Section 26 in Regulations of the Tamil Nadu Agricultural University
26. Daily and travelling allowances.
(1)Officers and other employees of the University and other persons who have to travel on University business shall be paid daily and travelling allowances as per the Tamil Nadu Government Travelling Allowance Rules, as amended from time to time(2)(a)Members of the Board of Management shall be entitled to draw daily and travelling allowances as applicable to Grade I Officers under the Tamil Nadu Government Travelling Allowance Rules.(b)Employee whose minimum pay in the time scale is Rs. 400 and above per month shall be eligible for travelling allowances as per Grade-Ill Officer coming under the Tamil Nadu Government Travelling Allowance Rules.(c)All other employees shall be entitled to draw daily and travelling allowance under the Tamil Nadu Government Travelling Allowance Rules, with reference to the basic pay plus personal pay, if any.(d)Employees of the State or Central Government or Corporate Bodies who have to travel on University business shall be paid daily and travelling allowances admissible under the rules governed by their respective parent organisation.(e)Members of the Academic Council, Board of Studies, other Committees specially constituted and other invitees, who do not come under any of the categories mentioned above, but travel on University business shall be paid daily and travelling allowances applicable to Grade I Officers of the Government of Tamil Nadu or to non-official members of the State Government I Class Committee as they prefer.(3)All tours by the employees outside the State of Tamil Nadu shall be authorised by the Vice-Chancellor, on the recommendation of the concerned superior.(4)All other tours within the State by the officers and other employees shall be authorised as detailed in Appendix XIII and XV.(5)All travel outside India by the Officers and other employees shall be authorised by the Board of Management on the recommendation of the Vice-Chancellor.(6)The Comptroller, with the approval of the Vice-Chancellor, shall issue standing orders relating to the preferring of daily and travelling allowances claims.
