Tamil nadu act 037 of 1981 : Tamil Nadu Payment of Salaries (Amendment) Act, 1981

Preamble

Tamil Nadu Payment of Salaries (Amendment) Act, 1981*

[Tamil Nadu Act No. 37 of 1981]*[9th June, 1981]

An Act further to amend the Tamil Nadu Payment of Salaries Act, 1951

Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 11th May, 1981, Part IV-Section 1, pages 597 and 598.

* Received the assent of the Governor on the 6th June, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 9th June, 1981 Vaikasi 27, Thunmathi-2012-Thiruvalluvar Aandu

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Payment of Salaries (Amendment) Act, 1981.

(2)(i) Clause (1) of section 2 shall be deemed to have come into force on the 1st May, 1981.

(ii) Clause (3) of section 2 shall be deemed to have come into force on the 1st July, 1980.

Section 2. Amendment of section 12, Tamil Nadu Act XX of 1951

2. Amendment of section 12, Tamil Nadu Act XX of 1951.- In section 12 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951),-

(1) in sub-section (1-A), for the expression "three hundred and fifty rupees per mensem", the expression "four hundred rupees per mensem" shall be substituted;

(2) in sub-section (4-B), for the expression "telephone allowance of one hundred and fifty rupees per mensem irrespective of the fact whether he has any telephone or not", the following shall be substituted, namely:-

"telephone allowance of-

(a)(i) one hundred and fifty rupees per mensem with effect on and from the 1st July, 1980; and

(ii) two hundred and fifty rupees per mensem with effect on and from the 1st May, 1981,

if he has a telephone at his residence;

(b)(i) two hundred rupees per mensem with effect on and from the 1st July, 1980; and

(ii) throe hundred rupees per mensem with effect on and from the 1st May, 1981,

if he has no telephone at his residence.";

(3) in sub-section (4-C) for the word "alone", the words "and fee quarterly rent at the rate of one hundred and seventy-five rupees per quarter" shaft be substituted.

SECTIONS