Section 22(1) in Tamil Nadu Washermen Social Security and Welfare Scheme, 2006
(1)The[Labour Officer (Social Security Scheme) of the respective district shall, on an application from a registered manual worker, after due verification] [ Substituted for 'Secretary or any other Officer authorised in this behalf by the Board, shall on an application from a registered manual worker' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], sanction a sum of [Rs.3000/- (Rupees three thousand only) for men and Rs.5000/- (Rupees five thousand only) for women, as assistance to meet the marriage expenses of the registered manual worker or of the son or daughter of the registered manual worker, as the case may be] [Substituted for 'Rs.2,000 (Rupees two thousand only) as assistance to meet the marriage expenses of the applicant or his son or daughter' by G.O. Ms. No. 39, dated 28.02.2011, published dated 1.3.2011.].
