Section 19 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
19. [ [Vide G.O. Ms. No. 1243, Public (Establishment-I), dated the 24th June 1981.]
(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.Any member may have his travelling allowance bills prepared at the office of the Secretary, if he so desires.(b)(i)The travelling allowance bills of Members for their journey from their usual place of residence to the place of meeting will be paid by cheque at the office of the Secretary on bills counter-signed by the Secretary or by the Authorised Officer.(ii)Bills similarly countersigned for the daily allowance permissible under these rules for actual days of attendance or halts during a meeting and for travelling allowance for the return journey to their usual place of residence may also be paid by cheque at the office of the Secretary even before the conclusion of the meeting.(c)If a Member, who has been paid travelling allowance in advance for his journey, does not perform the proposed return journey, he shall report the fact to the office of the Secretary for communication to the [" Accountant-General"], Tamil Nadu. The Accountant-General, Tamil Nadu, will intimate to the office of the Secretary, the amount recoverable from each Member. The Secretary will then take steps to recover the amount paid in excess either in cash or by recovery from the Member's next travelling allowance bill.]
