Tamil Nadu Payment of Salaries (Amendment) Act, 2000*
| [Tamil Nadu Act No. 36 of 2000] | [2nd December, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd December, 2000 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, 2000.
(2)(i) Section 3 shall be deemed to have come into force on the 15th day of November, 1996;
(ii) Sub-sections (2) and (3) of section 2 shall he deemed to have come into force on the 1st day of June, 2000.
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),
(1) after sub-section (3), the following sub-section shall be inserted, namely:-
"(3-a) Every Member referred to in sub-section (1) shall, subject to such conditions as may be determined by rules made by the State Government, be entitled to allotment of an apartment on payment of rent of rupees two hundred and fifty per mensem:
Provided that when such Member avails the apartment accommodation, he shall not be entitled for hostel accommodation.";
(2) after sub-section (4-C), the following sub-section shall be inserted, namely:-
"(4-D) Every Member of the Legislative Assembly who does not hold any of the offices referred to in sections 3, 4, 6 and 6-A shall be entitled to receive a consolidated allowance of rupees two thousand per mensem towards the payment by such Member to an attendant who renders assistance to him.";
(3) in sub-section (5), for the expression "the postal allowance referred to in sub-section (1-AA) and the telephone allowance referred to in sub-section (4-B)", the expression "the postal allowance referred to in sub-section (1-AA), the telephone allowance referred to in sub-section (4-B) and the consolidated allowance referred to sub-section (4-1)" shall be substituted.
3. Amendment of section 12-B.- In section 12-B of the principal Act, after sub-section (2-B) the following subjection shall be inserted, namely:-
"(2-C) Where on or after the 15th day of November, 1996, any Member of the Legislative Assembly dies before the expiry of the term of his office, the family of such Member shall be entitled to receive a family pension of rupees two thousand and fisc hundred per mensem.
Explanation.- For the purposes of this sub-section, the word ‘family’ shall have the same meaning assigned to it in sub-section (2-B)."