Tamil Nadu Payment of Salaries (Second Amendment) Act, 1986*
| [Tamil Nadu Act No. 69 of 1986] | [10th December, 1986] |
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 Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th December, 1986 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 (Second Amendment) Act, 1986.
(2) Sections 2, 3, 4, 5 and 6 shall be deemed to have come into force on the 4th June, 1986.
2. Amendment of section 3, 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 referred to as the principal Act), for the expression "and a house rent of a sum not exceeding two thousand rupees per mensem as may be fixed by the Public Works Department of the State Government", the expression "and, subject to such maximum limit, as may be prescribed, a house rent of such sum per mensem as the Public Works Department of the State Government may, from time to time, fix with reference to the prevailing rate of rent," shall be substituted.
3. Amendment of section 4, Tamil Nadu Act XX of 1951.- In section 4 of the principal Act,-
(a) in sub-section (1), for the expression "and a house rent of a sum not exceeding two thousand rupees per mensem as may be fixed by the. Public Works Department of the State Government", the expression "and, subject to such maximum limit as may be prescribed, a house rent of such sum per mensem as the Public Works Department of the; State Government may, from time to time, fix with reference to the prevailing rate of rent," shall be substituted;
(b) in sub-section (2), for the expression "and a house rent of a sum not exceeding one thousand and five hundred rupees per mensem as may be fixed by the Public Works Department of the State Government", the expression "and subject to such maxima limit as may be prescribed, a house rent of such sum per mensum as the Pubiic Works Department of the State Government may, from timei to time, fix with reference to the prevailing rate of rent," shall be substituted.
4. Amendment of section 5, Tamil Nadu Act XX of 1951.- In section 5 of the principal Act,-
(a) in sub-section (1), for the expression "and a house rent of a sum not exceeding two thousand rupees per mensem as may be fixed by the Public Works Department of the State Government", the expression "and, subject to such maximum limit as may be prescribed, a house rent of such yum per mensem as the Public Works Department of the State Government may, from time to time, fix with reference to the prevailing rate) of rent," shall be substituted;
(b) in sub-section (2), for the expression "and a house rent of a sum not exceeding one thousand and five hundred rupees per mensem as may be fixed by the Public Works Department of the State Government", the expression "and, subject to such maximum limit as may be prescribed, a ??? of such sum per mensem as the Public Works Department of the State Government may, from time to time, fix with reference to the prevailing rate of rent," shall be substituted.
5. Amendment of section 6, Tamil Nadu Act XX of 1951.- In section 6 of the principal Act, in sub-section (1-A), for the expression "a house rent of a sum not exceeding one thousand and five hundred rupees per mensem as may be fixed by the Public Works Department of the State Government", the expression li subject to such maximum limit as may be prescribed, a house rent of such um per mensem as the Public Works Department of the State government may, from time to time, fix with reference to the ??? rate of rent shall be substituted.
6. Amendment of section 6-A, Tamil Nadu Act XX of 1951.- In section 6-A of the principal Act,-
(a) in sub-section (1), for the expression "and a house rent; a sum not exceeding one thousand and five hundred rupees per mensem as may be fixed by the Public Works Department of the late Government", the expression "and, subject to such maximum suit as may be prescribed, a house rent of such sum per mensem as ??? Public Works Department of the State Government may, from ??? to time, fix with reference to the prevailing rate of rent," shall ??? substituted;
(b) in sub-section (2), for the expression "a, house rent of a sum not exceeding one thousand and five hundred rupees per mensem as may be fixed by the Public Works Department of the State Government", the expression, "subject to such maximum limit as may be prescribed, a house rent of such sum per mensem as the Public Works Department of the State Government may, from time to time, fix with reference to the prevailing rate, of rent," shall be substituted.
7. Amendment of section 12-A, Tamil Nadu Act XX of 1951.- In section 12-A of the principal Act,-
(1) in sub-section (1), for the expression "four thousand rupees", the expression "four thousand and six hundred rupees" shall, be substituted and shall be deemed to have been substituted with effect on and from the 1st April, 1986;
(2) with effect on and from the 1st April, 1987,-
(a) for the marginal heading, the following marginal heading shall be substituted, namely:-
"Payment for transit by railway";
(b) for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) Every member of the Legislative Assembly including any such member who holds any of the offices referred to in sections 3, 4 and 6 shall, for every financial year, be entitled to receive in such manner and subject to such conditions, as may be prescribed, a sum of four thousand and six hundred rupees in two equal instalments payable in the months of April and October, for the purpose of travelling either singly or with his or her spouse or any other relative in one or more journeys by any class by any railway in India."
8. Amendment of section 14, Tamil Nadu Act XX of 1951.- In section 14 of the principal Act, after sub-section (4), the following sub-section shall added, namely:-
"(5) Notwithstanding anything contained in sub-section (4), the State Government may make rules in respect of payment of house rent under sections 3, 4, 5, 6 and 6-A, so as to have retrospective effect on and from a date not earlier than the 4th June, 1986."