Section 5(a) in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987
(a)On receipt of the requisition from a member or in the event of the death of a member his legal heir, for claiming transit by railway allowance for first/second instalment, a bill for payment of such allowance shall be prepared in "Form A" annexed to these rules, scrutinised and passed for payment by the Secretary or the Authorised Officer.
