Section 19(a) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
(a)A Member shall before claiming travelling allowance in respect of himself/herself or his/her spouse for the journey from his/her usual place of residence to the place of meeting or for the return journey from the place of meeting to his/her usual place of residence, fill in and sign Form "B" or "D", as the case may be, and deliver the same to the office of the Secretary.
