Section 4A in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987
4A. [ Death of Member. [Vide G.O. Ms. No. 264, Public (Establishment-I and Legislature), dated the 30th March 1994 (with effect from 17th July 1993).]
- In the event of the death of a Member, unclaimed and un-disbursed amount of Transit by railway allowance due till the date of his death, if any, shall be paid to his legal heir, after recovering the dues, if any, to the Legislative Assembly Secretariat or to' the Government.]
