Tamil Nadu Payment of Salaries (Amendment) Act, 2005*
| [Tamil Nadu Act No. 5 of 2005] | [9th May, 2005] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th May, 2005 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, 2005.
(2) All Sections except Section 6 shall be deemed to have come into force on the 15th day of September, 2001.
(3) Section 6 shall be deemed to have come into force on the 1st day of April, 2005.
2. Amendment of Section 3.- In Section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) (hereinafter referred to as the principal Act),-
(a) in sub-section (2), for the expression "three thousand rupees", the expression "six thousand rupees" shall be substituted;
(b) after sub-section (2), the following sub-section shall be added, namely:-
"(3) There shall be paid to the Chief Minister and to each of the other Ministers who are members of the Governor's Council of Ministers,-
(a) a contingency allowance of three thousand rupees per mensem; and
(b) a constituency allowance of two thousand rupees per mensem.".
3. Amendment of Section 4.- In Section 4 of the principal Act,-
(a) in sub-section (2), for the expression "six thousand and five hundred rupee", the expression "seven thousand rupees" shall be substituted;
(b) in sub-section (3), for the expression "three thousand rupees", the expression "six thousand rupees" shall be substituted;
(c) after sub-section (3), the following sub-section shall be added, namely:-
"(4)(a) There shall the paid to the Speaker,-
(i) a contingency allowance of three thousand rupees per mensem; and
(ii) a constituency allowance of two thousand rupees per mensem.
(b) There shall be paid to the Deputy Speaker,-
(i) a contingency allowance of two thousand and five hundred rupees per mensem; and
(ii) a constituency allowance of two thousand rupees per mensem."
4. Amendment of Section 6A.- In Section 6-A of the principal Act,-
(a) in sub-section (1), for the expression "six thousand and five hundred rupees", the expression "seven thousand rupees" shall be substituted;
(b) in sub-section (2), for the expression "six thousand and five hundred rupees", the expression "seven thousand rupees" shall be substituted;
(c) in sub-section (3), for the expression "three thousand rupees", the expression "six thousand rupees" shall be substituted;
(d) after sub-section (3), the following sub-section shall be added, namely:-
"(4) There shall be paid to the Leader of the Opposition and Chief Government Whip in the Legislative Assembly,-
(i) a contingency allowance of two thousand and five hundred rupees per mensem; and
(ii) a constituency allowance of two thousand rupees per mensem.".
5. Amendment of section 12.- In Section 12 of the principal Act,-
(a) in sub-section (1-A), for the expression "three thousand and five hundred rupees", the expression "four thousand rupees" shall be substituted;
(b) in sub-section (1-AA), for the expression "a constituency allowance of eight hundred and seventy five rupees per mensem and a postal allowance of eight hundred and seventy five rupees per mensem", the expression "a constituency allowance of two thousand rupees per mensem and a postal allowance of one thousand and five hundred rupees per mensem" shall be substituted;
(c) in sub-section (2-A), for the expression "five hundred rupees", the expression "one thousand rupees" shell be substituted;
(d) in sub-section (4-B), for the expression "two thousand seven hundred and fifty rupees", the expression "four thousand rupees" shall be substituted;
(e) in sub-section (4-D), for the expression "rupees two thousand", the expression "rupees two thousand and five hundred" shall be substituted.
6. Amendment of section 12-B.- In Section 12-B of the principal Act, in sub-section (1), for the expression "five thousand rupees", the expression "six thousand rupees" shall be substituted.