Section 6A in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
6A. [ [Vide G. O. Ms. No. 1325 Public (Legislature Wing), dated the 9th August, 1989 (With effect from the 11th February, 1989).]
The Parliamentary Secretary to the Chief Minister shall be eligible for travelling allowance and daily allowance at the rates applicable to the Deputy Speaker in rule 6].
