Section 3 in Tamil Nadu Payment of Salaries Act, 1951
3. Salaries and Allowances of Ministers.
- [(1) There shall be paid to [the Chief Minister, Deputy Chief Minister] [Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1997 (Tamil Nadu Act 52 of 1997) (with effect from 1st April 1997).] and to each of the other Ministers who are members of the Governor's Council of Ministers, a salary of [eight thousand rupees per [mensem] [Substituted for 'seven thousand rupees per mensem' by Tamil Nadu Payment of Salaries (Second Amendment) Act, 2008 (Tamil Nadu Act 47 of 2008).]] and, subject to such maximum limit, as may be prescribed, a house rent of such sum per mensem as the Public Works Department of the State Government may, from time to time, fix with reference to the prevailing rate of rent for the house the Minister occupies in the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]; but the house rent shall not be paid to any Minister if he occupies a house provided by the State Government free of rent.](2)There shall be paid to [the Chief Minister, Deputy Chief Minister] [Substituted for the expression 'the Chief Minister' by Tamil Nadu Payment of Salaries (Amendment) Act, 2009 (Tamil Nadu Act 13 of 2009).] and to each of the other ministers who are members of the Governor's Council of Ministers, a compensatory allowance of [ten thousand rupees per mensem] [Substituted for 'eight thousand rupees per mensem' by Tamil Nadu Payment of Salaries (Second Amendment) Act, 2008 (Tamil Nadu Act 47 of 2008).].(3)There shall be paid to [the Chief Minister, Deputy Chief Minister] [Substituted for the expression 'the Chief Minister' by Tamil Nadu Payment of Salaries (Amendment) Act, 2009 (Tamil Nadu Act 13 of 2009).] and to each of the other Ministers who are Members of the Governor's Council of Ministers. -(a)a contingency allowance of [four thousand rupees per mensem] [Substituted for 'three thousand rupees per mensem' by Tamil Nadu Payment of Salaries (Second Amendment) Act, 2008 (Tamil Nadu Act 47 of 2008).]; and(b)a constituency allowance of [ten thousand rupees per mensem] [Substituted for 'five thousand rupees per mensem' by Act No. 2 of 2012, dated. 9.2.2012, w.r.e.f. 1.9.2011.].
