Tamil Nadu Payment of Salaries (Amendment) Act, 1985*
| [Tamil Nadu Act No. 4 of 1985] | [30th March, 1984] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th March, 1984 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Payment of Salaries (Amendment) Act, 1985.
(2)(i) The provisions of this Act, except clause (b) of section 6 and section 8, shall be deemed to have come into force on the 1st April, 1984.
(ii) Clause (b) of section 6 and section 8 shall be deemed to have come into force on the 16th February, 1984.
2. Amendment of section 3, Tamil Nadu Act XX of 1951.- In section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) (hereinafter referred to as the principal Act) for the expression "one thousand and five hundred rupees per mensem", the expression "one thousand and seven hundred per mensem" shall be substituted.
3. Amendment of section 4, Tamil Nadu Act XX of 1951.- In section 4 of the principal Act,-
(a) in sub-section (1), for the expression "one thousand and five hundred rupees per mensem", the expression "one thousands and seven hundred rupees per mensem shall be substituted,
(b) In sub-section (2), for the expression "one thousand and two hundred rupees per mensem" the expression one thousand and four hundred rupees per mensem" shall be substituted.
4. Amendment of section 5, Tamil Nadu Act XX of 1951.- In section 5 of the principal Act,-
(a) in sub-section (1), for expression "one thousand and five hundred rupees per mensem", shall be substituted.
(b) in sub-section (2), for the expression "one thousand and 3 hundred rupees per mensem", the expression "one thousand and hundred rupees per mensem" shall be substituted.
5. Amendment of section 6-A, Tamil Nadu Act XX of 1951.- In section 6-A of the principal Act, in sub-section (1), for the expression "one thousand and two hundred rupees per mensem", expression "one thousand and four hundred rupees per mensem" shall be substituted.
6. Amendment of section 12, Tamil Nadu Act XX of 1951.- In section 12 of the principal Act,-
(a) in sub-section (1), in clause (a), for the expression "three hundred rupees per mensem", the expression "five hundred rupees per mensem" shall be substituted;
(b) in sub-section (4-A), in clause (b) for the expression "Secretary, Legislative Assembly Department or Secretary, Legislative Council Department", the expression "Secretary, Legislative Assembly Secretariat or Secretary, Legislative Council Secretariat" shall be substituted.
7. Amendment of section 12-A, Tamil Nadu Act XX of 1951.- I section 12-A of the principal Act, in sub-section (1), for the expression "Every Member of the Legislate Assembly or of the Legislative Council, who does not hold any of the offices referred to in sections 3 to 6 shall, for every financial year, be provided with railway coupons for a value of three thousand rupees", the expression "Every Member of the Legislative Assembly or of the Legislative ??? including any such Member who holds any of the offices referral to in sections 3 to 6 shall, for every financial year, be provided with railway coupons for a value of four thousand rupees" shall be substituted.
8. Construction of references.- In the application of any rule, notification, form or order made or issued under the principal Act, any, reference to the Legislative Assembly Department or the Legislative Council Department shall, unless the context otherwise requires, be deemed to be a reference to the Legislative Assembly Secretariat or the Legislative Council Secretariat, as the case may be.