Tamil nadu act 019 of 1986 : Tamil Nadu Payment of Salaries (Amendment) Act, 1986

Preamble

Tamil Nadu Payment of Salaries (Amendment) Act, 1986*

[Tamil Nadu Act No. 19 of 1986][17th February, 1986]

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-seventh Year of the Republic of India as follows:-

* Received the assent of the Governor on the 17th February, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.

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, 1986.

(2) It shall be deemed to have come into force on the 1st July, 1985.

Section 2. Amendment of section 3, Tamil Nadu Act XX of 1951

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 seven hundred rupees per mensem", the expression "two thousand and one hundred rupees per mensem" shall be substituted.

Section 3. Amendment of section 4, Tamil Nadu Act XX of 1951

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 seven hundred rupees par mensem", the expression "two thousand and one hundred rupees per mensem" shall be substituted;.

(b) in sub-section (2), for the expression "one thousand and, four hundred rupees per mensem", the expression "one thousand and seven hundred rupees per mensem" shall be substituted.

Section 4. Amendment of section 5, Tamil Nadu Act XX of 1951

4. Amendment of section 5, Tamil Nadu Act XX of 1951.- In section 5 of the principal Act,-

(a) in sub-section (1), for the expression "one thousand and seven hundred rupees per mensem", the expression "two thousand and one hundred rupees per mensem" shall be substituted;.

(b) in sub-section (2), for the expression "one thousand and four hundred rupees per mensem" the expression "one thousand and seven hundred rupees per mensem" shall be substituted.

Section 5. Amendment of section 6-A, Tamil Nadu Act XX of 1951

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 four hundred rupees per mensem", the expression "one thousand and seven hundred rupees per mensem" shall be substituted.