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State of Tamilnadu - Section

Section 20 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955

20.

The State Government may, by order, relax the provisions of these rules in any particular case to such extent or subject to such conditions or modification as may be specified in such order and also fix the rates of travelling and daily allowances applicable to the case.AnnexureForm A(See rule 15)Travelling Allowance Bill Form for the Use of the Member of the [assembly.] [Vide G.O. Ms. No. 479, Public (Estt-I and Legislature), dated the 22nd April 1992.]
District Name &Designation       This space is reserved for use in TreasuryOffice and Accountant-General's Office
Usual place of residence     Head of service Month of    
          Voucher No. of    
          List of payment    
Date (forenoon or afternoon) Place of departure Place of arrival [K.M. for which mileage is claimed] [Vide G.O. Ms. No. 2339, Public (Elections), dated the 30th August 1973.] Date of attendance at the meeting or halt at theplace of meeting for which daily allowance is claimed Purpose Remarks
Departure Arrival            
(1) (2) (3) (4) (5) (6) (7) (8)
               
Instructions for preparing travelling allowance bills - (1) Journeys of different kinds and journeys and halts should not be entered on the same line.
(2)Number of [Kms.] [Vide G. O. Ms. No. 2339, Public (Elections), dated the 30th August 1973.] travelled should be entered in all cases of journeys by road.
(3)Fractions of K.M. on the total of a bill for anyone journey should not be charged for.
(4)The departure or arrival should be indicated by adding along with the date, the letters a.n. or f.n., as the case may be.
  Rs.P. Details for item 4
1. Railway fare for single/[double AC.2 Tier] [Vide G.O. Ms. No. 1523, Public (Establishment-I and Legislature), dated the 9th November 2000 (with effect from the 9th November 2000).]    
class at Rs.    
Fractional fare for    
2.[0.25 Paise/0.50 per K.M. for ....] [Vide G O. Ms. No. 488, Public (Estt-I and Legislature), dated the 22nd April 1992.]    
3. Daily allowance for .... days    
[Rs. 500/- per day] [Vide G.O. Ms. No. 1307, Public (Establishment-I and Legislature), dated the 23rd July 2007 (With effect from 1st April 2007).]    
4. Deductions    
Net claim    
Rupees......... I certify that for the days for which dailyallowance is claimed in this bill, I have attended the meeting.
Please Pay to............  
Signature of Member.............. Stamp
Contents received............ Member, Tamil Nadu Legislative Assembly.
Banker or Agent............. countersigned forRs..........(in figures)
  (in words) Rupees..............
   
[Authorised Officer] [Vide G.O. Ms. No. 1243, Public (Establishment-I), dated the 24th June 1981.],[Legislative Assembly] [Vide G.O. Ms. No. 1206, Public (Establishment-I), dated the 20th June 1986 (with effect from the 16th February 1984).] Secretariat.For use in the TreasuryPay Rs.................Treasury Officer..........For use of the Accountant-General's OfficeTotal amount of bill...........Details of objection...........Admitted ..................Disallowed-------------Objected to[Form-B] [Vide G.O. Ms. No. 35, Legislature, dated the 1st June 1959.][See rule (19)(a)](Form To Be Filled In By Members For Preparing Travelling Allowance Bill)