Tamil Nadu Payment of Salaries (Second Amendment) Act, 1997*
| [Tamil Nadu Act No. 52 of 1997] | [28th October, 1997] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 28th October, 1997 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, 1997.
(2) It shall be deemed to have come into force on the 1st day of April, 1997.
2. Amendment of section 3.- Section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) (hereinafter referred to as the principal Act) shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-section shall be added namely:-
"(2) There shall be paid to the Chief Minister and to each of the other; Ministers who are members of the Governor's Council of Ministers, a compensatory allowance of two thousand rupees per mensem.".
3. Amendment of section 4.- In section 4 of the principal Act, after sub-section (2), the following sub-section shall be added, namely:-
"(3) There shall be paid to the Speaker and Deputy Speaker, a compensatory allowance of two thousand rupees per mensem.".
4. Amendment of section 6-A.- In section 6-A of the principal Act, after sub-section (2), the following sub-section shall be added, namely:-
"(3) There shall be paid to the Leader of the Opposition and Chief Government Whip in the Legislative Assembly, a compensatory allowance of two thousand rupees per mensem."
5. Amendment of section 12.- In section 12 of the principal Act, in sub-section (1-A), for the expression "one thousand and five hundred rupees" the expression "three thousand and five hundred rupees" shall be substituted.
6. Amendment of section 12-B.- In section 12-B of the principal Act, -
(1) in sub-section (1), for the expression "eight hundred rupees", the expression "one thousand two hundred and fifty rupees" shall be substituted;
(2) in the first proviso to sub-section (1), for the expression "one thousand and five hundred rupees", the expression "two thousand and five hundred rupees" shall be substituted.