TAMIL NADU FLEET OPERATORS STAGE CARRIAGES (ACQUISITION)
AMENDMENT ACT, 1972
Preamble - TAMIL NADU FLEET OPERATORS
STAGE CARRIAGES (ACQUISITION) AMENDMENT ACT, 1972
TAMIL NADU FLEET
OPERATORS STAGE CARRIAGES (ACQUISITION) AMENDMENT ACT, 1972
[Act No. 30 of 1972]
[30th September,
1973]
PREAMBLE
An Act to amend the
Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971.
Be
it enacted by the Legislature of the State of Tamil Nadu in the Twenty-third
Year of the Republic of India as follows:-
Section 1 - Short title and commencement
(1) This Act may be called the Tamil Nadu Fleet
Operators Stage Carriages (Acquisition) Amendment Act, 1972.
(2) It shall be deemed to have come into force on the
7th December 1971.
Section 2 - Amendment of section 6, Tamil Nadu Act 37 of 1971
In
section 6 of the Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act,
1971 (Tamil Nadu Act 37 of 1971) (hereinafter referred to as the principal
Act), after the expression "determined under section 5 shall", the
expression "after the deduction, if any, made under this Act" shall
be inserted.
Section 3 - Amendment of section 8, Tamil Nadu Act 37 of 1971
In
section 8 of the principal Act, sub-section (2) shall be lettered as clause (a)
of that sub-section and after the clause as so lettered, the following clause
shall be added, namely:-
"(b)
Where under any law, award, agreement, contract of service or otherwise, the
salary, wages, leave salary, bonus, pension gratuity, provident fund, or other
payment referred, to in clause (a) becomes payable to the person mentioned in
that clause after a specified period of service rendered by such person in
connection with the acquired property and where the acquired property vests in
the Government under sub-section (1) of section 3 before the expiry of the said
specified period, the fleet operator shall be liable to pay in respect of such
salary, wages, leave salary, bonus, pension, gratuity, provident fund or other
payment, an amount equal to the amount which bears to the full' salary, wages,
leave salary, bonus, pension, gratuity, provident fund or other payment payable
after the expiry of the said specified period, the same proportion as the
period up to the notified date bears to the whole of the said specified
period.",
Section 4 - Amendment of section 9, Tamil Nadu Act 37 of 1971
In
subsection (1) of section 9 of the principal Act, after the expression
"determined under section 5 shall", the expression "after the
deduction, if any, made under this Act" shall be inserted.