Tamil Nadu Payment of Salaries (Third Amendment) Act, 1981*
| [Tamil Nadu Act No. 58 of 1981]* | [17th September, 1981] |
An Act further to amend the Tamil Nadu Payment of Salaries Act, 1951.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 31st August, 1981, Part IV-Section 1, page 880.
* Received the assent of the Governor on the 16th September, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 17th September, 1981 Purattasi 1, Thunmathi-2012 - Thiruvalluvar Aandu.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Payment of Salaries (Third Amendment) Act, 1981.
(2) It shall be deemed to have come into force on the 1st May, 1981.
2. Amendment of section 12-A, Tamil Nadu Act XX of 1951.- In section 12-A of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951), in sub-section (1), for the words "two thousand rupees", the words "two thousand and five hundred rupees" shall be substituted.