Tamil Nadu Payment of Salaries (Amendment) Act, 1987*
| [Tamil Nadu Act No. 44 of 1987] | [1st December, 1987] |
An Act further to amend the Tamil Nadu Payment of Salaries Act, 1951
Be it enacted by the Legislative Assembly of the State of Tamil Nadu to the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st December, 1987 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, 1987.
(2) It shall be deemed to have come into force on the 1st April, 1987.
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) (hereinafter referred to as Act), in sub-section (4-B), for the expression "three hundred and fifty rupees per mensem", the expression "four hundred and fifty rupees per mensem" shall be substituted.
3. Amendment of section 12-A, Tamil Nadu Act XX of 1951.- In section 12-A of the Principal Act, in sub-section for the expression "four thousand and ax hundred rupees", the expression "five thousand six hundred and fifty rupees" shall be Substituted.