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