Tamil Nadu Payment of Salaries (Amendment) Act, 1989*
| [Tamil Nadu Act No. 11 of 1989] | [17th May, 1989] |
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 in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th May, 1989 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, 1989.
(2)(a) This Act, except section 6 shall be deemed to have come into force on the 11th day of February, 1989.
(b) Section 6 shall be deemed to have come into force on the 1st day of April, 1986.
2. Amendment of section 6.- In section 6 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) (hereinafter referred to as the principal Act),-
(1) for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) There shall be paid to each of the Parliamentary Secretaries a salary of one thousand and seven hundred rupees per mensem.";
(2) in sub-section (1-A),-
(a) the expressions "including the Chief Parliamentary Secretary" and "or the Chief Parliamentary Secretary" shall be omitted;
(b) for the expression "if they occupy", the expression "if he occupies" shall be substituted;
(3) sub-section (2) shall be omitted.
3. Amendment of section 6-B.- In section 6-B of the principal Act, in sub-sections (1) and (2), the expression "the Chief Parliamentary Secretary" shall be omitted.
4. Amendment of section 7.- In section 7 of the principal Act,-
(1) in sub-section (1), after the expression "Deputy Speaker", the expression "the Parliamentary Secretary" shall be insetted;
(2) in sub-section (2),-
(a) in clause, (i), the word "and" occurring at the end shall be omitted;
(b) in clause (ii), the word "and" shall be added at the end;
(c) after clause (ii), the following clause shall be added, namely:-
"(iii) any liability arising with effect on and from the 11th day of February, 1989 out of the use of any conveyance provided under sub-section (1) incurred to third parties by the Parliamentary Secretary or any person in his employment."
5. Amendment of section 10.- In section 10 of the principal Act, the expression "the Chief Parliamentary Secretary" shall be omitted.
6. Amendment section 12-B.- In section 12-B of the principal Act, in sub-section (1), in the second proviso, after clause (b), the following clause shall be added, namely:-
"(c) who ceases to be a citizen of India or who has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgement of allegiance or adherence to a foreign State."