Tamil Nadu Payment of Salaries (Amendment) Act, 1993*
| [Tamil Nadu Act No. 21 of 1993] | [27th May, 1993] |
An Act further to amend the Tamil Nadu Payment of Salaries Act, 1951
Be it enacted by the Legislative Assembly or the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 27th May, 1993 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, 1993.
(2) It shall be deemed to have come into force on the 1st day of April, 1992.
2. Amendment of section 12.- In section 12 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act ??? of 1951) (hereinafter referred to as the principal Act), in sub-section (4-B), for the expression "seven hundred rupees per mensem", the expression "eight hundred rupees per mensem shall be substituted.
3. Amendment of section 12-A.- In section 12-A of the principal Act, in sub-section (1), for the expression "seven thousand rupees", the expression" ten thousand rupees" shall be substituted.