Tamil Nadu Payment of Salaries (Amendment) Act, 2008*
| [Tamil Nadu Act No. 6 of 2008] | [17th February, 2008] |
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-ninth Year off the Republic of India as follows:-
* Received the assent of the Governor on the 17th February, 2008 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, 2008.
(2) It shall the deemed to have come into force on the 1st day of October, 2007.
2. Amendment of section 12-B.- In section 12-B of the Tamil Nadu Payment of Salaries Act, 1951, after sub-section (2-C), the following sub-section shall be inserted, namely:-
"(2-CC)(i) Where, before the 15th day of November, 1996, any Member of the Legislative Assembly died before the expiry of term of his office;
(ii) Where, on or before the 31st day of October, 1986, any Member of the Legislative Council died before the expiry of the term of his office;
the family of such member shall be entitled to receive a family pension of rupees three thousand and five 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)."