Tamil Nadu Payment of Salaries (Second Amendment) Act, 1989*
| [Tamil Nadu Act No. 33 of 1989] | [17th November, 1989] |
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 Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th November, 1989 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, 1989.
(2) It shall be deemed to have come into force on the 1st day of June, 1989.
2. Amendment of section 4.- In section 4 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) (hereinafter referred to as the principal Act), in sub-section (2), for the expression "one thousand and seven hundred rupees per mensem the expression "one thousand and nine hundred rupees per mensem" shall be substituted.
3. Amendment of section 6.- In section 6 of the principal Act, in sub-section (1), for the expression "one thousand and seven hundred rupees per mensem" the expression "one thousand and nine hundred rupees pet mensem" shall be substituted.
4. Amendment of Section 6-A.- In section 6-A of the principal Act, in sub-section (1), for the expression "on thousand and seven hundred rupees per mensem", the expression "one thousand and nine hundred rupees per mensem" shall be substituted.
5. Amendment of section 12.- In section 12 of the principal Act, in sub-section (1-A), for the expression "five hundred rupees per mensem" the expression "seven hundred rupees per mensem" shall be substituted.