Section 12B(2) in Tamil Nadu Payment of Salaries Act, 1951
(2)[ (i) If any person who has been paid any pension under this Act as in force before the date of publication of the Tamil Nadu Payment of Salaries (Amendment) Act, 1980 in the Tamil Nadu Government Gazette, becomes entitled to increase in the amount of pension so paid by virtue of the said Amendment Act, the increase shall be given effect only on and from the date of such publication and he shall not be entitled to any arrears of such increase.(ii)If any person becomes entitled to pension for the first term by virtue of this section, he shall be paid such pension only with effect on and from the date of publication of the Tamil Nadu Payment of Salaries (Amendment) Act, 1980 in the Tamil Nadu Government Gazette and he shall not be entitled to any arrears of such pension.][(2-A) If any person becomes entitled to pension for the first time or to any increase in pension by virtue of this section, as amended by the Tamil Nadu Payment of Salaries (Amendment) Act, 1982 he shall be paid such pension or such increase in pension, as the case may be, only with effect on and from the date of publication of the said Act in the Tamil Nadu Government Gazette and he shall not be entitled to any arrears of such pension.] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1980 (Tamil Nadu Act 10 of 1982) (With effect from 9th March, 1982).](2-B) (i) Where any person entitled to pension under this section [dies or disappears leaving his family] [Substituted for 'dies' by Act No. 21 of 2011, dated 24.9.2011, Published dated 26.9.2011.], the family of such person shall be entitled to receive fifty percent of such pension subject to such conditions as may be prescribed.(ii)[] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2007 (Tamil Nadu Act 31 of 2007) (With effect from 1st April, 2007).] If there is any increase in pension by virtue of this section, the family referred to in clause (i) shall also be entitled to receive fifty percent of such increase in pension with effect from the date from which such increase in pension under this section is given effect to.Explanation. - For the purposes of this sub-section, in the case of person who is entitled to pension under this sub-section 'family' means -(i)wife in the case of a male person or husband in the case of a female person;(ii)son who has not attained the age of twenty one years and unmarried daughter who has not attained the age of twenty four years including such son and daughter adopted legally;(iii)father and mother in the case of unmarried person;Sub-section (2-BB) including explanation thereunder, sub-section (2-C) and sub-section (2-CC) including the Explanation thereunder shall be omitted by Tamil Nadu Payment of Salaries (Amendment) Act, 2010.(2-BB) Where any person entitled to pension under sub-section (1) died before the 1st day of April 1999, the family of such member shall be entitled to receive a family pension of rupees three thousand per mensem.Explanation. - [For the purposes of this sub-section, the word "family" shall have the same meaning assigned to it in sub-section (2-B).] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2007 (Tamil Nadu Act 31 of 2007) (With effect from 1st April, 2007).][(2-C) Where, on or after the 15th day of November 1996, any Member of the Legislative Assembly dies before the expiry of the term of his office, the family of such member shall be entitled to receive a family pension of rupees [four thousand per mensem] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2007 (Tamil Nadu Act 31 of 2007) (With effect from 1st April, 2007).].] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1980 (Tamil Nadu Act 10 of 1980) (with effect from 13th March 1980).][(2-CC)] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2008 (Tamil Nadu Act 6 of 2008) (With effect from 1st October, 2007).](i)Where, before the 15th day of November 1996, any member of the Legislative Assembly died before the expiry of term of his office.(ii)Where, on or before the 31st day of October 1986, any member of the Legislative Council died before the expiry of the term of his office; the family of such member shall be entitled to receive a family pension of rupees [four thousand per mensem] [Substituted for the words 'three thousand and five hundred rupees per mensem' by Tamil Nadu Payment of Salaries (Second Amendment) Act, 2008 (Tamil Nadu Act 47 of 2008) (with effect from 1st April, 2008).].Explanation. - For the purposes of this sub-section, the word "family" shall have the same meaning assigned to it in sub-section (2-B).
