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TAMIL NADU PAYMENT OF SALARIES (AMENDMENT) ACT, 2012
T.N. Act No.2/2012
TAMIL NADU PAYMENT OF SALARIES (AMENDMENT) ACT, 2012
(Received the Assent of the Governor of Tamil Nadu on February 9, 2012 — Published in
Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.36, page 22,
dated February 13,2012).
Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.36, page 22,
dated February 13,2012).
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 Sixty-third Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Tamil Nadu Payment of Salaries (Amendment) Act, 2012.
(2) It shall be deemed to have come into force on the 1st day of September 2011.
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), in sub-section (3), in Clause (b), for the expression "five thousand rupees per mensem", the expression "ten thousand rupees per mensem " shall be substituted.
3. Amendment of Section 4.— In Section 4 of the principal Act, in subsection (4),—
(1) in Clause (a), in sub-clause (ii), for the expression "five thousand rupees per mensem", the expression "ten thousand rupees per mensem" shall be substituted;
(2) in Clause (b), in sub-clause (ii), for the expression "five thousand rupees per mensem", the expression "ten thousand rupees per mensem" shall be substituted.
4. Amendment of Section 6-A.— In Section 6-A of the principal Act, in sub-section (4), in Clause (ii), for the expression "five thousand rupees per mensem", the expression "ten thousand rupees per mensem" shall be substituted.
5. Amendment of Section 12.— In Section 12 of the principal Act, in sub-section (1-AA), for the expression "five thousand rupees per mensem", the expression "ten thousand rupees per mensem", shall be substituted.
6. Amendment of Section 12-B.— In Section 12-B of the principal Act, in sub-section (1), for the expression "ten thousand rupees per mensem”, the expression "twelve thousand rupees per mensem " shall be substituted.
