Section 3(3) in Tamil Nadu Payment of Salaries Act, 1951
(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.].
