Tamil Nadu Payment of Salaries (Second Amendment) Act, 1994*
| [Tamil Nadu Act No. 35 of 1994] | [28th June, 1994] |
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 Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 28th June, 1994 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, 1994.
(2) It shall be deemed to have come into force on the 1st day of April, 1993.
2. Amendment of section 3.- In section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (hereinafter referred to as the principal Act), for the expression "three thousand rupees per mensem", the expression "three thousand and five hundred rupees per mensen" shall be substituted.
3. Amendment of section 4.- In section 4 of the principal Act,-
(1) in sub-section (1), for the expression "three thousand rupees per mensem", the expression "three thousand and five hundred rupees per mensem" shall be substituted;
(2) in sub-section (2), for the expression "two thousand and seven hundred rupee; per mensem", the expression "three thousand and two hundred rupees per mensem" shall be substituted.
4. Amendment of section 6-A.- In section 6-A of the principal Act,-
(1) in sub-section (1), for the expression "two thousand and seven hundred rupees per mensem", the expression "three thousand and two hundred rupees per mensem" shall be substituted;
(2) in sub-section (2), for the expression "two thousand and seven Hundred rupees per mensem", the expression "three thousand and two hundred rupees per mensem" shall be substituted.
5. Amendment of section 12.- In section 12 of the principal Act,-
(1) in sub-section (1), in clause (a), for the expression "one thousand rupees per mensem", the expression "one thousand two hundred and fifty rupees per mensem" shall be the substituted;
(2) in sub-section (1-AA), after the expression "constituency allowance of two hundred and fifty rupees per mensem", the expression "and a postal allowance of two hundred and fifty rupees per mensem" shall be added.
(3) in sub-section (2),-
(a) in the opening portion, after the expression "constituency allowance", the expression "and the postal allowance" shall be inserted;
(b) in the proviso, after the expression "the constituency allowance", the expression "the postal allowance" shall be inserted;
(4) in sub-section (5), after the expression "the constituency allowance", the expression "and the postal allowance" shall be inserted.