Section 6 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
6. [ [Vide G. O. Ms. No. 35, Legislature, dated the 1st June 1959.]
(a)The Deputy Speaker shall be eligible for travelling allowance -(i)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 therefrom to his usual place of residence in respect of such continuous meeting of the [Assembly];(ii)for journeys for attending conferences or committees of Presiding Officers of Legislatures whether held inside or outside India;(iii)for one journey from his usual place of residence to the place of meeting of a Committee of which he is a member and back therefrom; and(iv)[ for journeys performed anywhere within the State of Tamil Nadu for participating in any public or official function arranged by the State Government or by any Local Authority.] [Vide G. O. Ms. No. 1314, Public (Elections), dated the 15th December 1978.](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.](c)The Headquarters of the Deputy Speaker shall, during a session, be deemed to be at the place fixed for meeting of the Assembly under Article 174 of the Constitution and at all other times be deemed to be at his usual place of residence.(d)The Deputy Speaker shall not be eligible for daily allowance for the days of the meeting of the Assembly.(e)The Deputy Speaker may present bills for travelling allowance without the counter-signature of a controlling officer. The Deputy Speaker shall specify in the travelling allowance bill the nature of the business in connection with which the journey was performed.[Explanation. - For the purpose of this rule, a meeting shall be deemed to be continuous, if the number of days of adjournment between the last days of a meeting and the first day of another meeting does not exceed ten.] [Vide G. O. Ms. No. 6, Legislative Assembly, dated the 8th February 1964.](f)The Deputy Speaker shall be entitled to take with him during his journey under this rule, his Personal Assistant and one [Office Assistant] [Vide G. O. Ms. No. 488 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.[The sub-rule (f) shall be deemed to have come into force on 17th day of January, 1970.] [Vide G. O. Ms. No. 63, Legislative Assembly, dated the 26th September 1969.](g)[ [Omitted.] [Omitted by G. O. Ms. No. 2228, Public (Establishment-I), dated the 28th April, 1978].]]
