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State of Tamilnadu - Section
Section 3 in Grant of Travelling Allowance to Trustees of Religious Institutions Rules
3. Rate of travelling allowance, etc., to trustee.
- A trustee shall be entitled to draw, from out of the institution of which he is a trustee, travelling advance at the rates mentioned in the Table below for journeys made by him in connection with the business of the religious institution:[The Table [Table was substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]]| Income of the institution (in rupees) | Journey by Train | Journey by Road | Daily Allowance (in rupees) |
| Up to 10,000 | Actual train fare II class & dearnessallowance | Actual bus fare & dearness allowance | Rs. 15.00 |
| 10,001 to 2,00,000 | -do- | --- | Rs. 20.00 |
| 2,00,001 and above | -do- | --- | Rs. 30.00 |