Tamil Nadu Payment of Salaries (Second Amendment) Act, 1982*
| [Tamil Nadu Act No. 24 of 1982]* | [29th April, 1982] |
An Act further to amend the Tamil Nadu Payment of Salaries Act, 1951.
Be it exacted by the Legislature of the State of Tamil Nadu in the Thirty-third Year of the Republic of India as follows:-
* ???.
* Received the assent of the Governor on the 27th April, 1982, first published in the Tamil Nadu Government Gazette Extraordinary on the 29th April, 1982 Chithirai 16, Thuunthubi, Thiruvalluvar Aandu-2013
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Payment of Salaries (Second Amendment) Act, 1982.
(2)(i) Sections 2 to 8 shall be deemed to have come into force on the 1st April, 1982.
(ii) Section 9 shall be deemed to have come into force on the 9th March, 1982.
2. Amendment of Section 5, Tamil Nadu Act XX of 1951.- In section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951), (hereinafter refers to as the principal Act), for the expression "one thousands rupees per mensem" the expression "one thousand five hundred rupees per mensem," shall be substituted.
3. Amendment of section 6-A, Tamil Nadu Act XX of 1951.- In section 4 of the principal Act,-
(a) in sub-section (1), for the expression "one thousand rupees per mensem", the expression "one thousands and five hundred rupees per mensem," shall be substituted;
(b) in sub-section (2), for the expression "seven hundred and fifty rupees per mensem", the expressjon "onee thousands and two hundred rupees per mensem," shall be substituted.
4. Amendment of section 6-B, Tamil Nadu Act XX of 1951.- In section 5 of the principal Act,-
(a) in sub-section (1), for the expression "one thousand rupees per mensem,", the expression "one thousand and five hundred rupees per mensem," shall be substituted;
(b) in sub-section (2), for the expression "seven hundred and fifty rupees per mensem,", the expression "one thousand and two hundred rupees per mensem," shall be substituted.
5. Amendment of section 12, Tamil Nadu Act XX of 1951.- In section 6-A of the principal Act, in sub-section (1), for the expression "seven hundred and fifty rupees per mensem,", the expression "one thousand and two hundred rupees per mensem," shall be substituted.
6. Amendment of section 6-B, Tamil Nadu Act XX of 1951.- In section 6-B of the principal Act, in sub-section (1), for the word "or the Leader of the Opposition in the Legislative Council", the words "the Leader of the Opposition in the Legislative Council, the Chief Government Whip in the Legislative Assembly or the Government Whip in the Legislative Council" shall be substituted.
7. Amendment of section 12, Tamil Nadu Act XX of 1951.- In section 12 of the principal Act,-
(a) in sub-section (1), in clause (a), for the expression "two hundred and fifty rupees per mensem", the expression "three hundred rupees per mensem," shall be substituted;
(b) in sub-section (4-A), in clause (a), for the words "or any other relative in the case of lady members", the words "or with any other companion" shall be substituted;
(c) for sub-section (4-B), the following sub-section shall be substituted, namely:-
"(4-B) Every member of the Legislative Assembly or of the Legislative Council, who does not hold any of the offices referred to in sections 3 to 6-A, shall be entitled to receive telephone allowance of three hundred and fifty rupees per mensem irrespective of the fact whether he has any telephone or not.";
(d) in sub-section (4-C), the expression "and the quarterly rent at the rate of one hundred and seventy-five rupees per quarter," shall be omitted.
8. Amendment of section 12-A, Tamil Nadu Act XX of 1951.- In section 12-A of the principal Act, in sub-section (1), for the expression "two thousand and five hundred rupees", the expression "three thousand rupees" shall be substituted.
9. Amendment of section 12-B, Tamil Nadu Act XX of 1951.- In section 12-B of the principal Act, in sub-section (3), for the second proviso, the following proviso shall be substituted, namely:-
"Provided further that-
(a) no such pension shall be paid to any person for the period during which such person was or is in receipt of, pension for having been a Member of the Parliament or any other State Legislature, or honorarium either from any State or the Central Government or from any company or statutory body owned or controlled by any State or the Central Government and if the amount of such pension, or honorarium is equal to, or in excess of, the pension to which he is entitled under sub-section (1);
(b) where the amount of such pension or honorarium is less than the pension to which he is entitled under sub-section (1) such person shall be entitled to receive only the "difference as pension under that sub-section."