Section 6 in Tamil Nadu Payment of Salaries Act, 1951
6. [ Salaries, allowances of Parliamentary Secretary. [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1989 (Tamil Nadu Act 11 of 1989) (with effect from 1st April 1986).]
- (i) There shall be paid to each of the Parliamentary Secretaries a salary of [two thousand and seven hundred rupees] per mensem'.[(1-A) There shall be paid to each of the Parliamentary Secretaries [Subject to such maximum limit] [Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1981 (Tamil Nadu Act 38 of 1981) (with effect from 9th June 1980).], 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 Parliamentary Secretary occupies in the City of Chennai; but the house rent shall not be paid [if he occupies a house provided by the State Government] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1989 (Tamil Nadu Act 11 of 1989) (with effect from 1st April 1986).] free of rent.]](2)[ ***] [Omitted vide Tamil Nadu Payment of Salaries (Amendment) Act, 1989 (Tamil Nadu Act 11 of 1989) (with effect from 1st April 1986)]
