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State of Tamilnadu - Section

Section 9 in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987

9. Decision of the Secretary is final.

- The decision of the Secretary shall be final on all matters relating to the payment of transit by railway allowance not specifically provided for in these rules.AppendixForm - A(See rule 5)Head of AccountBill for Payment of Transit by Railway Allowance to the Members of the Tamil Nadu [Legislative Assembly] [Vide G.O. Ms. No. 264, Public (Establishment-I and Legislature), dated the 30th March 1994 (with effect from 17th July 1993).] or in the Event of the Death of the Member, his Legal heir.Month of...........Year.......Voucher No....................
SI. No. Name of the Member or, in the event of deathof the Member, his legal heir Payment of Transit by Railway Allowance *Deductions if any **Net Amount Remarks
(1) (2) (3) (4) (5) (6)
    Rs.P. Rs.E Rs.E Rs.P.
           
           
           
  (Total................)      
* Details** Should be expressed both in figures and words.Certified that the amount has not been drawn previously. Passed for payment of Rs........... (Rupees.............. only).The Secretary or Authorised Officer, Legislative Assembly Secretariat.Form-B(See rule 7)Stamped Receipt for Payment of Transit by Railway Allowance by ChequeReceipt No........Dated:..............Received a cheque bearing No...............dated ................ for Rs .............. (Rupees .............. only) from the Secretary or the Authorised Officer, Legislative Assembly Secretariat, Chennai-9, being the Payment of Transit by Railway Allowance for the First/Second instalment.
(Sd)...................Member, Legislative Assembly [or, in the event of death of the Member, his legal heir.] [Vide G.O. Ms. No. 264, Public (Establishment-I and Legislature), dated the 30th March 1994 (with effect from the 17th July 1993).]