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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(b) in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987

(b)"Authorised Officer" means an officer not below the rank of an Under Secretary, Legislative Assembly Secretariat authorised by the Secretary to claim the bill of the Member and to make payment of transit by railway allowance;