Tamil Nadu Payment of Salaries (Amendment) Act, 2007*
| [Tamil Nadu Act No. 31 of 2007] | [4th November, 2007] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 4th November, 2007 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, 2007.
(2) It shall be deemed to have come into force on the 1st day of April, 2007.
2. Amendment of section 12.- In section 12 of the Tamil Nadu Payment of Salaries Act, 1951 (??? 1951) (hereinafter referred to as the principal Act),-
(1) after sub-section (4-D), the following sub-section shall be inserted, namely:-
"(4-E) 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 vehicle allowance of rupees five thousand per mensem.";
(2) in sub-section (5), for the expression "and the consolidated allowance referred to in sub-section (4-D)", the expression "the consolidated allowance referred to in sub-section (4-D) and the vehicle allowance referred to in sub-section (4-E)" shall be substituted.
3. Amendment of section 12-A.- In section 12-A of the principal Act, in sub-section (1), for the expression "fifteen thousand rupees", the expression "twenty 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 "six thousand rupees per mensem", the expression "seven thousand rupees per mensem" shall be substituted;
(b) in the second proviso, for the expression "three thousand rupees", the expression "four thousand rupees" shall be substituted;
(2) sub-section (2-B) shall be renumbered as clause (i) of that sub-section and after clause (i) as so renumbered and before the Explanation thereunder, the following clause shall be inserted, namely:-
"(ii) If there is any increase in pension by virtue of this section, the family referred to in clause (i) shall also be entitled to receive fifty percent of such increase in pension with effect from the date from which such increase in pension under this section is given effect to."
(3) after sub-section (2-B), the following sub-section shall be inserted, namely:-
"(2-BB) Where any person entitled to pension under sub-section (1) died before the 1st day of April, 1999, the family of such member shall be entitled to receive a family pension of rupees three thousand 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).";
(4) in sub-section (2-C), for the expression "rupees three thousand", the expression "rupees three thousand and five hundred" shall be substituted.