Section 10B in Tamil Nadu Ministers Travelling Allowance Rules, 1951
10B. [ [Vide G.O. Ms. No. 107, Public (Allowances-I) dated the 26th May 1981.]
Where a Minister proceeding on tour reserves accommodation for the air journey and subsequently cancels it in the exigencies of public service, an expenditure involved for the cancellation of the accommodation shall be met from the State funds. The cancellation or postponement of such air journeys shall, however, be intimated to Air lines Corporation, as soon as possible, so that the cancellation fee charged by the Corporation may be minimised.]
