Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Payment Of Salaries (Second Amendment) Act, 2006 31 of 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 4 4. Amendment Of Section 6-A 5. Amendment Of Section 12 Tamil Nadu Payment Of Salaries (Second Amendment) Act, 2006 31 of 2006 Statement of Objects and Reasons2 The Government has decided to enhance the Compensatory Allowance from Rs.6,000 to Rs.8,000 per mensem and Constituency Allowance from Rs.2,000 to Rs.4,000 per mensem to Hon'ble Speaker, Hon'ble Ministers, Deputy Speaker, Leader of Opposition and Chief Government Whip with effect from 01.09.2006. Similarly, it has been decided to enhance the Compensatory Allowance from Rs.4,000 to Rs.6,000 per mensem and Constituency Allowance from Rs.2,000 to Rs.4,000 per mensem to Members of Legislative Assembly with effect from 01.09.2006. 2. To give effect to the above decisions, it has become necessary to amend the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951), suitably 3. The Bill seeks to give effect to the above decision. PREAMBLE 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- seventh Year of the Republic of India as follows: 1. Received the Assent of the Governor of Tamil Nadu on the December 14, 2006 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.348, page 144, dated December 15, 2006. 2. Vide L.A. Bill No.34 of 2006 as introduced in the Tamil Nadu Assembly on December 5, 2006 -- Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.336, pages 280-282, dated December 5, 2006. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Payment of Salaries (Second Amendment) Act, 2006. (2) It shall be deemed to have come into force on the 1st day of September 2006. 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 (2), for the expression six thousand rupees per mensem, the expression "eight thousand rupees per mensem " shall be substituted. (2) In sub-section (3), in clause (b), for the expression "two thousand rupees per mensem", the expression "four thousand rupees per mensem " shall be substituted. 3. Amendment Of Section 4 :- In Section 4 of the principal Act,-- (1) in sub-section (3), for the expression "six thousand rupees per mensem ", the expression "eight thousand rupees per mensem " shall be substituted; (2) in sub-section (4), -- ( a ) in clause (a), in sub-clause (ii), for the expression "two thousand rupees per mensem", the expression "four thousand rupees per mensem " shall be substituted; (b) in clause (b), in sub-clause (ii), for the expression "two thousand rupees per mensem", the expression "four 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 (3), for the expression six thousand rupees per mensem, the expression "eight thousand rupees per mensem " shall be substituted. (2) In sub-section (4), in clause (ii), for the expression "two thousand rupees per mensem", the expression "four thousand rupees per mensem " shall be substituted. 5. Amendment Of Section 12 :- In Section 12 of the principal Act,-- (1) in sub-section (1-A), for the expression four thousand rupees per mensem, the expression "six thousand rupees per mensem " shall be substituted. (2) In sub-section (1-AA), for the expression "two thousand rupees per mensem ", the expression "four thousand rupees per mensem " shall be substituted.