Tamil Nadu Payment of Salaries (Amendment) Act, 1998*
| [Tamil Nadu Act No. 40 of 1998] | [10th December, 1998] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th December, 1998 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, 1998.
(2) It shall be deemed to have come into force on the 1st day of June, 1998.
2. Amendment of section 3.- In section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act ??? of 1951) (hereinafter referred to as the principal Act), in sub-section (2), for the expression "two thousand rupees", the expression "three thousand rupees" shall be substituted.
3. Amendment of section 4.- In section 4 of the principal Act, in sub-section (3), for the expression "two thousand rupees", the expression "three thousand rupees" shall be substituted.
4. Amendment of section 6-A.- In section o-A of the principal Act, in sub-section (3), for the expression "two thousand rupees", the expression "three thousand rupees" shall be substituted.
5. Amendment of section 12.- In section 12 of the principal Act,-
(1) in sub-section (1-AA), for the expression "six hundred ard twenty-five rupees" in two places where it occurs, the expression "eight hundred and seventy-five rupees" shall be substituted;
(2) in sub-section (2-A), for the expression "two hundred and fifty rupees", the expression "five hundred rupees" shall be substituted;
(3) in sub-section (2-AA), for the expression "fifty thousand rupees", the expression "one lakh rupees" shall be substituted;
(4) in sub-section (4-B), for the expression "one thousand two hundred and fifty rupees", the expression "one thousand seven hundred and fifty rupees" shall be substituted.
6. Amendment of section 12-B.- In section 12-B of the principal Act, in sub-section (1),-
(1) for the expression "one thousand two hundred and fifty rupees", the expression "three thousand rupees" shall be substituted;
(2) in the first proviso, for the expression "two thousand and five hundred rupees", the expression "five thousand rupees" shall be substituted;
(3) in the second proviso, for the expression "Provided further that", the following shall be substituted, namely:-
"Provided further that where any person has served either as a Member of the Legislative Assembly or as a Member of the Legislative Council or of both for a period less than one year, there shall be paid to him a pension of two thousand rupees per mensem:
Provided also that"