Section 13A in Tamil Nadu Legislative Assembly (Salaries and Reimbursement of Medical Expenses to Members) Rules, 1979
13A. [ Residual claims of former Member of the Tamil Nadu Legislative Council. [Vide G.O. Ms.No. 92, Public (Establishment-I and Legislature), dated the 20th January 1994 (With effect from 1st June 1991).]
- These rules shall apply mutatis mutandis to claims arising up to the 31st October 1986 in respect of the former Member of the Council.]
