Municipal Corporation of Chennai (Regulation of Payment of Conveyance Allowance to Mayor, Deputy Mayor and other Members of Council) Rules, 1972

The Municipal Corporation of Chennai (Regulation of Payment of Conveyance Allowance to Mayor, Deputy Mayor and other Members of Council) Rules, 1972

Published vide Notification G.O. Ms. No. 958, Rural Development and Local Administration, dated 9th May 1972

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SRO No. A-530 of 1972. - In exercise of the powers conferred by the proviso to section 25-A read with clause (a) of sub-section (2) of section 347 of the [Chennai] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Governor of Tamil Nadu hereby makes the following rules relating to the payment of conveyance allowance to the Mayor, Deputy Mayor and other members of the council of the Corporation of [Chennai], the same having been previously published as required by clause (a) of section 348 of the said Act.

2. The rules hereby made shall be deemed to have taken effect from the 1st October 1971.
3. Short title.- These rules may be called the Municipal Corporation of [Chennai](Regulation of Payment of Conveyance Allowance to the Mayor, Deputy Mayor and other Members of the Council) Rules, 1972.
4. Admissibility on conveyance allowance.- The Mayor, Deputy Mayor and other members of the Corporation Council shall be paid a conveyance allowance of Rs. 250 (Rupees two hundred and fifty only) per mensem towards the expenses incurred by them on conveyance in the discharge of their official duties.
5. Restrictions of claim.- Neither the Mayor, Deputy Mayor nor the other members of the Corporation Council, who are provided with cars by the Corporation exclusively for their use in the discharge of their official duties, shall be entitled to claim conveyance allowance.
6. Debit of expenditure.- The conveyance allowance paid with reference to these rules shall be met from the funds of the Corporation.