Section 1 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
1.
(a)These rules may be called the Tamil Nadu [Legislative Assembly] [Vide G. O. Ms.No. 1243, Public (Establishment-I and Legislature), dated the 24th June 1981.] Travelling Allowance Rules, 1955.(b)These rules shall be deemed to have come into force on the 1st April 1955.(c)In these rules unless, there is anything repugnant in the subject or context, -(i)"Act" means the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951);(ii)"Assembly" means the Tamil Nadu Legislative Assembly;[(ii-A) "Authorised Officer" means the officer counter-signing the travelling allowance bills of Members, authorised by the Secretary;] [Vide G. O. Ms.No. 1243, Public (Establishment-I and Legislature), dated the 24th June 1981.](iii)[ [Omitted.] [Omitted by G.O. Ms. No. 479, Public (Establishment-I and Legislature), dated the 22nd April 1992](iv)[ "Committee" means a Committee appointed or elected by the Assembly or nominated by the Speaker under the rules of the Assembly and includes a Select Committee, but does not include any Committee appointed by the State Government;] [Vide G. O. Ms.No. 479, Public (Establishment-I and Legislature), dated the 22nd April 1992.](v)"Constitution" means the Constitution of India;(vi)[ [Omitted] [Omitted by G.O. Ms. No. 479, Public (Establishment-I and Legislature), dated the 22nd April 1992].(vii)[ "Meeting" means a meeting of the Assembly or of the Governor's address or a meeting of a Committee or two or more of the Committees combined, but does not include "tour" as defined in clause (xi) of sub-rule (c) of rule 1;] [Vide G. O. Ms.No. 479, Public (Establishment-I and Legislature), dated the 22nd April 1992.](viii)[ "Member" means the Member of the Assembly;] [Vide G. O. Ms. No. 479, Public (Establishment-I and Legislature), dated the 22nd April 1992.](ix)"Secretary" means the Secretary to the Assembly;(x)[ "Speaker" means the Speaker of the Assembly chosen as such under Articles 178 of the Constitution; and] [Vide G.O. Ms. No. 66, Legislative Assembly, dated the 4th October 1969.](xi)[ "Tour" means - [Vide G.O. Ms. No. 55, Legislative Assembly, dated the 27th November 1962.](a)a tour undertaken by a Committee in connection with its functions within the State; and(b)a tour arranged by the State Government for groups of Members to various places within the State to. study the developmental activities;](xii)[ "Session" means the period of time between the first meeting of the Assembly upon the summons of the Governor under clause (1) of Article 174 of the Constitution of India and its prorogation or dissolution under clause (2) of the said Article.] [Vide G.O. Ms. No. 488 Public (Establishment-I and Legislature), dated the 22nd April 1992]
