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TAMIL NADU PAYMENT OF SALARIES (SECOND AMENDMENT) ACT, 2008
T.N. Act No.47/2008
TAMIL NADU PAYMENT OF SALARIES (SECOND AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on November 28, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.364, page 222-223, dated December 2, 2008).
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 Fifty-ninth 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 (Second Amendment) Act, 2008
(2) It shall be deemed to have come into force on the 1st day of April 2008.
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),-
(1) in sub-section (1), for the expression “seven thousand rupees per mensem”, the expression “eight thousand rupees per mensem” shall be substituted;
(2) in sub-section (2), for the expression “eight thousand rupees per mensem”, the expression “ten thousand rupees per mensem” shall be substituted;
(3) in sub-section (3),-
(a) in clause (a), for the expression “three thousand rupees per mensem”, the expression “four thousand rupees per mensem” shall be substituted;
(b) in clause (b), for the expression “four thousand rupees per mensem”, the expression “five thousand 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 “seven thousand rupees per mensem”, the expression “eight thousand rupees per mensem” shall be substituted;
(2) in sub-section (2), for the expression “seven thousand rupees per mensem”, the expression “eight thousand rupees per mensem” shall be substituted;
(3) in sub-section (3), for the expression “eight thousand rupees per mensem”, the expression “ten thousand rupees per mensem” shall be substituted;
(4) in sub-section (4),-
(1) in clause (a)
(a) in sub-clause (i), for the expression “three thousand rupees per mensem”, the expression “four thousand rupees per mensem” shall be substituted;
(b) in sub-clause (ii), for the expression “four thousand rupees per mensem”, the expression “five thousand rupees per mensem” shall be substituted;
(2) in clause (b)
(a) in sub-clause (i), for the expression “two thousand and five hundred rupees per mensem”, the expression “three thousand and five hundred rupees per mensem” shall be substituted;
(b) in sub-clause (ii), for the expression “four thousand rupees per mensem”, the expression “five 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 “seven thousand rupees per mensem”, the expression “eight thousand rupees per mensem” shall be substituted;
(2) in sub-section (2), for the expression “seven thousand rupees per mensem”, the expression “eight thousand rupees per mensem” shall be substituted;
(3) in sub-section (3), for the expression “eight thousand rupees per mensem”, the expression “ten thousand rupees per mensem” shall be substituted;
(4) in sub-section (4),-
(a) in sub-clause (i), for the expression “two thousand and five hundred rupees per mensem”, the expression “three thousand and five hundred rupees per mensem” shall be substituted;
(b) in clause (ii), for the expression “four thousand rupees per mensem”, the expression “five thousand rupees per mensem” shall be substituted;
5. Amendment of Section 12.- In Section 12 of the principal Act,-
(1) in sub-section (1), in clause (a), for the expression “two thousand rupees per mensem”, the expression “three thousand rupees per mensem” shall be substituted;
(2) in sub-section (1-A), for the expression “six thousand rupees per mensem”, the expression “seven thousand rupees per mensem” shall be substituted;
(3) in sub-section (1-AA), for the expression “a constituency allowance of four thousand rupees per mensem and a postal allowance of one thousand and five hundred rupees per mensem”, the expression “a constituency allowance of five thousand rupees per mensem and a postal allowance of two thousand and five hundred rupees per mensem” shall be substituted;
(4) in sub-section (4-B), for the expression “four thousand rupees per mensem”, the expression “five thousand rupees per mensem” shall be substituted;
6. Amendment of Section 12-B.- In Section 12-B of the principal Act,-
(1) in sub-section (1), for the expression “seven thousand rupees per mensem”, the expression “eight thousand rupees per mensem” shall be substituted;
(2) in sub-section (2-C), for the expression “three thousand and five hundred rupees per mensem”, the expression “four thousand rupees per mensem” shall be substituted;
(3) in sub-section (2-CC), for the expression “three thousand and five hundred rupees per mensem”, the expression “four thousand rupees per mensem” shall be substituted;
