Section 16(2) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(2)[ The amount shall be sanctioned only if the following conditions are fulfilled, namely: -[***] [With effect from 22th November 1999 (vide G. O. Ms. No. 59, L. & E. (1-1), dated the 28th March 2001).](b)The family of a registered manual worker can avail this assistance only twice;(c)A registered manual worker can avail this assistance for his first marriage or for his son or daughter;(d)The registered manual worker shall have no dues payable to the Board; and(e)The person for whose marriage the assistance is sought, shall have attained the age prescribed by law for marriage.]
