Section 18 in Tamil Nadu Educational Inspection Code
18. Absence of officers for attending conferences or meetings.
- Officers are often called upon to attend conferences or meetings or appointed on committees of other State Governments, the Central Government, quasi-Government bodies like Universities, etc. In these cases, the officers have to attend such conferences, meeting, etc., either in their personal capacity or as representatives of the Government. The absence of these officers from their normal place of duty on such occasions should be treated as follows: -(i)If an officer attends a conference, meeting, etc., as a representative of the State Government, the period of his absence should be treated as on duty;(ii)If an officer is permitted to attend any such conference, meeting, etc., on the request of any other State Government, Central Government, a quasi-Government body like the University or a private body and if he is paid remuneration, the period of absence should be treated as casual leave or other leave for which he is eligible and if he is not paid any remuneration, it should be treated as on duty, in either case the Government, the quasi-Government body or the private body concerned will meet the officer's travelling allowance and daily allowance for. the period in question;(iii)If an officer is permitted to attend a conference, meeting, etc., in his personal capacity, the period of his absence should be treated as casual leave or other leave for which he is eligible (G.O. Ms. No. 2055, Home (Service), dated the 20th October 1954).
