TAMIL NADU PAYMENT OF SALARIES (SECOND AMENDMENT) ACT, 1981 THE TAMIL NADU
PAYMENT OF SALARIES (SECOND AMENDMENT) ACT, 1981 [Act No. 38 of 1981] [6th June, 1981] An Act further to
amend the Tamil Nadu Payment of Salaries Act, 1951. Be
it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second
Year of the Republic of India as follows:-- (1) This Act may be called the Tamil Nadu Payment of
Salaries (Second Amendment) Act, 1981. (2) (a) Sections 2, 3, 4, 5 and 6 shall be deemed to
have come into force on the 9th June 1980. (b) Clause (a) of section 8 shall be deemed to have
come into force on the 30th June 1977 and clause (b) of that section shall be
deemed to have come into force on the 12th August 1980. 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), for the expression
"house rent allowance of two hundred and fifty rupees per mensem; but the
house rent allowance ", the expression "house rent of a sum not
exceeding two thousand rupees per mensem as may be fixed by the Public Works
Department of the State Government for the house the Minister occupies in the
City of Madras; but the house rent" shall be substituted. In
section 4 of the principal Act,-- (a) in sub-section (1), for the expression "house
rent allowance of two hundred and fifty rupees per mensem; but the house rent
allowance", the expression "house rent of a sum not exceeding two
thousand rupees per mensem as may be fixed by the Public Works Department of
the State Government for the house the Speaker occupies in the City of Madras;
but the house rent" shall be substituted; (b) in sub-section (2), for the expression "house
rent allowance of one hundred rupees per mensem; but the house rent allowance",
the expression "house rent of a sum not exceeding one thousand and five
hundred rupees per mensem as may be fixed by the Public Works Department of the
State Government for the house the Deputy Speaker occupies in the City of
Madras; but the house rent" shall be substituted. In
section 5 of the principal Act,-- (a) in sub-section (1), for the expression "house
rent allowance of two hundred and fifty rupees per mensem; but the house rent
allowance", the expression "house rent of a sum not exceeding two
thousand rupees per mensem as may be fixed by the Public Works Department of
the State Government for the house the Chairman occupies in the City of Madras;
but the house rent" shall be substituted; (b) in sub-section (2), for the expression "house
rent allowance of one hundred rupees per mensem; but the house rent
allowance", the expression "house rent of a sum not exceeding one
thousand and five hundred rupees per mensem as may be fixed by the Public Works
Department of the State Government for the house the Deputy Chairman occupies
in the City of Madras; but the house rent" shall be substituted. In
section 6 of the principal Act.-- (a) in sub-section (1), the expression "a house
rent allowance of one hundred rupees per mensem and" and the portion
beginning with the words "and a house rent allowance" and ending with
the words "free of rent" shall be omitted; (b) after sub-section (1), the following sub-section
shall be inserted, namely:-- "(1-A) There shall be paid to each of the
Parliamentary Secretaries including the Chief Parliamentary Secretary, a house
rent of a sum not exceeding one thousand and five hundred rupees per mensem as
may be fixed by the Public Works Department of the State Government for the
house the Parliamentary Secretary or the Chief Parliamentary Secretary occupies
in the City of Madras; but the house rent shall not be paid if they occupy a
house provided by the State Government free of rent.". (1) In section 6-A of the principal Act, in sub-section
(1), for the expression "house rent allowance of one hundred rupees per
mensem; but the house rent allowance", the expression "house rent of
a sum not exceeding one thousand and five hundred rupees per mensem as may be
fixed by the Public Works Department of the State Government for the house the
Leader of the Opposition in the Legislative Assembly or the Leader of the
Opposition in the Legislative Council occupies in the City of Madras; but the
house rent" shall be substituted. (2) In section 6-A of the principal Act, in sub-section
(2), for the expression "house rent allowance of one hundred rupees per
mensem", the expression "house rent of a sum not exceeding one
thousand and five hundred rupees per mensem as may be fixed by the Public Works
Department of the State Government for the house the Chief Government Whip in
the Legislative Assembly or the Government Whip in the Legislative Council
occupies in the City of Madras; but the house rent shall not be paid to the
Chief Government Whip in the Legislative Assembly and to the Government Whip in
the Legislative Council if they occupy a house provided by the State Government
free of rent" shall be substituted. In
section 6-B of the principal Act, in sub-section (2),-- (a) for the expression "is paid a house rent
allowance", the expression" or the Chief Government Whip in the
Legislative Assembly or the Government Whip in the Legislative Council is paid
a house rent" shall be substituted; (b) for the expression "furnished and be provided
with such amenities as may be prescribed ", the following shall be substituted,
namely:-- "furnished
and maintained and be provided with such amenities as may be prescribes. Explanation.--For
the purposes of this sub-section "maintained" in relation to a house
does not include paying local rates and taxes but includes providing
electricity and water.". In
section 12 of the principal Act,-- (a) in sub-section (2-A), for the words "one
hundred rupees per mensem", the words "two hundred and fifty rupees
per mensem" shall be substituted; (b) in sub-section (4-A), in clause (a), after the
words "to travel", the words "either singly or with his or her
spouse or any other relative in the case of lady members" shall be
inserted.
Preamble - TAMIL NADU PAYMENT OF
SALARIES (SECOND AMENDMENT) ACT, 1981PREAMBLE