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State of Tamilnadu - Section

Section 2 in Grant of Travelling Allowance to Trustees of Religious Institutions Rules

2. Conditions shall be those laid down in the Tamil Nadu Travelling Allowance Rules.

- The conditions for the payment of travelling allowance, daily allowance or mileage [xxx] [Words 'to the members of the Area Committee of were omitted by G O. Ms. No. 1379, Revenue, dated the 6th May 1970.] to the trustees of religious institutions shall, unless otherwise provided for in these rules, be the same as those laid down in the Tamil Nadu Travelling Allowance Rules.[xxx] [Rule 2, the heading Part 1.-Travelling allowance rules relating to 'to members of the Area Committee' were omitted by G O. Ms. No. 1379, Revenue, dated the 6th May 1970.]