Section 12(5) in Tamil Nadu Payment of Salaries Act, 1951
(5)The salary referred to in clause (a) of sub-section (1) [the compensatory allowance] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1975 (Tamil Nadu Act 35 of 1975) (With effect from 1st April 1975).] referred to in sub-section (1-A) [the constituency allowance] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1992 (Tamil Nadu Act 33 of 1992).] [and [the postal allowance referred to in sub-section (1-AA) and telephone allowance] [Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1994 (Tamil Nadu Act 35 of 1994) (With effect from 1st April, 1993).]] referred to in sub-section (4-B) and the consolidated allowance referred to in sub-section (4-D) [and the vehicle allowance] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2007 (Tamil Nadu Act 31 of 2007) (With effect from 1st April, 2007).] referred to in sub-section (4-E), shall not be taken into account for the purpose of calculating the total income of a member under any rule or order relating to medical treatment in hospitals maintained by the State Government or to the grant of educational concession of scholarship or to such other matters as may be prescribed.
