Tamil Nadu Payment of Salaries (Amendment) Act, 1992*
| [Tamil Nadu Act No. 33 of 1992] | [12th June, 1992] |
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 Forty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 1992 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, 1992.
(2) Section 5 shall be deemed to have come into force on the lat day of September, 1991 and the other provisions of the Act shall come into force at once.
2. Amendment of long title.- In the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) (hereinafter referred to at the principal Act), in the long title, for the words "Leaders of the Opposition, Chief Government Whip, Government Whip", the words "Leader of the Opposition, Chief Government Whip" shall be substituted.
3. Amendment of preamble.- In the preamble to the principal Act, for the words "Leaders of the Opposition, Chief Government Whip, Government Whip", the words "Leader of the Opposition, Chief Government Whip" shall be substituted.
4. Amendment of Section 6-A.- In section 6-A of the principal Act, in the marginal heading, for the words "Leaders of the Opposition and Government Whip", the words "Leader of the Opposition and Chief Government Whip" shall be substituted.
5. Amendment of Section 12.- In section 12 of the principal Act,-
(1) after sub-section (1-A), the following sub-section shall be inserted, namely:-
"(1-AA) Every member of the Legislative Assembly who does not hold any of the offices referred to in sections 3, 4, 6 and 6-A shall be entitled to receive a constituency allowance of two hundred ind fifty rupees per mensem."
(2) in sub-section (2),-
(a) after the expression "sub-section (1-A)", the expression "the constituency allowance referred to in sob-section (1-AA)", shall be inserted;
(b) in the provisos, after the words the compensatory allowance the words "the constituency allowance" shall be inserted.
(3) in sub-section (5), after the expression "sub-section (1-A)", the expression "the constituency allowance inferred to in sub-section (1-AA)" shall be inserted.