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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(iii) in Tamil Nadu Juvenile Justice Fund Rules, 2017

(iii)transportation charges in respect of escorts, in case of Government Servant shall be allowed as per the Tamil Nadu Travelling Allowance Rules. In respect of children and in case of escorts, not being a Government Servant, the Government shall grant the actual travelling, boarding and lodging allowance.