Section 37 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
37. Travelling allowances.
- The Chairman and other members of the [Land Board] [The word 'Board' was substituted by G. O. Ms. No. 3508, dated the 14th June 1973.] [***] [The words 'and the Sugar Factory Board', 'and of the Sugar Factory Board' and 'or the Sugar Factory Board' were omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] shall be entitled to the payment of travelling allowances for the journeys performed by them for the purposes of the said Board as shown below:-(i)The Chairman and Members of the Board who are Government servants, shall be allowed to draw travelling allowances admissible to them under the [Tamil Nadu] Travelling Allowance Rules.(ii)Any non-official who is [*] [The words 'and the Sugar Factory Board', 'and of the Sugar Factory Board' and 'or the Sugar Factory Board' were omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] [*] [The expression 'Chairman of the Land Board or' were omitted by G. O. Ms. No. 77/88, Revenue, dated the 24th March 1988.] a member of the Land Board, shall be allowed travelling allowances applicable to I Class Government Committees at the rates specified in ruling (8) to Part III of the Manual of Special Pay and Allowances, Volume I.(iii)The Chairman of the Land Board [***] [The words 'and the Sugar Factory Board', 'and of the Sugar Factory Board' and 'or the Sugar Factory Board' were omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] shall be the Controlling Officer in respect of his travelling allowance bills and the Chairman of the Land Board shall be the Controlling Officer in respect of the travelling allowance bills of the non-official members of the Land Board nominated under section 24(2) (d).Any other member of the Land Board [***] [The words 'and the Sugar Factory Board', 'and of the Sugar Factory Board' and 'or the Sugar Factory Board' were omitted by G. O. Ms. No. 3508, Revenue dated the 14th June 1973.] shall be the Controlling Officer in respect of his travelling allowance bills.
