Section 10 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
10.
(a)Mileage allowance for a journey between two stations shall be calculated with reference to the shortest ordinary route or to the route which is declared by the State Government to be the shortest route for the purpose of the travelling allowance rules. When two or more routes are equally short, the allowance shall be calculated by the cheapest.(b)If a member travels by a route which is not the shortest but is cheapest than the shortest his mileage allowance shall be calculated by the route actually used.(c)[ The members who are entitled, to travel by the highest class of accommodation available in the train, other than air-conditioned I Class accommodation, travelling from stations beyond Tiruchirappalli in the Tiruchirappalli-Danushkbdi Section to Chennai and back, may claim the actual fare paid by them and the incidental expenses calculated on the main line route.] [Vide G.O. Ms. No. 48, Legislative Assembly, dated the 13th September 1962.]
