travelling Allowance Rules, 1951 issued with G.O. Ms. No. 42, Finance, dated the 23rd January, 1952 as amended, from time to time, and all references in those rules to a Minister shall, for purpose of this rule, be construed as references to the Deputy Speaker.] [Vide G. O. Ms. No. 2228, Public (Establishment and Legislature), dated the 28th April 1978.]
