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TAMIL NADU PAYMENT OF SALARIES (AMENDMENT) ACT, 2010
T.N. ACT NO.1/2010
TAMIL NADU PAYMENT OF SALARIES (AMENDMENT) ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on January 22, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.19, page 2, dated January 22, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.1/10 – 2010 (1) CTAR page 1.1.
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 Sixtieth 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, 2010.
(2) It shall be deemed to have come into force on the 1st day of April 2009.
2. Amendment of Section 12.— In Section 12 of the
Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) (hereinafter referred to as the principal Act),-
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), in clause (a), for the expression “three thousand rupees per mensem”, the expression “eight thousand rupees per mensem” shall be substituted;
(2) for sub-section (4), the following sub-section shall be substituted, namely:-
“(4) Subject to such conditions and during such period as may be determined by rules made by the State Government, -
(a) every Member referred to in sub-section (1) and members of his family;
(b) every person who had been a Member of the Legislative Assembly or of the Legislative Council or of both, but ceased to be such Member at any time and members of his family; and
(c) the members of the family of the deceased Member of the Legislative Assembly or of the Legislative Council or of both;
shall be entitled free of charge to accommodation in the hospitals maintained by the State Government and also to medical treatment.”
(3) in sub-section (4-E), for the expression “rupees five thousand per mensem”, the expression “rupees twenty thousand per mensem” shall be substituted.
3. Amendment of Section 12-B. – In Section 12-B of the principal Act, -
(1) in sub-section (1), -
(a) for the expression “eight thousand rupees per mensem”, the expression “ten thousand rupees per mensem” shall be substituted;
(b) the expression “for one term” at the end shall be omitted;
(c) the Second Proviso shall be omitted;
(2) sub-section (2-BB) including the Explanation thereunder, sub-section (2-C) and sub-section (2-CC) including the Explanation thereunder shall be omitted;
(3) the Explanation – I shall be omitted.
