The Tamil Nadu Payment of Salaries Act

1
THE TAMIL NADU PAYMENT OF SALARIES ACT, 1951
(TAMIL NADU ACT XX OF 1951)
(Received the assent of the Governor on the 10th 
September 1951, First published in the Fort St. George 
Gazette Extraordinary on 11th September 1951).
An Act to provide for the salaries and allowances 
of Ministers, the Speaker and the Deputy Speaker, 
Parliamentary Secretaries, 1Leader of the Opposition, 
Chief Government Whip and Members of the Legislative 
Assembly.
WHEREAS it is expedient to provide by an Act 
of the Legislature for the salaries and allowances 
of Ministers, the Speaker and the Deputy Speaker, 
Parliamentary Secretaries, 1Leader of the Opposition, 
Chief Government Whip and Members of the Legislative 
Assembly.
It is hereby enacted as follows:—
1. This Act may be called the 2Tamil Nadu Payment 
of Salaries Act, 1951.
2. In this Act—
(1)3 Omitted.
(2) “Speaker” and “Deputy Speaker” means the 
Speaker and Deputy Speaker respectively of the 
Legislative Assembly. 
1. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
1992 (Tamil Nadu Act No. 33 of 1992)
2. Substituted by the Tamil Nadu Adaptation of Laws Order, 
1969
3. Vide Tamil Nadu Adaptation of Laws Order, 1987 (with 
eff  ect from 1st November, 1986)
Short title 
Defi  nitions
2
3. 3(1) There shall be paid to the Chief Minister, 
5Deputy Chief Minister and to each of the other Ministers who are members of the Governor’s Council of Ministers, a salary of 2Thirty thousand rupees per mensem 1and, subject to such maximum limit, 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, fi  x with reference to the prevailing rate of rent for the house the Minister occupies in the City of 4Chennai; but the house rent shall not be paid to any Minister if he occupies a house provided by the State Government free of rent.
3(2) There shall be paid to the Chief Minister,                 
5Deputy Chief Minister and to each of the other ministers who are members of the Governor’s Council of Ministers, a compensatory allowance of 2Fifteen thousand rupees per mensem.
(3) There shall be paid to the Chief Minister,                 
5Deputy Chief Minister and to each of the other Ministers who are Members of the Governor’s Council of Ministers.- 
 (a) a contingency allowance of 2Ten thousand rupees per mensem; and
 (b) a constituency allowance of 2Twenty fi  ve thousand rupees per mensem.
4. (1) There shall be paid to the Speaker a salary of 2Thirty thousand rupees per mensem 1and, subject to such maximum limit, as may be prescribed, a house 
rent of such sum per mensem as the Public Works 
Salaries 
and 
Allowances 
of Ministers
Salaries and 
Allowances 
of Speaker 
and Deputy 
Speaker
1. Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 
1986 (T amil Nadu Act No.69 of 1986) (With eff  ect from 4th June 1986)
2. Vide Tamil Nadu Payment of Salaries (Amendment) 
Act, 2018 (Tamil Nadu Act No.1 of 2018) (With eff  ect from 
1st July, 2017)
3. Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 
1997 (T amil Nadu Act No.52 of 1997) (With eff  ect from 1st April, 1997)
4. Vide Tamil Nadu Payment of Salaries (second Amendment) Act 
2006, (TN Act No. 31 of 2006) (w.e.f. 1st September 2006)
5. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2009 
(Tamil Nadu Act No.13 of 2009) (With eff  ect from 29th May, 2009)
3
Department of the State Government may, from time 
to time, fi  x with reference to the prevailing rate of 
rent for the house the Speaker occupies in the City 
of Chennai; but the house rent shall not be paid to 
the Speaker if he occupies a house provided by the 
State Government free of rent.
1(2) There shall be paid to the Deputy Speaker a 
salary of 2Thirty thousand rupees per mensem 3and, 
subject to such maximum limit 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, fi  x with reference to the prevailing rate 
of rent for the house the Deputy Speaker occupies in 
the City of Chennai; but the house rent shall not be 
paid to the Deputy Speaker if he occupies a house 
provided by the State Government free of rent. 
4(3) There shall be paid to the Speaker and 
Deputy Speaker, a compensatory allowance of 2Fifteen 
thousand rupees per mensem.
2(4)(a) There shall be paid to the Speaker,—
  (i) a contingency allowance of 2Ten thousand 
rupees per mensem; and  
1. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
1979 (Tamil Nadu Act No. 24 of 1979) (With effect from 
1st April 1978)
2. Vide Tamil Nadu Payment of Salaries (Amendment) 
Act, 2018 (Tamil Nadu Act No.1 of 2018) (With eff  ect from 
1st July, 2017)
3. Vide Tamil Nadu Payment of Salaries (Second Amendment) 
Act, 1986 Tamil Nadu Act No.69 of 1986) (With eff  ect from 
4th June 1986).
4. Vide Tamil Nadu Payment of Salaries (Amendment) Act,1997 
(Tamil Nadu Act No.52 of 1997) (With eff  ect from 1st April,1997).
4
   (ii) a constituency allowance of 6Twenty 
fi  ve thousand rupees per mensem.
 (b) There shall be paid to the Deputy Speaker:— 
  (i) a contingency allowance of 6Seven 
thousand  and fi  ve hundred rupees per mensem; and
  (ii) a constituency allowance of 6Twenty 
fi  ve thousand rupees per mensem.
5. Omitted.5
16 (i) There shall be paid to each of the 
Parliamentary Secretaries a salary of  2two thousand 
and seven hundred rupees per mensem.
3(1-A) There shall be paid to each of the 
Parliamentary Secretaries 4subject to such maximum 
limit, 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, fi  x 
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 1if he occupies a house provided by the State 
Government free of rent.
Salaries, 
allowances 
of Parlia-
mentary 
Secretary.
1. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1989 
(Tamil Nadu Act No.11 of 1989) (With eff  ect from 1st April 
1986)
2. Vide Tamil Nadu Payment of Salaries (Third Amendment) Act, 
1995 (Tamil Nadu Act No. 40 of 1995) (With eff  ect from 1st April 
1995)
3. Vide Tamil Nadu Payment of Salaries (Second Amendment) 
Act, 1981 Tamil Nadu Act No.38 of 1981) (With eff  ect from 
9th June 1980).
4. Vide Tamil Nadu Payment of Salaries (Second Amendment) 
Act, 1986 (Tamil Nadu Act No.69 of 1986) (With eff  ect from 
4th June, 1986).
5. Vide Tamil Nadu Adaptation of Laws Order, 1987 (With eff  ect 
from 1st November, 1986).
6. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
2018 (Tamil Nadu Act No.1 of 2018) (With effect from 
1st July 2017)
5
 1 (2) Deleted.
26-A. (1) There shall be paid to the Leader of the 
Opposition in the Legislative Assembly a salary of 
3Thirty thousand rupees per mensem 4and subject to 
such maximum limit, 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, fi  x with reference to the prevailing rate of 
rent for the house the Leader of Opposition in the 
Legislative Assembly occupies in the City of Chennai; 
but the house rent shall not be paid to the Leader 
of the Opposition in the Legislative Assembly 5if he 
occupies a house provided by the State Government 
free of rent.
 Provided that clause (a) of sub-section (1) of 
Section 12 shall not apply to the holder of the offi   ce 
mentioned in this sub-section.
 (2) There shall be paid to the Chief Government 
Whip in the Legislative Assembly a salary of
3Thirty thousand rupees per mensem 4and, subject to 
such maximum limit,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, fi  x with reference to the prevailing 
rate of rent for the house the Chief Government Whip 
in the Legislative Assembly occupies in the city of 
Chennai; but the House rent shall not be paid to the 
1. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1989 
(Tamil Nadu Act No.11 of 1989) (With eff  ect from 1st April 1986)
2. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1979 
(Tamil Nadu Act No.24 of 1979) (With eff  ect from 1st April 1978)
3. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
2018 (Tamil Nadu Act No.1 of 2018) (With effect from 
1st July 2017)
4. Vide Tamil Nadu Payment of Salaries (Second Amendment) 
Act, 1986 (Tamil Nadu Act No. 69 of 1986) (With eff  ect from 
4th June 1986)
5. Vide Tamil Nadu Adaptation Laws Order, 1987 (With eff  ect from 
1st November 1986)
Salaries and 
allowances 
of Leader 
of the 
Opposition 
and Chief 
Government 
Whip.
6
Chief Government Whip in the Legislative Assembly 
1if he occupies a house provided by the State 
Government free of rent.
 2 Provided that clause (a) of sub-section (1) of 
Section 12 shall not apply to the holder of the offi   ce 
mentioned in this sub-section.
 3 (3) There shall be paid to the Leader of 
the Opposition and Chief Government Whip in the 
Legislative Assembly, a compensatory allowance of 
4Fifteen thousand rupees per mensem.
 6(4) There shall be paid to the Leader of 
the Opposition and Chief Government Whip in the 
Legislative Assembly:—
  (i) a contingency allowance of 4Seven 
thousand and fi  ve hundred rupees per mensem; and
  (ii) a constituency allowance of 4Twenty 
fi  ve thousand rupees per mensem.
6-B. (1) Where a Minister, 5the Speaker, the Deputy 
Speaker, a Parliamentary Secretary, the Leader of the 
Opposition in the Legislative Assembly 1or the Chief 
Government Whip in the Legislative Assembly occupies 
any house provided by the State Government free 
of rent, such house shall, at the cost of the State 
Government, be furnished and maintained and be 
provided with such amenities as may be prescribed. 
Houses to 
be furnished 
and 
maintained 
at the 
cost of 
Government 
in certain 
cases
1. Vide Tamil Nadu Adaptation of Laws Order, 1987 (with eff  ect from 
1st November, 1986)
2. Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1995 
(Tamil Nadu Act No.40 of 1995) (With eff  ect from 1st April 1995)
3. Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1997 
(Tamil Nadu Act No.52 of 1997) (With eff  ect from 1st April 1997)
4. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
2018 (Tamil Nadu Act No.1 of 2018) (With effect from 
1st July 2017).
5. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 1979 (Tamil 
Nadu Act No. 24 of 1979) (With eff  ect from 1st April 1978)
6. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 2005 (Tamil 
Nadu Act No. 5 of 2005) (With eff  ect from 1st April 2005)
7
Explanation.—For the purpose of this sub-section 
“maintained” in relation to a house includes paying local 
rates and taxes and providing electricity and water.
(2) Where a Minister, the Speaker, the Deputy 
Speaker, a Parliamentary Secretary, the Leader of 
Opposition in the Legislative Assembly 1or the Chief 
Government Whip in the Legislative Assembly 1is paid 
a house rent under Sections 13,4,6 or 6-A, as the 
case may be, the house which he occupies in the 
City of Chennai shall, at the cost of State Government 
be 2furnished and maintained and be provided with 
such ‘amenities’ as may be prescribed.
Explanation.—For the purpose of this sub-section 
“maintained” in relation to a house does not include 
paying local rates and taxes but includes providing 
electricity and water:
Provided that such cost shall not exceed such 
limits as may be prescribed.
7. (1) The State Government may from time to 
time, provide suitable conveyances for the use of 
the Ministers, the Speaker, the Deputy Speaker, 3the 
Parliamentary Secretary, the Leader of Opposition in 
the Legislative Assembly 1and the Chief Government 
Whip in the Legislative Assembly subject to the 
provisions of sub-section (2) and 4to such rules as 
may be made by the State Government regarding the 
maintenance and repair of and the supply of petrol, 
for such conveyances.
Conveyance 
to be 
provided for 
Ministers 
the 
Speaker, 
the Deputy 
Speaker, 
etc.
1. Vide Tamil Nadu Adaptation of Laws Order, 1987 (with eff  ect 
from 1st November, 1986)
2. Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 
1981 (T amil Nadu Act No.38 of 1981) (With eff  ect from 9th June, 
1980).
3. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
1989 (Tamil Nadu Act No.11 of 1989) (With eff  ect from 11th 
February,1989).
4. Vide Tamil Nadu Payment of Salaries ( Second Amendment) 
Act, 1973 (Tamil Nadu Act No.40 of 1973) (With eff  ect from 
19th December, 1973).
8
  1(2) The State Government shall meet-
  (i) any liability arising with eff  ect on and 
from the 3rd December 1953 out of the use of any 
conveyance provided under sub-section (1) incurred 
to third parties by 2a Minister or the Speaker as the 
case may be or any person in his employment;
  (ii) any liability arising with eff  ect on and from 
the 1st June 1970 out of the use of any conveyance 
provided under sub-section (1) incurred to third parties 
by the Deputy Speaker, 2or Leader of the Opposition 
in the Legislative Assembly or the Chief Government 
Whip in the Legislative Assembly as the case may 
be or any person in his employment; and
  3(iii) any liability arising with effect on 
and from the 11th day of February 1989 out of the 
use of any conveyance provided under sub-section 
(1) incurred to third parties by the Parliamentary 
Secretary or any person in his employment.
8. A Minister, the Speaker or a Parliamentary 
Secretary shall-
 (a) in respect of the journey for assuming 
offi   ce to the City of Chennai from his usual place of 
residence in the State, if it is outside the City; and
 (b) in respect of the journey on relinquishing 
offi   ce from the City of Chennai to his usual place of 
residence in the State before he assumed offi   ce, if 
such place is outside the City, be entitled to travelling 
allowances for himself and the members of his family 
and for the transport of his personal eff  ects, at such 
rates and upon such conditions as may be determined 
by rules made by the State Government; and until 
Travelling 
Allowance 
of Ministers 
etc., for 
assuming 
and 
relinquishing 
offi   ce.
1. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 1970 
(Tamil Nadu Act No. 23 of 1970) (With eff  ect from 1st June 1970).
2. Vide Tamil Nadu Adaptation of Laws Order, 1987 (with eff  ect 
from 1st November, 1986)
3. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1989 
(Tamil Nadu Act No.11 of 1989) (With eff  ect from 11th February, 
1989).
9
such rules are made at such rates, and upon such 
conditions as were applicable to them immediately 
before the commencement of this Act.
9. (1) The holders of the offi   ces referred to in 
section 13, 4, and 6 shall, in respect of their tours, 
be entitled to travelling and daily allowances at such 
rates and upon such conditions as may be determined 
by rules made by the State Government; and until 
such rules are made at such rates and upon such 
conditions as were applicable to them immediately 
before the commencement of this Act.
 2 (2) The holders of the offi   ce referred to in 
Section 6-A shall be entitled to travelling and daily 
allowances for attending the functions organised 
by the State Government or by any offi   cer of any 
department of that Government in the performance 
of his functions as an offi   cer of such department, 
at such rates and upon such conditions as may be 
determined by rules made by the State Government.
 (3) Without prejudice to the provisions contained 
in section 14, the State Government may make rules 
under sub-section (2) so as to have retrospective 
eff  ect on and from a date not earlier than the 19th 
January 1984.
9-A. Notwithstanding anything contained in this 
Act, while the offi   ce of the Speaker is vacant and 
the duties of the offi   ce are performed by the Deputy 
Speaker or a Member of the Legislative Assembly as 
provided in clause (1) of Article 180 of the Constitution, 
the Deputy Speaker or the Member shall, during the 
Travelling 
and Daily 
Allowance 
of Ministers, 
etc.
Salaries and 
Allowances 
of Deputy 
Speaker or 
Member of 
Legislative 
Assembly 
while 
performing 
duties of 
Speaker.
1. Vide Tamil Nadu Adaptation of Laws Order, 1987 (with eff  ect 
from 1st November, 1986)
2. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 1984 
(Tamil Nadu Act No.11 of 1984) (With eff  ect from 19th January, 
1984).
10
period he so performs such duties, be paid salary 
and allowances and be entitled to the use of a 
house free of rent and a suitable conveyance and 
to free accommodation in hospitals and free medical 
treatment in the same manner, to the same extent 
and subject to the same conditions as the Speaker 
is paid or entitled to under sections 4, 16-B, 7, 8, 9 
and 10 and the rules made under section-9.
Provided that, during the period aforesaid, 
the Deputy Speaker or the Member shall not be 
entitled to the salary and allowances including free 
accommodation in hospitals and medical treatment 
attached to the Offi   ce of Deputy Speaker or Member 
of the Legislative Assembly, as the case may be. 
29-B Omitted.
10. Subject to such conditions as may be 
determined by rules made by the State Government, 
a Minister, the Speaker, the Deputy Speaker or the 
Parliamentary Secretary shall for himself and the 
members of his family be entitled free of charge to 
accommodation in hospitals maintained by the State 
Government and also to medical treatment.
11. 3 Omitted.
Ministers, 
Speaker 
or Deputy 
Speaker 
and his 
family be 
entitled 
to free 
accommo-
dation 
in State 
hospitals 
and to free 
medical 
treatment.
1. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1970 
(Tamil Nadu Act No. 23 of 1970) (With eff  ect from 3rd October, 
1970).
2. Vide Tamil Nadu Adaptation of Laws Order, 1987 (With eff  ect 
from 1st November, 1986).
3. Vide Tamil Nadu Legislature (Prevention of Disqualifi  cation) 
Act, 1967. (Tamil Nadu Act No.3 of 1967) (With eff  ect from 
1st April, 1964).
11
12. (1) Every Member of the Legislative Assembly 
who does not hold any of the offi   ces referred to in 
sections 3, 4, 6 and 6-A shall be entitled to receive—
 (a) a salary of 4Thirty thousand rupees per 
mensem. 
 (b) travelling and daily allowances at such rates 
and upon such conditions as may be determined by 
rules made by the State Government, and until such 
rules are made at such rates and upon such conditions 
as were applicable to the Members of the Legislative 
Assembly immediately before the commencement of 
this Act.
 2 (1-A) Every Member of the Legislative Assembly 
who does not hold any of the offi   ces referred to in 
sections 3, 4, 6 and 6-A shall be entitled to receive 
Compensatory allowance of 4Ten thousand rupees 
per mensem.
 3 (1-AA) Every Member of the Legislative 
Assembly who does not hold any of the offi   ces referred 
to in sections 3, 4, 6 and 6-A shall be entitled to receive 
a Constituency allowance of 4Twenty fi  ve thousand 
rupees per mensem and a postal allowance of 1Two 
thousand and fi  ve hundred rupees per mensem. 
Salaries and 
allowances 
of Members 
of 
Legislative 
Assembly .
1. Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 
2008 (Tamil Nadu Act No.47 of 2008) (With effect from 
1st April, 2008).
2. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
1971 (Tamil Nadu Act No.45 of 1971) (With effect from 
1st October, 1971).
3. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
1992 (Tamil Nadu Act No.33 of 1992)
4. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2018 
(Tamil Nadu Act No.1 of 2018) (With eff  ect from 1st July, 2017).
12
 5(2) The salary referred to in clause (a) of 
sub-section (1)  the 1compensatory allowance 
referred to in sub-section(1-A), 2the constituency 
allowance 3and the postal allowance referred to in 
sub-section (1-AA) and the telephone allowance 
referred to in sub-section (4-B) shall accrue to a 
Member from the date on which he is declared 
duly elected, or if such declaration is made before 
the vacancy occurs, from the date of occurrence of 
the vacancy;
 Provided that the salary, the 1compensatory 
allowance 2the constituency allowance, 3the postal 
allowance and the telephone allowance shall not be 
paid until the Member has made and subscribed the 
oath or affi   rmation referred  to in Article 188 of the 
Constitution.
  (2-A)  4Omitted
1 Vide Tamil Nadu Payment of Salaries (Amendment) Act,1975                      
(Tamil Nadu Act No.35 of 1975) (With eff  ect from 1st April,     
1975).
2 Vide Tamil Nadu Payment of Salaries (Amendment) Act,1992            
(Tamil Nadu Act No.33 of 1992)
3. Vide Tamil Nadu Payment of Salaries (Second Amendment)                
Act, 1994 (Tamil Nadu Act No.35 of1994)  (With eff  ect from                
1st April, 1993).
4. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2021 
(Tamil Ndu Act No.19 of 2021) (with eff  ect from 27th September, 
2021).        
5. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2022 
(Tamil Ndu Act No.32 of 2022) (with eff  ect from 13th June, 2022). 
13
1(2-AA) Where any Member of the  Legislative 
Assembly dies before the expiry of the term of his 
offi   ce, his family shall be paid a lump-sum allowance 
of  3Five  lakh rupees.
(2-B) 3The lump-sum allowance payable under 
sub-section (2-AA) shall be paid to the members of 
the family in equal shares.
Explanation:—The expression, “family” means 
the wife or husband of the deceased Member 
and his or her minor sons, unmarried daughters and 
parents.
 2(3) Every Member referred to in sub-section 
(1), shall subject to such conditions as may be 
determined by rules made by the State Government, 
be entitled to allotment of an Apartment on payment 
of rent of Rupees two hundred and fifty 
per mensem.
 
1 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
1990 (Tamil Nadu Act No.4 of 1990) (With effect from 
27th January 1989).
2 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
2020 (Tamil Nadu Act No.36 of 2020) (With effect from 
27th May 2018).
3 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
2021 (Tamil Nadu Act No.19 of 2021) (With effect from 
1st April 2020).
14
1(3-A) Every Member of the Legislative Assembly 
including any such Member who holds any of the 
offi   ces referred to in sections 3, 4, 6 and 6-A, who on 
prior intimation to the State Government, undergoes 
surgery relating to—
  (a) heart;
  (b) kidney; or
  (c) any other part of the body
which the State Government may consider to be 
a major surgery; in any hospital maintained by the 
Central Government, any State Government or any 
Union Territory Administration, or in any private hospital 
situated in the territory of India, shall be entitled to 
fi  nancial assistance subject to such conditions as 
may be prescribed.
1 Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1990 (Tamil Nadu Act No.37 of 1990) (With eff  ect from 1st May 1990).
15
(4) 4 Subject to such conditions and during such period as may be determined by rules made by the State Government:—
 (a) every Member referred to in sub-section (1) and members of his family;
 (b) every person who had been a Member of the Legislative Assembly or of the Legislative council or of both, but ceased to be such Member at any time and members of his family; and
 (c) the members of the family of the deceased Member of the Legislative Assembly or of the Legislative Council or of both;
shall be entitled free of charge to accommodation in the hospitals maintained by the State Government and also to medical treatment.
 Proviso - Omitted.4
 3(4-A) (a) Every Member referred to insub-section (1) shall be provided with one free non-transferable pass which shall entitle him to travel 
2either singly or with his 1or her spouse or with any other companion at any time in any part of the State of Tamil Nadu 2by any bus run and operated 
2by any Transport Corporation owned by the State Government.
 5 Provided that in case of air conditioned sleeper buses, the spouse or companion of such member shall be provided seating facillity only.
1. Vide Tamil Nadu Payment of Salaries (Amendment) Act,1980 (Tamil Nadu Act No.10 of 1980) (with eff  ect from 5th March, 1980)
2. Vide Tamil Nadu Payment of Salaries (Amendment) Act,1979 (Tamil Nadu Act No.24 of 1979) (with eff  ect from 1st October, 1978)
3. Vide Tamil Nadu Payment of Salaries (Amendment) Act,1979 (Tamil Nadu Act No.28 of 1979) (with eff  ect from 1st June, 1978)
4. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2010 (Tamil Nadu Act No.1 of 2010) (with eff  ect from 1st April, 2009)
5. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2021 
(Tamil Ndu Act No.19 of 2021) (with eff  ect from 27th September 
2021).  
16
 (b) The pass referred to in clause (a) shall be 
issued by such authority and in such manner as may 
be prescribed and shall be valid for the term of his 
offi   ce and on the expiration of such term, the pass 
shall be surrendered to the Secretary, Legislative 
Assembly Secretariat.3
Provided that where any such pass is issued 
to a new Member before he takes his seat in the 
Legislative Assembly, he shall be entitled to use the 
pass for attending a session of that House for taking 
his seat therein.
 (c) Nothing in this sub-section shall be construed 
as disentitling a Member of the Legislative Assembly 
to any travelling allowance to which he is otherwise 
entitled under the provisions of this Act.
 1 (4-B) Every Member of the Legislative Assembly 
who does not hold any of the offi   ces referred to in 
2sections 3,4,6 and 6A shall be entitled to receive 
telephone allowance of 4Seven thousand and fi  ve 
hundred rupees per mensem irrespective of the fact 
whether he has any telephone or not.
 5(4-C) Every Member of the Legislative Assembly 
who does not hold any of the offi   ces referred to in 
2sections 3,4,6 and 6A shall be entitled to have a 
telephone at his residence, the installation expenses 
of which shall be met with by the State Government. 
1 Vide Tamil Nadu Payment of Salaries ( Second Amendment) 
Act, 1982 (Tamil Nadu Act No.24 of 1982) (With eff  ect from 1st 
April 1982)
2 Vide Tamil Nadu Adaptation of Laws Order, 1987 (With eff  ect 
from 1st November 1986)
3 Vide Tamil Nadu Payment of Salaries Amendment) Act, 1985 
(Tamil Nadu Act No.4 of 1985) (With eff  ect from 16th February 
1984)
4 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2018 
(Tamil Nadu Act No.1 of 2018) (With eff  ect from 1st July 2017)
5 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1980 
(Tamil Nadu Act No.10 of 1980) (With eff  ect from 1st April 1979)
17
1. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2000 
(Tamil Nadu Act No.36 of 2000) (With eff  ect from 1st June 2000)
2. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1975 
(Tamil Nadu Act No.35 of 1975) (With eff  ect from 1st April 1975)
3. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1992 
(Tamil Nadu Act No.33 of 1992)
4. Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 
1994 (T amil Nadu Act No.35 of 1994) (With eff  ect from 1st April 1993)
5. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2018                  
(Tamil Nadu Act No.1 of 2018) (With eff  ect from 1st July, 2017)
6. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2010 
(Tamil Nadu Act No.15 of 2010) (With eff  ect from 1st April, 2010)
 1(4-D) Every Member of the Legislative Assembly who does not hold any of the offi   ces referred to in section 3, 4, 6 and 6-A shall be entitled to receive a consolidated allowance of 5Five thousand rupees  per mensem towards the payment by such Member to an attendant who renders assistance to him.
 6 (4-E) Every Member of the Legislative Assembly who does not hold any of the offi   ces referred to in 
2sections 3,4,6 and 6A shall be entitled to receive a vehicle allowance of 5Twenty fi  ve thousand rupees  per mensem. 
 (5) The salary referred to in clause (a) of sub-section (1), 4the compensatory allowance referred to in sub-section (1-A), 5the constituency allowance 
6and 3the postal allowance referred to in sub-section (1-AA) and telephone allowance referred to in sub-section (4-B) and the consolidated allowance referred to in sub-section (4-D),and the vehicle allowance 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.
 (6) Removal of doubts.—For the removal of doubts it is hereby declared that no Member of the Legislative Assembly or of the Legislative Council referred to in section 12 of the principal Act, shall be entitled to claim a salary of two hundred and fi  fty rupees per mensem under the principal Act as amended by this Act for any period prior to the 
1st day of April 1964. 
18
112-A (1) Every Member of the Legislative Assembly 
including any such Member who holds any of the 
offi   ces referred to in sections 3,4, and 6 shall, for 
every fi  nancial year, be entitled to receive in such 
manner and subject to such conditions, as may be 
prescribed, a sum of 2twenty thousand rupees in two 
equal instalments payable in the month of April and 
October for the purpose of travelling either singly or 
with his or her spouse or any other relative in one or 
more journeys by any class by any railway in India.
3Provided that transit by railway allowance under 
this sub-section shall not be paid to any member 
who is in receipt of free railway pass issued by the 
Central Government or by any other authority for 
having been a Member of Parliament.
 (2) Nothing in this section shall be construed 
as disentitling a Member of the Legislative Assembly 
to any travelling allowance to which he is otherwise 
entitled under the provisions of this Act.
612-B Pension.—7(1) There shall be paid a pension 
of 5Thirty thousand rupees per mensem to every 
person who after the 415th day of August 1947, had 
been 5a Member of the Legislative Assembly or of 
the Legislative Council or of both.
Transit by 
Railway 
Allowance
1. Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 
1986 (Tamil Nadu Act No.69 of 1986) (With eff  ect from 1st April, 
1987).
2. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 2007 
(Tamil Nadu Act No.31 of 2007) (With eff  ect from 1st April,2007).
3. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 1995 
(Tamil Nadu Act No.11 of 1995)
4. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1982 
(Tamil Nadu Act No.10 of 1982) (With eff  ect from 9th March, 1982).
5. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2023 
(Tamil Ndu Act No.26 of 2023) (With eff  ect from 1st June 2023). 
6. Vide Tamil Nadu Payment of Salaries (Second Amendment) 
Act, 1975 (Tamil Nadu Act No.52 of 1975) (With eff  ect from 9th 
December, 1975).
7. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1980 
(Tamil Ndu Act No.10 of 1980) (With eff  ect from 13th March,                                       
1980 
19
1. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 
1982 (Tamil Nadu Act No.10 of 1982) (With effect from 
9th March, 1982).
2. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 
1980 (Tamil Nadu Act No.10 of 1980) (With effect from 
13th March,1980).
3. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 
2007 (Tamil Nadu Act No.31 of 2007) (With effect from 
1st April, 2007).
4. Vide Tamil Nadu Payment of Salareis (Amendment) Act, 
1998 (Tamil Nadu Act No.40 of 1998) ( With effect from 
1st June, 1998)
5. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 2010 
(Tamil Nadu Act No.1 of 2010) (With eff  ect from 1st April, 2009).
1Explanation.—For the purpose of this sub-section,
 (a) a Member of the Legislative Assembly shall 
include a Member of the Legislative Assembly of the 
former State of Travancore - Cochin, representing any 
territory which after the 1st day of November 1956 
forms part of the State of Tamil Nadu;
 (b) a Member of the Legislative Assembly or of 
the Legislative Council shall include a Member of the 
Legislative Assembly or of the Legislative Council of 
the State of Andhra Pradesh, representing any territory 
which after the 1st day of April 1960 forms part of the 
State of Tamil Nadu; 
2Proviso - 3Omitted
4Proviso - 5Omitted 
 
20
Provided also that 1no pension under this sub-
section shall be paid to any person,—
 (a) who is in receipt of pension from any other 
State for having been a Member of the Legislative 
Assembly or of the Legislative Council of such State;
 (b) who was a Member of the Legislative 
Assembly or of the Legislative Council of the former 
State of Madras representing any territory which ceased 
to form part of the State of Tamil Nadu.  
 2 (c) who ceases to be a citizen of India or who 
has voluntarily acquired the citizenship of a foreign 
State, or is under any acknowledgement of allegiance 
or adherence to a foreign State.
 3(1-A) Where any person entitled to pension 
under sub-section (1) is also entitled to pension for 
having been a Member of Parliament, such person 
shall be entitled to receive the pension under sub-
section (1) in addition to such pension to which he 
is entitled for having been a Member of Parliament.
 4 (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 eff  ect only on and 
from the date of such publication and he shall not 
be entitled to any arrears of such increase.
1. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 1982 
(Tamil Nadu Act No.10 of 1982) (With eff  ect from 13th March, 1980).
2. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 
1989 (Tamil Nadu Act No.11 of 1989) (With eff  ect from 11th 
February,1989).
3. Vide Tamil Nadu Payment of Salaries (Second Amendment) 
Act, 1995 (Tamil Nadu Act No.22 of 1995) (With eff  ect from 7th 
July,1995) Vide G.O.Ms.No.1031, Public (Estt.I and Legislature), 
Dated 3.11.1995.
4. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 1980 
(T amil Nadu Act No.10 of 1980) (With eff  ect from 13th March, 1980).
21
 (ii) If any person becomes entitled to pension 
for the fi  rst time by virtue of this section, he shall 
be paid such pension only with eff  ect 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.
 1 (2-A) If any person becomes entitled to pension 
for the fi  rst 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 eff  ect 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.
 2(2-B) (i)2  where any person entitled to pension 
under this section dies or disappears leaving his 
family,4 the family of such person shall be entitled to 
receive fi  fty percent of such pension subject to such 
conditions as may be prescribed.
 (ii)  3 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 fi  fty percent of such 
increase in pension with eff  ect from the date from 
which such increase in pension under this section is 
given eff  ect 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;
1. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 1980 
(Tamil Nadu Act No.10 of 1982) ( With eff  ect from 9th March, 1982).
2. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 1999 
(Tamil Nadu Act No.41 of 1999) (With eff  ect from 1st April,1999).
3. Vide Tamil Nadu Payment of Salaries ( Amendment) Act, 2007 
(Tamil Nadu Act No.31 of 2007) (With eff  ect from 1st April,2007).
4. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2011 
(Tamil Nadu Act No. 21 of 2011) (With eff  ect from 25th April 2012)
22
(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; 
1 (2-BB) - 2 Omitted
Explanation - 2 Omitted
 1(2-C) - 2 Omitted
3 (2-CC) (i) & (ii) 2 Omitted
Explanation - 2 Omitted
(3) The State Government may make rules providing 
for the conditions and restrictions subject to which 
such pension may be granted:
Provided that no such pension shall be paid to 
any person for the period during which such person 
was or is in receipt of any salary or any emoluments 
other than Travelling allowance either from any State 
or the Central Government or from any Company 
or statutory body owned or controlled by any State 
or the Central Government and if any such income 
was or is received the payment of pension shall be 
suspended for that period: 
1 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2007 
(Tamil Nadu Act No.31 of 2007) (With eff  ect from 1st April, 2007).
2 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2010 
(Tamil Nadu Act No.1 of 2010) (With eff  ect from 1st April, 2009)
3 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
2008 (Tamil Nadu Act No.6 of 2008) (With effect from 
1st October, 2007)
4 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
1980 (Tamil Nadu Act No.10 of 1980) (With effect from 
13th March, 1980)
23
1Provided further that—
 (a )no such pension shall be paid to any person 
for the period during which such person was or is 
in receipt of pension for having been a Member of 
2any other State Legislature, or honorarium either 
from any State or the Central Government or from 
any company or statutory body owned or controlled 
by any State or the Central Government and if the 
amount of such pension, or honorarium is equal to, 
or in excess of, the pension to which he is entitled 
under sub-section(1);
 (b) where the amount of such pension or 
honorarium is less than the pension to which he is 
entitled under sub-section (1), such person shall be 
entitled to receive only the diff  erence as pension 
under that sub-section.
3Explanation I.—5Omitted.
Explanation II.—4Omitted.
Explanation III.—For purpose of this section, salary 
includes salary received under this Act and salary 
received as—
 (i) a Member of the Parliament or any other 
State Legislature.
 (ii) a Minister or Deputy Minister of the 
Government of India or any other State.  
1 Vide Tamil Nadu Payment of Salaries (Second Amendment) 
Act, 1982 (Tamil Nadu Act No.24 of 1982) (With eff  ect from 9th 
March, 1982)
2 Vide Tamil Nadu Payment of Salaries (Second Amendment) 
Act, 1985 (Tamil Nadu Act No. 22 of 1995) (With eff  ect from 
7th July, 1985) Vide G.O.Ms.No.1031, Public (Estt. I & 
Legislature), Dated: 3rd November, 1995.
3 Vide Tamil Nadu Payment of Salaries (Second Amendment) 
Act,1980 (Tamil Nadu Act No.10 of 1980) (With eff  ect from 
13th March, 1980).
4 Vide Tamil Nadu Payment of Salaries (Amendment) Act,1999 
(Tamil Nadu Act No.41 of 1999) (With eff  ect from 1st April, 1999).
5 Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2010 
(Tamil Nadu Act No.1 of 2010) (With eff  ect from 1st April, 2009).
24
 (iii) The Chairman or Deputy Chairman of the 
Council of State of the Legislative Council of any 
other State.
 (iv) The Speaker or Deputy Speaker of the 
House of the People or of the Legislative Assembly 
of any other State.
112-C (1) Every person, who had been a Member 
of the Legislative Assembly or the Legislative Council 
or both, but had ceased to be such Member shall 
be provided with one free non-transferable bus pass 
2which shall entitle him to travel either singly or with 
his or her spouse or with any other companion at 
any time within any part of the State of Tamil Nadu 
by any bus run and operated by any Transport 
Corporation owned by the State Government.
 4 Provided that in case of air conditioned sleeper 
buses, the spouse or companion of such member 
shall be provided seating facility only.
 (2)The bus pass referred to in sub-section (1) 
shall be issued by such authority and in such manner 
as may be prescribed.   
312-D Every person, who had been a Member of 
the Legislative Assembly or the Legislative Council, 
shall be eligible for railway fare for his journey in 
two-tier air-conditioned class from his usual place 
of residence to Chennai for participating in the 
Independence day and Republic day Celebrations 
and for his return journey, subject to such conditions 
as may be prescribed: 
1. Vide Tamil Nadu Payment of Salaries (Third Amendment) 
Act, 1994 (Tamil Nadu Act No. 57 of 1994) (With eff  ect from 
1st April, 1994).
2. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1997 
(Tamil Nadu Act No. 9 of 1997) (With eff  ect from 28th August, 
1996).
3. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
2019 (Tamil Nadu Act No. 1 of 2019) (With effect from 
13th August, 2018).
4. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 
2021 (Tamil Ndu Act No.19 of 2021) (with effect from 
27th September 2021). 
Free 
bus pass 
to former 
Members
Railway 
fare for 
former 
Members
25
Provided that railway fare under this section 
shall not be paid to any former Member of the 
Legislative Assembly or the Legislative Council, who is in receipt of free railway pass issued by the 
Central Government or by any other authority for 
having been a Member of Parliament.
412-E Every person, who had been a Member of 
the Legislative Assembly or the Legislative Council 
shall , subject to such conditions as may be 
determined by the rules made by the State 
Government, be entitled to accommodation in the 
Tamil Nadu Ex-Legislators’ Hostel, on payment of 
rent at such rates as may be prescribed in the rules:
Provided that for attending Independence day 
and Republic day celebrations in Chennai, the 
accommodation shall be free of cost.
113. (1) Any person entitled to any salary 
or allowance under this Act, may at any time 
during the term of his respective offi   ce, relinquish 
the whole or any portion of such salary or allowance 
payable to him.
 (2) Any relinquishment made by any person 
under sub-section (1) may be cancelled by him.
 (3) Every relinquishment or cancellation made 
under sub-section (1) or sub-section (2) shall be made 
in writing and shall take eff  ect on the date specifi  ed 
therein. 
 2 13-A 3Repealed.
14.(1) The State Government may make rules for 
carrying out the purposes of the Act.
Relinquish-
ment of 
salaries and 
Allowances 
and 
cancellation 
thereof.
Power 
of State 
Government 
to make 
rules.
1. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1979 (Tamil Nadu Act No. 24 of 1979) (With effect from 5th May, 1979).
2. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1994 (Tamil Nadu Act No. 31 of 1994)
3. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1997 (Tamil Nadu Act No. 23 of 1997) (With eff  ect from 4th May, 1997).
4. Vide Tamil Nadu Payment of Salaries (Amendment) Act, 2020 (Tamil Nadu Act No. 36 of 2020) (With effect from 27th May, 2018).
Hostel
accommo-
dation
to former
Members.
26
 (2) All rules made under this Act, shall be 
published, in the Tamil Nadu Government Gazettee 
and unless they are expressed to come into force on a particular date shall come into force on the day 
on which they are so published.
 (3) Every rule made under this Act, shall, as 
soon as possible after it is made, be placed on the 
Table of 1the Legislative Assembly and if, before the 
expiry of the session in which it is so placed or the 
next session of the Legislative Assembly agrees in 
making any modifi  cation in any such rule or 3the 
Legislative Assembly agrees that the rule should not 
be made, the rule shall thereafter have eff  ect only in 
such modifi  ed form or be of no eff  ect, as the case 
may be, so however, that any such modifi  cation or 
annulment shall be without prejudice to the validity 
of anything previously done under that rule.
 2 (4) A rule may be made under sub-section 
(1) so as to have retrospective eff  ect on and from 
a date not earlier than 1st November 1967.
 3 (5) Notwithstanding anything contained in 
sub-section (4) the State Government may make rules 
in respect of payment of house rent under Sections 
3,4,6 and 6-A, so a

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