Section 5A(7) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(7)Every nomination, fresh nomination, or alteration of nomination, as the case may be, shall be sent by the registered manual worker to the Board [through the Labour Officer (Social Security Scheme) of the respective district] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], which shall keep the same in safe custody.
