Tamil Nadu Payment of Salaries (Second Amendment) Act, 2006*
| [Tamil Nadu Act No. 31 of 2006] | [14th December, 2006] |
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 Fifty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th December, 2006 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, 2006.
(2) It shall be deemed to have come into force on the 1st day of September, 2006.
2. Amendment of section 12.- 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),-
(1) in sub-section (2), for the expression "six thousand rupees per mensem", the expression "eight thousand rupees per mensem" shall be substituted;
(2) In sub-section (3), in clause (b), for the expression "two thousand rupees per mensem", the expression "four thousand rupees per mensem" shall be substituted.
3. Amendment of section 12-A.- In section 4 of the principal Act-
(1) in sub-section (3), for the expression ‘six thousand rupees per mensem’, the expression "eight thousand rupees per mensem" shall be substituted;
(2) in sub-section (4),-
(a) in clause (a), in sub-clause (ii), for the expression "two thousand rupees per mensem", the expression "four thousand rupees per mensem" shall be substituted;
(b) in clause (b), in sub-clause (ii), for the expression "two thousand rupees per mensem", the expression "four thousand rupees per mensem" shall be substituted.
4. Amendment of section 12-B.- In section 6-A of the principal Act,-
(1) in sub-section (3), for the expression "six thousand rupees per mensem", the expression "eight thousand rupees per mensem" shall be substituted;
(2) in sub-section (4), in clause (ii), for the expression "two thousand rupees per mensem", the expression "four thousand rupees per mensem" shall be substituted.
5. Amendment of section 12.- In section 12 of the principal Act,-
(1) in sub-section (1-A), for the expression "four thousand rupees per mensem", the expression "six thousand rupees per mensem" shall be substituted;
(2) in sub-section (1-AA), for the expression "two thousand rupees per mensem", the expression "four thousand rupees per mensem" shall be substituted.