Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Payment Of Salaries (Second Amendment) Act, 2009 13 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Tamil Nadu Payment Of Salaries (Second Amendment) Act, 2009 13 of 2009 Statement of Objects and Reasons2 In G.O.Ms. No.467, Public (Special.B) Department, dated 29.05.2009, His Excellency the Governor has appointed Thiru M.K. Stalin, Minister for Rural Development and Local Administration as Deputy Chief Minister with immediate effect. Consequent on the appointment of Deputy Chief Minister in the said Government Order, it is proposed to amend Section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) so as to include the term "Deputy Chief Minister" therein. 2. The Bill seeks to give effect to the above proposal. 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 Sixtieth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on August 3, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.205, page 59, dated August 6, 2009. 2. Vide L.A. Bill No.25 of 2009 -- Published in T.N. Govt. Gazette, Extra., Part IV, Section 1, Issue No. 179, pages 112-113, dated July 20, 2009. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Payment of Salaries (Amendment) Act, 2009. (2) It shall be deemed to have come into force on the 29th May 2009. 2. Amendment Of Section 3 :- In Section 3 of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu XX of 1951), for the expression "the Chief Minister", in three places where it occurs, the expression "the Chief Minister, Deputy Chief Minister" shall be substituted.