Section 2 in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951);(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;(c)"Form" means the forms appended to these rules;(d)"Member" means a Member of the Tamil Nadu Legislative Assembly including any such member who holds any of the offices referred to in sections 3, 4 and 6;(e)"Secretary" means the Secretary to the Tamil Nadu Legislative Assembly;(f)"State" means the State of Tamil Nadu; and(g)"Transit by Railway Allowance" means an allowance payable to every Member of the Legislative Assembly including any such Member who holds any of the offices referred to in sections 3, 4 and 6 of the Act for the purpose of travelling either singly or with his or her spouse or any other relative in one or more journeys by any class by any railway in India.
