Tamil Nadu Payment of Salaries (Third Amendment) Act, 1994*
| [Tamil Nadu Act No. 57 of 1994] | [5th December, 1994] |
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-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th December, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (i) This Act may be called the Tamil Nadu Payment of Salaries (Third Amendment) Act, 1994.
(ii) This Act except section 7 shall be deemed to have come into force on the 1st day of April, 1994.
2. Amendment of section 3.- 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), for the expression "three thousand and five hundred rupees per mensem", the expression "four thousand and five hundred rupees per mensem" shall be substituted.
3. Amendment of section 4.- In section 4 of the principal Act-
(1) in sub-section (1), for the expression "three thousand and five hundred rupees per mensem", the expression "four thousand and five hundred rupees per mensem" shall be substituted;
(2) in sub-section (2), for the expression "three thousand and two hundred rupees per mensem", the expression "four thousand rupees per mensem" shall be substituted.
4. Amendment of section 6-A.- In section 6-A of the principal Act-
(1) in sub-section (1), for the expression "three thousand and two hundred rupees per mensem", the expression "four thousand rupees per mensem" shall be substituted;
(2) in sub-section (2), for the expression "three thousand and two hundred rupees per mensem", the expression "four thousand rupees per mensem" shall be substituted.
5. Amendment of section 12-A.- In section 12 of the principal Act-
(1) in sub-section (1), in clause (a), for the expression "one thousand two hundred and fifty rupees per mensem", the expression "one thousand and five hundred rupees per mensem" shall be substituted;
(2) in sub-section (1-A), for the expression "eight hundred rupees per mensem", the expression "one thousand rupees per mensem" shall be substituted;
(3) in sub-section (1-AA), for the expression "constituency allowance of two hundred and fifty rupees per mensem and a postal allowance of two hundred and fifty rupees per mensem", the expression "constituency allowance of three hundred rupees per mensem and a postal allowance of three hundred and fifty rupees per mensem" shall be substituted.
6. Amendment of section 12-B.- In section 12-B of the principal Act, in sub-section (1)-
(1) for the expression "five hundred rupees per mensem", the expression "seven hundred rupees per mensem" shall be substituted;
(2) in the first proviso, for the expression "one thousand rupees per mensem", the expression "one thousand and four hundred rupees per mensem" shall be substituted.
7. Insertion of new section 12-C.- After section 12-B of the principal Act, the following section shall be inserted, namely:-
"12-C. Free bus pass to former members.- (1) Every person, who had been a member of the Legislative Assembly or the Legislative Council or both, but had ceased to be such member, shall be provided with one free non-transferable bus pass which shall entitle him to travel at any time within any part of the State of Tamil Nadu by any bus run and operated by any Transport Corporation owned by the State Government.
(2) The bus pass referred to in sub-section (1) shall be issued by such authority and in such manner as may be prescribed".