Section 6 in Tamil Nadu Legislative Assembly (Salaries and Reimbursement of Medical Expenses to Members) Rules, 1979
6. Mode of payment of salary.
(a)The salary shall be paid by the Secretary or any other officer not below the rank of an Under Secretary authorised by him, in this behalf by cheque, or credited to the account of the Member concerned in a Nationalised Bank or in a Scheduled Bank or in a Co-operative Bank, if he so desires.Explanation. - For the purpose of this rule, -(i)"Nationalised Bank" means any corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(ii)"Scheduled Bank" means a Bank included in the Second Schedule to the Reserve Bank of India Act, 1934 (Central Act II of 1934); and(iii)"Co-operative Bank" means any Bank to which the Banking Regulation Act, 1949 (Central Act X of 1949), applies.(b)If any Member desires for payment of his salary through Bank draft, the Secretary or any other officer not below the rank of an under Secretary authorised by him, in this behalf, shall first draw a cheque in favour of the Manager, Reserve Bank of India, Chennai and the latter shall issue a Bank draft thereon in favour of the Member.(c)The salary cheque or Bank draft shall be superscribed "not payable before the last working day of the month or before a fixed date" which shall not be a day earlier than the day previous to the last working day if the last working day is a Saturday or "not payable before the first proximo", as the case may be, and it shall be despatched to the Member or the Bank as the case may be about 25th of every month to which the salary relates.
