Tamil Nadu Payment of Salaries (Amendment) Act, 1994*
| [Tamil Nadu Act No. 31 of 1994] | [13th June, 1994] |
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-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th June, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 303, dated June 13, 1994.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Payment of Salaries (Amendment) Act, 1994.
(2) It shall come into force on such date as the State Government ??? notification, appoint.
2. Insertion of new section 13-A.- After section 13 of the Tamil Nadu Payment of Salaries Act, 1951, (Tamil Nadu Act XX of 1951) the following section shall be inserted, namely:-
"13-A. Group Insurance Scheme.- (1) Every member of the Legislative Assembly including any such member who holds any of the offices referred to in sections 3, 4, 6 and 6-A shall be entitled to the benefits of Group Insurance Scheme, the policy of which shall be obtained by the authority, as may be prescribed, from the Life Insurance Corporation of India, on the life of such members.
(2) The annual premium amount fixed by the Life Insurance Corporation of India towards such Group Insurance Scheme shall be paid by the authority referred to in sub-section (1).
(3) A sum of three hundred rupees per year shall be recovered towards such Group Insurance Scheme, as a token amount, from the salary of every member of the Legislative Assembly including any such member who holds any of the offices referred to in sections 3, 4, 6 and 6-A:
Provided that such sum of three hundred rupees shall not be recovered from the member for the period for which be relinquishes under section 13, the whole of salary or allowance entitled to under this Act.
(4) The State Government may make rules governing, such Group Insurance Scheme, in consultation with the Life Insurance Corporation of India"