Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Payment Of Salaries (Amendment) Act, 2007 31 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 12 3. Amendment Of Section 12-A 4. Amendment Of Section 12-B Tamil Nadu Payment Of Salaries (Amendment) Act, 2007 31 of 2007 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-eighth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on November 4, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.304, pages 143-144, dated November 5, 2007. Statements of Objects and Reasons -- Refer 2007 (2) CTAR page No. 1.126 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Payment of Salaries (Amendment) Act, 2007. (2) It shall be deemed to have come into force on the 1st day of April 2007. 2. Amendment Of Section 12 :- In Section 12 of the Tamil Nadu Payment of Salaries Act, 1951 (T.N. Act XX of 1951) (hereinafter referred to as the principal Act),- - (1) after sub-section (4-D), the following sub-section shall be inserted, namely:-- "(4-E) Every member of the Legislative Assembly who does not hold any of the offices referred to in Sections 3, 4, 6 and 6-A shall be entitled to receive a vehicle allowance of rupees five thousand per mensem."; (2) in sub-section (5), for the expression "and the consolidated allowance referred to in sub-section (4-D)", the expression "the consolidated allowance referred to in sub-section (4-D) and the vehicle allowance referred to in sub-section (4-E) " shall be substituted. 3. Amendment Of Section 12-A :- In Section 12-A of the principal Act, in sub-section (1), for the expression "fifteen thousand rupees", the expression "twenty thousand rupees " shall be substituted. 4. Amendment Of Section 12-B :- In Section 12-B of the principal Act -- (1) in sub-section (1),-- (a) for the expression "six thousand rupees per mensem ", the expression "seven thousand rupees per mensem " shall be substituted; (b) in the Second Proviso, for the expression "three thousand rupees", the expression "four thousand rupees " shall be substitued; (2) sub-section (2-B) shall be renumbered as clause (i) of that sub- section and after clause (i). as so renumbered and before the Explanation thereunder, the following clause shall be inserted, namely:-- "(ii) If there is any increase in pension by virtue of this Section, the family referred to in clause (i) shall also be entitled to receive fifty percent of such increase in pension with effect from the date from which such increase in pension under this Section is given effect to."; (3) after sub-section (2-B), the following sub-section shall be inserted, namely:-- "(2-BB) Where any person entitled to pension under sub-section (1) died before the 1st day of April 1999, the family of such member shall be entitled to receive a family pension of rupees three thousand per mensem. Explanation.--For the purposes of this sub-section, the word family shall have the same meaning assigned to it in sub-section (2-B)."; (4) in sub-section (2-C), for the expression "rupees three thousand", the expression "rupees three thousand and five hundred" shall be substituted.