Section 2 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
2. [ [Vide G.O. Ms. No. 479, Public (Establishment-I and Legislature), dated the 22nd April 1992.]
(a)The Speaker shall be eligible for travelling allowance for one journey from his usual place of residence to Chennai or to any other place fixed under Article 174 of the Constitution for a meeting of the Assembly and for one journey back there from to his usual place of residence in respect of each session of the Assembly.(b)[ The Speaker shall be eligible for travelling allowance -(i)for journey 7 performed for attending Conferences or Committees of Presiding Officers of Legislatures whether held inside or outside India;(ii)for journeys in connection with visiting other Legislatures either inside or outside India; and(iii)[ for journeys performed anywhere in India for participating in any public function or official function or for receiving civic address.]](c)The headquarters of the Speaker shall, during a session, be deemed to be at the place fixed for a meeting of the Assembly under Article 174 of the Constitution and at all other times deemed to be at his usual place of residence.(d)The Speaker shall not be eligible for daily allowance for the days of the meeting of the Assembly.(e)The Speaker shall be entitled to take with him during his journeys under this rule, his Personal Assistant and one [Office Assistant] [Vide G.O. Ms. No. 479, Public (Establishment-I and Legislature), dated the 22nd April 1992.] and they shall be entitled to travelling allowance for such journeys in accordance with the Travelling Allowance Rules applicable to Government servants drawing similar pay.]
