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State of Tamilnadu - Section

Section 4 in Tamil Nadu Legislators Hostel (Accommodation) Rules, 1969

4. [ Charge for Member's family and guests. [Vide G.O. Ms. No. 221, Public (Elections-IV), dated the 6th February 1970.]

(1)
(a)A Member's family, if and when accompanied by the Member, shall be allowed to pay the concessional rent of two rupees and fifty paise per day per head for the stay in the Legislators Hostel.
(b)The charges for accommodation specified in clause (a) shall be payable even on the days when the Member is entitled to rent-free accommodation under sub-rule (1) of rule 3.
(c)The charge for a continuous stay of not less than thirty days shall be sixty rupees per head for every period of thirty days of such continuous stay and pro rata for fractions of a month.]
Explanation. - For the purpose of this sub-rule, "Member's Family" includes father, mother, spouse and children of tie Member.
(2)[ Guests of Members accommodated in their room between 8.00 p.m. and 8.00 a.m. shall be charged at Rs. 2.50 per head per day:] [Vide G.O. Ms. No. 307, Public (Establishment), dated the 7th March 1973.]Provided that the number of such guests shall not exceed two at a time:Provided further that no guests shall be allowed to stay in the rooms when Legislature is not in session.
(3)[ Rental charges [for separate room accommodation for guests of Members] [Vide G.O. Ms. No. 1133, Public (Establishment-I and Legislature), dated the 9th October 2001.] shall be collected as in the Table below:Table
  Single Room (per day) Rs. Double Room (per day) Rs.
For the first five days 60.00 100.00
Beyond five days 100.00 150.00]