Tamil Nadu Payment of Salaries (Amendment) Act, 1997*
| [Tamil Nadu Act No. 9 of 1997] | [14th February, 1997] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th February, 1997 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, 1997.
(2) It shall be deemed to have come into force on the 28th day of August, 1996.
2. Amendment of section 3.- In section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX 1951) (hereinafter referred to as the principal Act), for the expression "five thousand rupees per mensem" the expression "seven thousand rupees per mensem" shall be substituted.
3. Amendment of section 4.- In section 4 of the principal Act,-
(1) in sub-section (1), for the expression "five thousand rupees per mensem" the expression "seven thousand rupees per mensem" shall be substituted;
(2) in sub-section (2), for the expression "four thousand and five hundred rupees per mensem", the expression "six thousand and five hundred rupees per mensem" shall be substituted.
4. Amendment of section 6-A.- In section 6-A of the principal Act,-
(1) in sub-section (1), for the expression "four thousand and five hundred rupees per mensem" the expression "six thousand and five hundred rupees per mensem" shall be substituted;
(2) in sub-section (2), for the expression "four thousand and five wndred rupees per mensem", the expression "six thousand and five ??? rupees per mensem" shall be substituted.
5. Amendment of section 12.- In section 12 of the principal Act,-
(1) in sub-section (1), in clause (a), for the expression "one thousand and seven hundred rupees per mensem", the expression "two thousand rupees per mensem" shall be substituted:
(2) in sub-section (1-A), for the expression "one thousand rupees per mensem", the expression "one thousand and five hundred rupees per mensem shall be substituted:
(3) in sub-section (1-AA), for the expression "constituency allowance of lour hundred rupee per mensem and a postal allowance of four hundred and Fifty rupees mensem", the expression "constituency allowance of six hundred and twenty live rupees per mensem an a postal allowance of six hundred and twenty five rupees per mensem" shall be substituted;
(4) in sub-section (4-B), for the expression "nine hundred rupees per mensem", the expression "one thousand two hundred and fitly rupees per mensem" shall be substituted.
6. Amendment section 12-C.- In section 12-C of the principal Act, in sub-section (1), for the expression "which shall entitle him to travel at any time," the expression "which shall entitle him to travel either singly or with his or her spouse or with any other companion at any time" shall be substituted.