Tamil Nadu Payment of Salaries (Amendment) Act, 1999*
| [Tamil Nadu Act No. 41 of 1999] | [1st December, 1999] |
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 Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st December, 1999 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, 1999.
(2) It shall be deemed to have come into force on the 1st day of April, 1999.
2. Amendment of section 12.- In section 12 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) (hereinafter referred to as the principal Act), in sub-section (4-B), for the expression "one thousand seven hundred and fifty rupees", the expression "two thousand seven hundred and fifty rupees" shall be substituted.
3. Amendment of section 12-A.- In section 12-A of the principal Act, in sub-section (1), for the expression "ten thousand rupees", the expression fifteen thousand rupees" shall be substituted.
4. Amendment of section 12-B.- In section 12-B of the principal Act,-
(1) in sub-section (1),-
(a) for the expression "three thousand rupees", the expression "five thousand rupees" shall be substituted;
(b) the first proviso shall be omitted;
(c) in the second proviso, for me expression "two thousand rupees", the expression "three thousand rupees" shall be substituted;
(2) after sub-section (2-A), the following sub-section shall be inserted, namely
"(2-B)"??? person entitled to pension under this section dies, the family of such ??? be entitled to receive fifty per cent of such pension subject to such conditions ??? be prescribed.
Explanation.- For the purposes of this sub-section, in the case of person who is entitled to pension under this sub-section, "family" means-
(i) wife in the case of a male person or husband in the case of a female person;
(ii) son who has not attained the age of twenty one years and unmarried daughter who has not attained the age of twenty four years including such son and daughter adopted legally;
(iii) father and mother in the case of unmarried person.";
(3) in Explanation-I, the expression "and not more than fire years" shall be omitted;
(4) Explanation-II shall be omitted.