Tamil Nadu Payment of Salaries (Amendment) Act, 1995*
| [Tamil Nadu Act No. 11 of 1995] | [5th July, 1995] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th July, 1995 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, 1995.
(2) It shall come into force at once.
2. Amendment of section 12-A.- In section 12-A of the Tamil Nadu Payment of Salaries Act, 1951, (Tamil Nadu Act XX of 1951) to sub-section (1), the following proviso shall be added, namely:-
"Provided that transit by railway allowance under this sub-section shall not be paid to any member who is in receipt of free railway pass issued by the Central Government or by any other authority, for having been a Member of Parliament."