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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(2)If a nominated or co-opted member is not a resident of the place where the meeting of the Authority is held, he shall be paid, in addition to the sitting fee, a conveyance allowance as may be determined by the Authority, from time to time, when no vehicle is provided to him for attending the meeting.