Section 63 in Regulations of the Tamil Nadu Agricultural University
63. The travelling allowance under this regulation may be drawn only for personal effects and conveyance actually in the possession of the employee at the time when he received authoritative intimation of the transfer or when he hands over charge at the old station provided that if the employee sells any such conveyance and replaces them, he may subject always to the scale prescribed, be allowed, the cost of transport to the new station subject to a maximum of the cost of transporting from the old to the new station.
