Tamil Nadu Payment of Salaries (Second Amendment) Act, 1995*
| [Tamil Nadu Act No. 22 of 1995] | [6th July, 1995] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 6th July, 1995 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, 1995.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 12-B.- In section 12-B of the Tamil Nadu Payment of Salaries Act, 1951, (???)-
(1) after sub-section (1), the following sub-section shall be inserted, namely:-
"(1A) Where any person entitled to pension under sub-section (1) is also entitled to pension for having been a Member of Parliament, such parson shall be entitled to receive the pension under sub-section (1) in addition to such pension to which he is entitled for having been a Member of Parliament.’.
(2) in sub-section (3), in the second proviso, in clause (a), the words "the Parliament or" shall be omitted.