Section 12B(3) in Tamil Nadu Payment of Salaries Act, 1951
(3)[ The State Government may make rules providing for the conditions and restrictions subject to which such pension may be granted:] [Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1980 (Tamil Nadu Act 10 of 1980) (With effect from 13th March, 1980).]Provided that no such pension shall be paid to any person for the period during which such person was or is in receipt of any salary or any emoluments other than Travelling allowance either from any State or the Central Government or from any Company or statutory body owned or controlled by any State or the Central Government and if any such income was or is received the payment of pension shall be suspended for that period:[Provided further that - (a) no such pension shall be paid to any person for the period during which such person was or is in receipt of pension for having been a Member of [any other State Legislature, or honorarium either from any State or the Central Government] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1982 (Tamil Nadu Act 24 of 1982) (With effect from 9th March, 1982).] or from any company or statutory body owned or controlled by any State or the Central Government and if the amount of such pension, or honorarium is equal to, or in excess of, the pension to which he is entitled under sub-section (1);(b)where the amount of such pension or honorarium is less than the pension to which he is entitled under sub-section (1), such person shall be entitled to receive only the difference as pension under that sub-section.][Explanation I. - [Omitted by Tamil Nadu Payment of Salaries (Amendment) Act, 2010.]] [Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1980 (Tamil Nadu Act 10 of 1980) (With effect from 13th March, 1980).]Explanation II. - [Omitted by Tamil Nadu Payment of Salaries (Amendment) Act, 1999 (Tamil Nadu Act 41 of 1999) (With effect from 1st April, 1999)].Explanation III. - For purpose of this section, salary includes salary received under this Act and salary received as -(i)a Member of the Parliament or any other State Legislature.(ii)a Minister or Deputy Minister of the Government of India or any other State.(iii)The Chairman or Deputy Chairman of the Council of State of the Legislative Council of any other State.(iv)The Speaker or Deputy Speaker of the House of the People or of the Legislative Assembly of any other State.
