Tamil Nadu Payment of Subsistence Allowance (Amendment) Act, 1997*
| [Tamil Nadu Act No. 1 of 1997] | [14th February, 1997] |
An Act to amend the Tamil Nadu Payment of Subsistence Allowance Act, 1981
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eight Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th February, 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 Subsistence Allowance (Amendment) Act, 1997.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Section 4.- In section 4 of the Tamil Nadu Payment of Subsistence Allowance Act, 1981 (Tamil Nadu Act 43 of ???).
(1) for the expression "they shall issue a certificate for that amount", the expression "the Government shall issue a certificate for that amount together with such amount of compensation as the Government may think fit" shall be substituted;
(2) after the second proviso, the following provision shall be added, namely:-
"Provided also chat the amount of compensation under this section shall not exceed fifty percent of the amount of subsistence allowance or two hundred and fifty rupees whichever is less".