Tamil nadu act 040 of 1995 : Tamil Nadu Payment of Salaries (Tamil Amendment) Act, 1995

Preamble

Tamil Nadu Payment of Salaries (Tamil Amendment) Act, 1995*

[Tamil Nadu Act No. 40 of 1995][11th December, 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 11th December, 1995 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Payment of Salaries (Tamil Amendment) Act, 1995.

(2) It shall be deemed to have come into force on the 1st day of April, 1995.

Section 2. Amendment of section 3

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 "four thousand and five hundred rupees per mensem", the expression "five thousand rupees per mensem" shall be substituted.

Section 3. Amendment of section 4

3. Amendment of section 4.- In section 4 of the principal Act,-

(1) in sub-section (1), for the expression "four thousand and five hundred rupees per mensem", the expression "five thousand rupees per mensem" shall be substituted.

(2) in sub-section (2), for the expression "four thousand rupees per mensem", the expression "four thousand and five hundred rupees per mensem" shall be substituted.

Section 4. Amendment of section 6-A

4. Amendment of section 6-A.- In section 6-A of the principal Act,-

(1) in sub-section (1), for the expression "four thousand rupees per mensem", the expression "four thousand and five hundred rupees per mensem" shall be substituted;

(2) in sub-section (2), for the expression "four thousand rupees per mensem", the expression "four thousand and five hundred rupees per mensem", shall be substituted.

Section 5. Amendment of section 12

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 and five hundred rupees per mensem", the expression "one thousand and seven hundred rupees per mensem" shall be substituted;

(2) in sub-section (1-AA) for the expression "constituency allowance of three hundred rupees per mensem and a postal allowance of three hundred and fifty rupees per mensem", the expression "constituency allowance of four hundred rupees per mensem and a postal allowance of four hundred and fifty rupees per mensem" shall be substituted;

(3) in sub-section (4-B), for the expression "eight ??? rupee? per mensem", the expression "nine hundred rupees per mensem" shall be substituted.

Section 6. Amendment of section 12-B

6. Amendment of section 12-B.- In section 12-B of the principal Act, in sub-section (1),-

(1) for the expression "seven hundred rupees per mensem", the expression "eight hundred rupees per mensem" shall be substituted;

(2) in the first proviso,-

(a) for the expression "fifty rupees per mensem", the expression "one hundred rupees per mensem" shall be substituted,

(b) for the expression "one thousand and four hundred rupees per mensem", the expression "one thousand and five hundred rupees per mensem" shall be substituted.